Gujarat High Court
Karmacharinagar Cooperative Housing ... vs State Of Gujarat & 2 on 29 December, 2016
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/LPA/1507/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1507 of 2016
In SPECIAL CIVIL APPLICATION NO. 21042 of 2016
With
CIVIL APPLICATION NO. 13670 of 2016
In
LETTERS PATENT APPEAL NO. 1507 of 2016
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KARMACHARINAGAR COOPERATIVE HOUSING SOCIETY
LTD.....Appellant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR DIPEN DESAI, ADVOCATE for the Appellant(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 29/12/2016
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) NOTICE to the respondents returnable on 16th February, 2017. Prima facie it appears that the impugned notice issued is contrary to the observations and directions issued in the earlier round of litigation. In that view of the matter, there shall be interim relief in terms of paragraph-6(B) of the Civil Application.
Direct service permitted.
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