Gujarat High Court
General Manager (Power), Gmdc Ltd vs Swaminarayan Vijay Carry Trade Pvt Ltd on 2 July, 2018
Author: C.L. Soni
Bench: C.L. Soni
C/AO/141/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/APPEAL FROM ORDER NO. 141 of 2018
With
CIVIL APPLICATION NO. 1 of 2018
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GENERAL MANAGER (POWER), GMDC LTD
Versus
SWAMINARAYAN VIJAY CARRY TRADE PVT LTD
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Appearance:
MR. JAIMIN R DAVE(7022) for the PETITIONER(s) No. 1,2
for the RESPONDENT(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 02/07/2018
ORAL ORDER
Learned advocate Mr.Dave for the appellant states that since the impugned order could be challenged by filing petition under Article 227 of the Constitution of India, the appellant may be permitted to withdraw the appeal.
In view of the above, the appeal stands disposed of with a liberty to the appellant to file Special Civil Application under Article 227 of the Constitution to challenge the impugned order. Since, the appeal is disposed of as withdrawn, the Civil Application shall not survive. Hence, disposed of accordingly.
(C.L. SONI, J) Manshi Page 1 of 1