Gujarat High Court
Rajan M Shah vs Madhya Gujarat Vij Co. Ltd on 7 May, 2013
Author: S.G.Shah
Bench: S.G.Shah
RAJAN M SHAH....Petitioner(s)V/SMADHYA GUJARAT VIJ CO. LTD. NOTICE TO BE SERVED UPON....Respondent(s) C/SCA/6300/2004 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 6300 of 2004 =========================================================== RAJAN M SHAH....Petitioner(s) Versus MADHYA GUJARAT VIJ CO. LTD. NOTICE TO BE SERVED UPON....Respondent(s) ================================================================ Appearance: MR PARTHIV B SHAH, ADVOCATE for the Petitioner(s) No. 1 MS LILU K BHAYA, ADVOCATE for the Respondent(s) No. 1 RULE SERVED for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE S.G.SHAH Date : 07/05/2013 ORAL ORDER
Learned advocate Mr. Parthiv B. Shah, appearing for the petitioner, has pressed either to decide the matter right now or to keep it with the Letters Patent Appeal No. 618 of 2013 which is filed against the judgment and order dated 31st January 2013, which is passed in the Special Civil Application No. 6164 of 2004, since learned advocate Mr. Parthiv B. Shah has relied upon such judgment of the Hon'ble Single Judge. Whereas learned advocate Ms. Lilu K. Bhaya, appearing for the respondent, has fairly stated that as the judgment and order dated 31st January 2013 in Special Civil Application No. 6164 of 2004 is under challenge in Letters Patent Appeal No. 618 of 2013, so it would be appropriate to wait for some time.
In view of the above fact matter is adjourned. List this matter after four weeks.
(S.G.SHAH, J.) Deepak Page 2 of 2