Gujarat High Court
M/S Shabnam Petrofils Pvt Ltd vs Union Of India on 5 March, 2021
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, Ilesh J. Vora
C/SCA/8577/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 8577 of 2019
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M/S SHABNAM PETROFILS PVT LTD
Versus
UNION OF INDIA
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Appearance:
MS VAIBHAVI K PARIKH(3238) for the Petitioner(s) No. 1
MR TRUPESH KATHIRIYA, AGP(1) for the Respondent(s) No. 2
MR ANKIT SHAH(6371) for the Respondent(s) No. 1
MR UTKARSH R SHARMA(6157) for the Respondent(s) No. 3,4,5
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CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
and
HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 05/03/2021
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA) 1 Mr. Tushar Hemani, the learned Senior Counsel assisted by Ms. Vaibhavi Parikh, the learned counsel appearing for the writ applicant invited the attention of this Court that as such, the issue raised in the present writ application is squarely covered by a Coordinate Bench decision in the case of Shabnam Petrofils Pvt Ltd vs. Union of India [Special Civil Application No.16213 of 2018 decided on 17th July 2019]. The said judgement of this Court has been stayed from its operation by the Supreme Court. According to Mr. Hemani, the matter, as on date, is pending for final adjudication before the Supreme Court.
Page 1 of 2 Downloaded on : Mon Mar 08 21:42:07 IST 2021 C/SCA/8577/2019 ORDER2 In such circumstances referred to above, let Rule be issued to the respondents, returnable on 16th June 2021.
(J. B. PARDIWALA, J) (ILESH J. VORA,J) CHANDRESH Page 2 of 2 Downloaded on : Mon Mar 08 21:42:07 IST 2021