Gujarat High Court
Ahmedabad Aviation & Aeronautics ... vs Government Of Gujarat Through ... on 20 February, 2015
Author: M.R. Shah
Bench: M.R. Shah, R.D.Kothari
C/MCA/426/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION
(FOR ORDERS) NO. 426 of 2015
In
SPECIAL CIVIL APPLICATION NO. 6956 of 2011
With
MISC. CIVIL APPLICATION NO. 142 of 2015
In
SPECIAL CIVIL APPLICATION NO. 6956 of 2011
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AHMEDABAD AVIATION & AERONAUTICS LIMITED &
1....Applicant(s)
Versus
GOVERNMENT OF GUJARAT THROUGH SECRETARY &
2....Opponent(s)
======================================
Appearance:
MR ANUJ K TRIVEDI, ADVOCATE for the Applicant(s) No. 1 - 2
GOVERNMENT PLEADER for the Opponent(s) No. 1 - 2
MR MEHULSHARAD SHAH, ADVOCATE for the Opponent(s) No.3
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 20/02/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) The present applications have been preferred by the respective applicants-original petitioners to extend the stay granted by this Court earlier in respective petitions till 20/03/2015. In the meantime and considering the averments made in the applications, both the applications are allowed / disposed of. Ad-interim relief granted earlier by this Court in main Special Civil Applications, which has been extended till 20/02/2015 is hereby extended till 20/03/2015 as requested.
Page 1 of 2 C/MCA/426/2015 ORDERWith this, both these applications stand allowed / disposed of as granted.
(M.R. SHAH, J.) (R.D. KOTHARI, J.) Siji Page 2 of 2