Gujarat High Court
Batliboi vs Dakshin on 28 April, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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SCA/16461/2010 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 16461 of 2010
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BATLIBOI
LTD THROUGH DEPUTY GENERAL MANAGER - Petitioner(s)
Versus
DAKSHIN
GUJARAT VIJ CO THROUGH EXECUTIVE ENGINEER - Respondent(s)
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Appearance :
MS
SONAL D VYAS for Petitioner(s) : 1,
NOTICE SERVED BY DS for
Respondent(s) : 1,
MS LILU K BHAYA for Respondent(s) :
1,
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CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 28/04/2011
ORAL ORDER
In the first call, learned advocate for the petitioner had asked for pass-over. The request was granted. In the second call also, learned advocate for the petitioner is asking for pass-over. Hence, S.O. to 14.6.2011.
The learned advocate for the respondent has raised objection against the maintainability of the writ petition, which will be considered on the next date of hearing.
[K.M.Thaker, J.] kdc Top