Gujarat High Court
Idar Sahakari Gin Mill Limited vs State Of Gujarat & 4 on 16 July, 2015
Bench: Jayant Patel, Rajesh H.Shukla
C/SCA/8774/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8774 of 2015
With
SPECIAL CIVIL APPLICATION NO. 8775 of 2015
With
SPECIAL CIVIL APPLICATION NO. 8862 of 2015
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IDAR SAHAKARI GIN MILL LIMITED....Petitioner(s)
Versus
STATE OF GUJARAT & 4....Respondent(s)
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Appearance:
MR VC VAGHELA for the Petitioner(s) No. 1
MR PARTH BHATT AGP for the Respondent(s) No. 1
MR DA SANKHESARA for the Respondent(s) No. 5
NOTICE SERVED BY DS for the Respondent(s) No. 1 4
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CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL
and
HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 16/07/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL) Mr.Vaghela, learned counsel appearing for the petitioner states that the elections are held and as such, the petitions have become infructuous.
It further appears that pursuant to the interim order passed, the names of the respective persons have already been included in the voters' list but no adverse circumstances are brought to the notice of this Court.
Page 1 of 2 C/SCA/8774/2015 ORDER
Hence all petitions are disposed of as having become infructuous but with the observation that any agreed person shall be at liberty to approach before the Election Tribunal if they are so advised and at that stage, rights and contentions shall remain open and they shall not be prejudiced by the interim order passed in the present petitions. Both petitions are disposed of accordingly.
(JAYANT PATEL, J.) (RAJESH H.SHUKLA, J.) Gautam Page 2 of 2