JUDGEMENT
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(1.) Learned Advocate Mr. Ishan Joshi present for Applicant no. 3. Learned Advocate Mr. Pavan Godiawala present for Original Respondent no. 2. Learned Advocate Mr. Apurva Vakil with learned FCA Mr. Divyang Majmudar present for Original petitioner in IA 42/2018.
(2.) Original Respondents no. 1 to 4 filed this application to declare that Respondent no. 2 herein could not represent Respondent no. 1/ Original petitioner.
(3.) Respondent no. 2 herein filed a purshis denying averments made against him in para 4 and 5 of application and further requested recusal from this case in order to keepup the dignity and self-respect of the professional.;
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