Gujarat High Court
Parshottambhai Naginbhai Patel & 25 vs Oil And Natural Gas Corporation (India) ... on 26 June, 2015
Bench: Vijay Manohar Sahai, R.P.Dholaria
C/SCA/15131/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15131 of 2014
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PARSHOTTAMBHAI NAGINBHAI PATEL & 25....Petitioner(s)
Versus
OIL AND NATURAL GAS CORPORATION (INDIA) & 4....Respondent(s)
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Appearance:
MR UMANG A. VAGHELA, ADVOCATE for the Petitioner(s) No. 1 - 26
DS AFF.NOT FILED (R) for the Respondent(s) No. 2
GOVERNMENT PLEADER for the Respondent(s) No. 4
M/S TRIVEDI & GUPTA, ADVOCATE for the Respondent(s) No. 5
MR AKSHAT KHARE, ADVOCATE for the Respondent(s) No. 1
MR DEVANG VYAS, ADVOCATE for the Respondent(s) No. 3
MRS SUMAN KHARE, ADVOCATE for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 2 , 4
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE MR.
VIJAY MANOHAR SAHAI
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 26/06/2015
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. VIJAY MANOHAR SAHAI) Issue fresh Rule on respondent no.2 returnable on 6th July, 2015.
Mr. A.J. Yagnik, learned counsel for the petitioners states that copy of the writ petition has been served in the office of the Government Pleader, however, in compliance of the order dated 16.6.2015 today, he will be serving copy of the writ petition upon Mr. Vandan Baxi, learned AGP. Mr. Vandan Baxi shall file affidavit on behalf of respondent no.4 by 5th July, 2015 failing with the Collector, Page 1 of 2 C/SCA/15131/2014 ORDER Surat shall remain present before the Court on 6th July, 2015. Mr. Yagnik shall serve respondent no.2 within three days. Respondent no.2 shall also file affidavit by 5th July, 2015. Mr. Yagnik is also allowed a week's further time to file affidavit-in-rejoinder on or before 5th July, 2015. List the matter on 6th July, 2015 for final disposal.
Direct service permitted upon respondent no.2.
(V.M.SAHAI, ACJ.) (R.P.DHOLARIA,J.) pirzada Page 2 of 2