Vinod Realities Pvt Ltd Through Its ... vs State Of Gujarat & 4 on 5 May, 2016

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Gujarat High Court

Vinod Realities Pvt Ltd Through Its ... vs State Of Gujarat & 4 on 5 May, 2016

Bench: Abhilasha Kumari

               C/CA/385/2016                                                 ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                 CIVIL APPLICATION (FOR DIRECTION) NO. 385 of 2016
                                            In
                     SPECIAL CIVIL APPLICATION NO. 5398 of 2003
         ==========================================================
           VINOD REALITIES PVT LTD THROUGH ITS AUTHORISED....Applicant(s)
                                      Versus
                       STATE OF GUJARAT & 4....Respondent(s)
         ==========================================================
         Appearance:
         MR AS ASTHAVADI, ADVOCATE for the Applicant(s) No. 1
         NOTICE SERVED BY DS for the RESPONDENT(s) No. 1-5
         MR RAKESH PATEL, ASSISTANT GOVERNMENT PLEADER for the
         RESPONDENT(s) No. 1-5
         ==========================================================

               CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
                      KUMARI

                                  Date : 05/05/2016


                                   ORAL ORDER

1. Mr.Rakesh Patel, learned Assistant Government Pleader states, upon instructions from Smt.Neesha Sharma, Incharge Deputy Collector, Gandhinagar, who is present in the Court, today, that the applicant may fill up Form No.24 and after doing so, the concerned authorities will consider the same and apprise the applicant whether his request for payment of premium can be acceded to, or not and if so, what would be the Page 1 of 3 HC-NIC Page 1 of 3 Created On Fri May 06 02:32:57 IST 2016 C/CA/385/2016 ORDER amount of premium.

2. Learned Assistant Government Pleader has handed over a copy of Form No.24 to Mr.A.S. Ashtavadi, learned advocate for the applicant, in the Court itself. It is further submitted by the learned Assistant Government Pleader that the procedure would take ninety days from the date of the receipt of the Form, as indicated in the Form.

3. Mr.A.S. Asthavadi, learned advocate for the applicant, submits that the petitioner would fill up the Form and submit it to the concerned authorities, who may then inform the applicant regarding the payment of premium and amount payable, after a period of ninety days from the submission of the Form. He prays that the application can be disposed of, in view of the above.

4. The concerned authorities shall intimate the applicant regarding whether it is possible to accept the amount of premium from the applicant and if so, what would be the amount of the said premium, after the expiration of ninety days of receiving the Page 2 of 3 HC-NIC Page 2 of 3 Created On Fri May 06 02:32:57 IST 2016 C/CA/385/2016 ORDER application.

5. In view of the above statement made by learned counsel for the respective parties, the application is disposed of, as above.

(SMT. ABHILASHA KUMARI, J.) piyush Page 3 of 3 HC-NIC Page 3 of 3 Created On Fri May 06 02:32:57 IST 2016

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