Gujarat High Court
Shah Nikhilesh Jitendra vs Satellite (Ambli) on 10 September, 2015
Author: C.L.Soni
Bench: C.L. Soni
C/SCA/13855/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 13855 of 2015
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SHAH NIKHILESH JITENDRA....Petitioner(s)
Versus
SATELLITE (AMBLI),CO OP HOUSING SOCIETY LTD., & 2....Respondent(s)
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Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 3
MR AY KOGJE, ADVOCATE for the Respondent(s) No. 2
NOTICE SERVED BY DS for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 10/09/2015
ORAL ORDER
By order dated 26.08.2015, this Court while issuing notice granted status quo in connection with the common plot of the Society. Learned advocate Mr. AY Kogje appearing for respondent No. 2 states that for festival of Ganesh Chaturthi, the Society is required to utilize the common plot and for such purpose, the Court may clarify that the interim order of status quo shall not come in the way of the Society in making use of the plot for such festival for period between 17.09.2015 to 25.09.2015. Mr. Kogje states that the petitioner has conveyed to him that if such clarification is made he has no Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Sep 11 02:38:43 IST 2015 C/SCA/13855/2015 ORDER objection.
In view of the above, it is clarified that the ad-interim order of status quo granted by this Court in the present petition would not come in the way of the Society in making use of the common plot for coming festival of Ganesh Chaturthi between 17th September, 2015 to 25th September, 2015.
S.O. to 1st October, 2015. Direct service is permitted.
(C.L.SONI, J.) ajay gupta Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Sep 11 02:38:43 IST 2015