Gujarat High Court
K.P.M.Nair - Representing A'Bad South ... vs Union Of India on 26 December, 2002
Author: A.R.Dave
Bench: A.R.Dave
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 11005 of 2002
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K.P.M.NAIR - REPRESENTING A'BAD SOUTH INDIAN ASSO.(ASIA)
Versus
UNION OF INDIA
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Appearance:
1. Special Civil Application No. 11005 of 2002
MR KR DIXIT for Petitioner No. 1
NOTICE SERVED for Respondent No. 1
MR MANISH R BHATT for Respondent No. 2
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CORAM : MR.JUSTICE A.R.DAVE
and
MR.JUSTICE K.M.MEHTA
Date of Order: 26/12/2002
ORAL ORDER
(Per : MR.JUSTICE A.R.DAVE) Rule. Upon hearing the learned advocates, ad-interim relief granted on 28.10.2002 is vacated. S.O. to 20.1.2003.
Looking to the facts of the case, it will be open to the petitioner to make an application praying for fixing final hearing of this petition immediately upon final disposal of Special Civil Application No. 6125 of 2002 or for any other reason.
(A.R. DAVE, J) (K.M. MEHTA, J) (pkn)