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Gujarat High Court

Manager Gujarat Industrial ... vs Revabhai Maganbhai on 16 April, 2013

Author: Jayant Patel

Bench: Jayant Patel

  
	 
	 MANAGER GUJARAT INDUSTRIAL DEVELOPMENT CORPN....Appellant(s)V/SREVABHAI MAGANBHAI PATEL....Respondent(s)
	 
	 
	 
	 
	 
	 
	 
	 
	

 
 


	 


	C/LPA/499/2013
	                                                                    
	                           ORDER

 
	  
	  
		 
			 

IN
			THE HIGH COURT OF GUJARAT AT AHMEDABAD
		
	

 


 


 


LETTERS PATENT APPEAL 
NO. 499 of 2013
 


 


 
	  
	  
		 
			 

In
			CIVIL APPLICATION NO.  1289 of 2005
		
	
	 
		 
			 

In
			SPECIAL CIVIL APPLICATION NO. 1946 of 2005
		
	

 


 


 

================================================================
 


MANAGER GUJARAT INDUSTRIAL
DEVELOPMENT CORPN....Appellant(s)
 


Versus
 


REVABHAI MAGANBHAI
PATEL....Respondent(s)
 

================================================================
 

Appearance:
 

MR
MB GANDHI, ADVOCATE for the Appellant(s) No. 1
 

================================================================
 

 


 


	 
		  
		 
		  
			 
				 

CORAM:
				
				
			
			 
				 

HONOURABLE
				MR.JUSTICE JAYANT PATEL
			
		
		 
			 
				 

 

				
			
			 
				 

and
			
		
		 
			 
				 

 

				
			
			 
				 

HONOURABLE
				MR.JUSTICE MOHINDER PAL
			
		
	

 


Date : 16/04/2013
 


 					ORAL ORDER

(PER : HONOURABLE MR.JUSTICE JAYANT PATEL)

1. The present appeal has been directed against the order dated 29.3.2005 passed by the learned single Judge of this Court in Civil Application No. 1289 of 2005, whereby the learned single Judge has directed for compliance of provision under Section 17-B of the I.D. Act.

We have heard Mr. M.B. Gandhi, learned counsel for the appellant.

It is an admitted position that the main Special Civil Application is pending before the learned Single Judge and the present matter is only against an interim order, which has also been continued for a period of about five years. It has been stated by Mr. Gandhi, learned advocate that main Special Civil Application is on the final hearing before the learned Single Judge.

4. Taking into consideration the facts and circumstances, we are of the view that when the main matter is pending before the learned Single Judge for final disposal, it would not be a case for interference at this stage, leaving the parties to raise all contentions as may be available before the learned Single Judge in the main Special Civil Application.

5. Hence, the present appeal is not entertained and the same is disposed of accordingly.

(JAYANT PATEL, J.) (MOHINDER PAL, J.) pawan Page 3 of 3