Gujarat High Court
Union Of India & 2 vs Monali Developers Thro' Mukund Patel on 18 September, 2014
Author: Harsha Devani
Bench: Harsha Devani, Sonia Gokani
C/CA/10332/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR VACATING INTERIM RELIEF) NO. 10332
of 2012
In
SPECIAL CIVIL APPLICATION NO. 3664 of 2008
======================================================
UNION OF INDIA & 2....Applicant(s)
Versus
MONALI DEVELOPERS THRO' MUKUND PATEL....Respondent(s)
======================================================
Appearance:
MS NAYNABEN K GADHVI, ADVOCATE for the Applicant(s) No. 1 - 3
MR SHALIN N MEHTA, ADVOCATE for the Respondent(s) No. 1
======================================================
CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 18/09/2014
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) In light of the order of even date passed in the main petition, this application for vacation of stay does not survive and is disposed of accordingly.
(HARSHA DEVANI, J.) (MS SONIA GOKANI, J.) Page 1 of 2 C/CA/10332/2012 ORDER SUDHIR Page 2 of 2