Gujarat High Court
Shivkrupa Coop Housing Society vs State Of Gujarat & on 13 December, 2013
Author: A.J.Desai
Bench: A.J.Desai
SHIVKRUPA COOP HOUSING SOCIETY, THROUGH PRESIDENT....Applicant(s)V/SSTATE OF GUJARAT C/CA/8985/2001 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION NO. 8985 of 2001 In SPECIAL CIVIL APPLICATION NO. 937 of 2000 ================================================================ SHIVKRUPA COOP HOUSING SOCIETY, THROUGH PRESIDENT....Applicant(s) Versus STATE OF GUJARAT & 2....Respondent(s) ================================================================ Appearance: (MR PV HATHI), ADVOCATE for the Applicant(s) No. 1 MR RONAK RAVAL AGP for the Respondent(s) No. 1 - 2 MR TARESH J BHATTJI, ADVOCATE for the Respondent(s) No. 3 ================================================================ CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 13/12/2013 ORAL ORDER
The special civil application, in which, the present civil application is filed is finally decided and disposed of on 25.10.2010.
In view of the above, the present civil application does not survive and accordingly is disposed of.
(A.J.DESAI, J.) *Kazi Page 1 of 1