Gujarat High Court
Iim vs State on 4 February, 2011
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SCA/5113/1996 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 5113 of 1996
With
SPECIAL
CIVIL APPLICATION No. 8742 of 1999
=========================================================
IIM
AND ANOTHER - Petitioners
Versus
STATE
OF GUJARAT AND OTHERS - Respondents
=========================================================
Appearance
:
MR
BHAVESH CHOKSI FOR M/S NANAVATI ASSOCIATES for
the Petitioners.
MR SIRAJ GORI, ASSISTANT GOVERNMENT PLEADER for
Respondents : 1 - 2.
MR KB PUJARA for Respondent No. : 3.
NOTICE
SERVED for Respondents : 4 -
5.
=========================================================
CORAM
:
HONOURABLE
MR. JUSTICE B.J.SHETHNA
and
HONOURABLE
MR.JUSTICE H.B.ANTANI
Date
: 08/01/2007
ORAL
ORDER
(Per : HONOURABLE MR. JUSTICE B.J.SHETHNA)
1. Learned Counsel Shri Bhavesh Chokshi for M/s Nanavati Associates for the petitioners prays for time on the ground that during the pendency of the petition, the petitioners have made a representation before the competent authority and the Principal Secretary Shri Balvant Singh is going to hear them in person on it within two weeks or so. However, learned Assistant Government Pleader Shri Siraj Gori for the respondent-State has no such instructions.
2. Be that as it may, the statement made at the Bar by responsible officer of the Court cannot be doubted. Hence, on the request of Shri Choksi for the petitioner, let this petition be posted on 19th February, 2007.
[B. J. SHETHNA, J.] [H. B. ANTANI, J.] /shamnath Top