Gujarat High Court
Chemists And Druggists Association Of ... vs Competition Commission Of India on 16 December, 2016
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/18107/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 18107 of 2016
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CHEMISTS AND DRUGGISTS ASSOCIATION OF BARODA, &
2....Petitioner(s)
Versus
COMPETITION COMMISSION OF INDIA, & 4....Respondent(s)
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Appearance:
MR BHARGAV HASURKAR, ADVOCATE for the Petitioner(s) No. 1 - 3
MR BHAGYODAYA MISHRA, ADVOCATE for the Respondent(s) No. 1
MR YATIN SONI, ADVOCATE for the Respondent(s) No. 2
MR.BHASH H MANKAD, ADVOCATE for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 4 - 5
SERVED BY RPAD - (N) for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 16/12/2016
ORAL ORDER
1. Heard Mr.Mihir Joshi, learned Senior Counsel for Mr.Bhargav Hasurkar, learned counsel for the petitioners, Mr.Mihir Thakore, learned Senior Counsel with Ms.Garima Malhotra, Mr.Bhash Mankand and Mr.Bhagyoday Mishra, learned counsel for respondent No.1 and Mr.Yatin Soni, learned counsel for Mr.Nayan Rawal, original informant.
2. On suggestion being made by the Court during the hearing which took place on 25.11.2016, Ms.Garima Malhotra, learned counsel for respondent No.1 states that the matter is now posted before respondent No.1 Authority on 28th December, 2016 and on the said date, parties may remain present before respondent No.1 and respondent No.1 shall give the fix date for cross-examination of Mr.Nayan Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Dec 17 00:19:07 IST 2016 C/SCA/18107/2016 ORDER Rawal to the present petitioners.
3. Mr.Yatin Soni, learned counsel for the original informant states that Mr.Nayan Rawal shall remain present for cross-examination on the date which may be fixed by respondent No.1.
4. It is made clear that only one day shall be fixed and on that day, cross-examination may be taken. This observation is made in order to see that no adjournment is sought for by either parties before respondent No.1 for cross-examination of Mr.Nayan Rawal. This would be without prejudiced to the rights of all the parties before respondent No.1.
The petition stands disposed of accordingly. Notice is discharged. Direct Service is permitted.
(R.M.CHHAYA, J.) Suchit Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Dec 17 00:19:07 IST 2016