Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Gujarat High Court

Indian Auto Lpg Coalition (Iac) vs Dhangadhra Prakruti Mandal & ... on 30 October, 2015

Author: Jayant Patel

Bench: Jayant Patel, J.B.Pardiwala

                  C/MCA/417/2014                                              ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                MISC. CIVIL APPLICATION (FOR REVIEW) NO. 417 of 2014

                           In WRIT PETITION (PIL) NO. 47 of 2011
                                             With
                        MISC. CIVIL APPLICATION NO. 418 of 2014
                                               In
                             WRIT PETITION (PIL) NO. 54 of 2011
                                             With
                        MISC. CIVIL APPLICATION NO. 419 of 2014
                                               In
                             WRIT PETITION (PIL) NO. 47 of 2011
         ==========================================================
                   INDIAN AUTO LPG COALITION (IAC)....Applicant(s)
                                     Versus
                 DHANGADHRA PRAKRUTI MANDAL & 11....Opponent(s)
         ==========================================================
         Appearance:
         MR MAYUR RAJGURU, ADVOCATE for the Applicant(s) No. 1
         GOVERNMENT PLEADER for the Opponent(s) No. 3 - 4
         M/S TRIVEDI & GUPTA, ADVOCATE for the Opponent(s) No. 6 , 9
         NOTICE NOT RECD BACK for the Opponent(s) No. 10
         NOTICE SERVED for the Opponent(s) No. 1 , 3 - 4 , 6 - 8
         NOTICE UNSERVED for the Opponent(s) No. 9 , 11 - 12
         MR AMIT M PANCHAL, ADVOCATE for the Opponent(s) No. 1
         MR ASPI M KAPADIA, ADVOCATE for the Opponent(s) No. 8 , 10
         MR BIREN A VAISHNAV, ADVOCATE for the Opponent(s) No. 5
         MR DEVANG VYAS, ADVOCATE for the Opponent(s) No. 2
         MR NEERAJ SONI, ADVOCATE for the Opponent(s) No. 11
         MR. PARTH H BHATT, ADVOCATE for the Opponent(s) No. 2
         MS ANUJA S NANAVATI, ADVOCATE for the Opponent(s) No. 7
         MS MINOO A SHAH, ADVOCATE for the Opponent(s) No. 12
         ==========================================================

                 CORAM: HONOURABLE THE ACTING CHIEF JUSTICE MR.
                        JAYANT PATEL
                        and
                        HONOURABLE MR.JUSTICE J.B.PARDIWALA



                                           Page 1 of 2

HC-NIC                                  Page 1 of 2      Created On Wed Nov 04 01:16:33 IST 2015
                       C/MCA/417/2014                                             ORDER




                                         Date : 30/10/2015


                                       COMMON ORAL ORDER

(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. JAYANT PATEL) The report has been submitted by Gujarat Pollution Control Board. However, the number of vehicles inspected of the respective category is not the same. In order to have better idea and to get concrete view, it is directed that further survey shall be carried out with the help of the RTO authority and the police so that the highest number of vehicles examined in each of the respective category remains common and constant.

Let the exercise be undertaken and further report be submitted. In the fresh report, the details already incorporated in the present report shall also be included and a composite report shall be submitted.

S.O to 22nd January, 2016.

(JAYANT PATEL, ACJ.) (J.B.PARDIWALA, J.) pirzada Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Nov 04 01:16:33 IST 2015