Gujarat High Court
Marsons Limited, vs Navkar Transcore Private Limited on 28 January, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/SCA/16611/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 16611 of 2017
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MARSONS LIMITED,
Versus
NAVKAR TRANSCORE PRIVATE LIMITED
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Appearance:
MR SP MAJMUDAR(3456) for the PETITIONER(s) No. 1
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 28/01/2019
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) Heard learned advocate for the petitioner. In view of the judgement rendered by the Division Bench of this court in Special Civil Application No. 737 of 2018 on 07.05.2018 ( State of Gujarat vs. Union of India reported in 2018 SCC OnLine Guj 1515), challenge to Section 8 of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 that it is ultra vires to the provisions of Articles 226 & 227 of the Constitution of India no more survives and accordingly considering the subject writ petition and other prayers, Registry is directed to place the matters before the court taking up such matters.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) DIVYA Page 1 of 1