- (1.) Learned Advocate Mr. Kuldeep Adesara present for IRP. Learned Advocate Mr. Vinay Bairagra present for Respondent. Learned Advocate Mr. Shalin Jani i/b Shardul Amarchand Mangaldas present for Respondent (Sika Company) in IA 323/2017. In view of order of Hon'ble High Court of Gujarat passed in Misc. Civil Application no. 138/2017 in CP 437/2017 whereby the Hon'ble High Court of Gujarat recalled the order dated 06.07.2017 there is no impediment to IRP to proceed. Application is disposed of accordingly. A;