Gujarat High Court
Alembic vs State on 15 February, 2010
Author: Ks Jhaveri
Bench: Ks Jhaveri
Gujarat High Court Case Information System
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SCA/13842/2009 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 13842 of 2009
=========================================================
ALEMBIC
EMPLOYEES' BENEVOLENT FUND TRUST - Petitioner(s)
Versus
STATE
OF GUJARAT & 3 - Respondent(s)
=========================================================
Appearance :
NANAVATI
ASSOCIATES for
Petitioner(s) : 1,
MR CB UPADHYAYA AGP for Respondent(s) :
1,
NOTICE SERVED for Respondent(s) : 1 - 4.
DS AFF.NOT FILED
(N) for Respondent(s) : 2 -
4.
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CORAM
:
HONOURABLE
MR.JUSTICE KS JHAVERI
Date
: 15/02/2010
ORAL
ORDER
1. This matter has been listed before this Court time and again.
2. On 22.01.2010, when the matter was listed for hearing, learned AGP Mr. Upadhyaya requested for time. Therefore, the matter was adjourned to 29.01.2010. On 29.01.2010, again the matter was adjourned on account of the request made by both the sides. Thereafter, on 05.02.2010, again a request was made to adjourn the matter on account of the sick note filed by Mr. Upadhyaya. Today also, learned AGP Mr. Upadhyaya requested for time to place the affidavit-in-reply on the ground that the reply could not be affirmed on account of some inability on the part of the concerned Officer in the respondent-Department.
3. It appears that every now and then the Court has to adjourn the matter on account of the non-cooperation by the concerned Officer of the respondent-Department to the learned AGP.
4. In view of the above, the Officer concerned in the respondent-Department is directed to pay a cost of Rs.5,000/- [Rupees Five thousand only] from his personal account, which shall be deposited with the Registry of this Court before the next date of hearing and the receipt thereof shall be produced on record. S.O. to 22.02.2010.
[K.S.JHAVERI, J.] Pravin/* Top