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Gujarat High Court

Ajay N Choksi vs Union Of India & 2 on 20 August, 2014

Bench: Vijay Manohar Sahai, R.P.Dholaria

           C/LPA/795/2013                                            ORDER



            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 LETTERS PATENT APPEAL  NO. 795 of 2013

             In SPECIAL CIVIL APPLICATION NO.  2847 of 2012

                                  With 
                   CIVIL APPLICATION NO. 6115 of 2013
                                   In    
                 LETTERS PATENT APPEAL NO. 795 of 2013
=============================================
                         AJAY N CHOKSI....Appellant(s)
                                   Versus
                      UNION OF INDIA  &  2....Respondent(s)
=============================================
Appearance:
MR MIHIR JOSHI, SENIOR ADVOCATE WITH MS AMRITA M THAKORE, 
ADVOCATE for the Appellant(s) No. 1
MR VISHAL PATEL, AGP for the Respondent(s) No. 2 ­ 3
MR SHAKEEL A QURESHI, ADVOCATE for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2 ­ 3
=============================================

           CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI
                  and
                  HONOURABLE MR.JUSTICE R.P.DHOLARIA
 
                                Date : 20/08/2014
 
                          ORAL ORDER

  (PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI)

1. We have heard Mr. Mihir Joshi, learned Senior Counsel assisted by  Ms.   Amrita   M.   Thakore,   learned   counsel   for   the   appellant   and   Mr.  Shakeel Qureshi, learned counsel for respondent No.1 and Mr. Vishal  Patel, learned Assistant Government Pleader for respondent No.2.

2. This   Letters   Patent   Appeal   is   filed   challenging   the   order   dated  18.04.2013 passed by learned Single Judge in Special Civil Application  No.2847 of 2012, wherein the learned Single Judge, while issuing rule  in the writ petition, had vacated the interim relief. 

Page 1 of 3 C/LPA/795/2013 ORDER

3. In the appeal, the Division Bench of this Court, vide order dated  12.07.2013, admitted the appeal and on the same day the Court had  granted ad­interim relief in terms of para 3(A)(i) and (ii) subject to the  condition that the applicant shall furnish Bank Guarantee in favour of  Controller   of   Defence  Accounts  (AF),   New  Delhi,  within   three  weeks.  The said order reads thus:

"RULE. NOTICE as to interim relief returnable on 29.07.2013.  Ad interim relief in terms of para 3(A)(i) and (ii) subject to the  condition  that the  applicant shall furnish Bank Guarantee in  favour   of   Controller   of   Defence   Acounts   (AF),   New   Delhi,  within three weeks from today. Direct service is permitted. It  will be open for the learned senior advocate for the applicant  to effect service  by Registered  Post Acknowledgment Due  in  addition to regular mode of service."

4. Though the appeal has been admitted, with the consent of learned  counsel for the parties, we have taken up the appeal for final disposal  today itself. The learned counsel for the parties agreed that the appeal  may be disposed of with a request to the learned Single Judge to decide  the   writ   petition   expeditiously   and   the   interim   relief   granted   by   the  Division   Bench   may   be   continued   till   then.   The   appellant  is   ready  to  renew the Bank Guarantee that has been furnished if it has not been  renewed. 

5. This appeal is disposed of with a direction that the interim relief  granted on 12.07.2013 as mentioned above shall continue to remain in  operation   till   the   disposal   of   the   writ   petition.   We   also   request   the  learned Single Judge to decide the writ petition expeditiously subject to  his Lordship's convenience.  The Bank Guarantee shall be renewed from  Page 2 of 3 C/LPA/795/2013 ORDER time   to   time   during   the   pendency   of   the   writ   petition.   In   case   the  appellant wants to deposit the entire amount in lieu of Bank Guarantee,  he may do so by depositing the entire amount in the name of Registrar  General of this Court. 

6. In view of disposal of the main appeal, the Civil Application does  not survive and the same is, accordingly, disposed of. 

(V.M.SAHAI, J.)  (R.P.DHOLARIA,J.)  Jani Page 3 of 3