Gujarat High Court
Sterling Bopal City Co Operative ... vs State Of Gujarat & on 19 June, 2015
Author: K.J.Thaker
Bench: K.J.Thaker
C/SCA/17191/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17191 of 2014
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STERLING BOPAL CITY CO OPERATIVE HOUSING SOCIETY LTD &
1....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR MAYUR RAJGURU, ADVOCATE for the Petitioner(s) No. 1-2
MR RONAK RAVAL, ADDL. GOVERNMENT PLEADER for the
RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.J.THAKER
Date : 19/06/2015
ORAL ORDER
The state authorities are appeared to have adopted an absolute lackadaisical attitude. The matter came to be adjourned on 30.04.2015, 07.05.2015 and certain orders were passed by my predecessors in the past, which were sought to be recalled. Hence, RULE, returnable on 11TH JANUARY, 2016. The parties to complete their pleadings before the aforesaid date.
(K.J.THAKER, J) UMESH Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jun 28 03:45:06 IST 2016