Gujarat High Court
Hindustan Organisers (Pvt.) Ltd vs Board Of
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai
HINDUSTAN ORGANISERS (PVT.) LTD.....Applicant(s)V/SBOARD OF TRUSTEES OF THE PORT OF KANDLA C/CA/3707/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION NO. 3707 of 2012 In LETTERS PATENT APPEAL (STAMP) NO. 325 of 2012 In SPECIAL CIVIL APPLICATION NO. 6272 of 1996 ========================================= HINDUSTAN ORGANISERS (PVT.) LTD.....Applicants Versus BOARD OF TRUSTEES OF THE PORT OF KANDLA & 2....Respondents ========================================= Appearance : MR PA JADEJA, ADVOCATE for the Applicant. MR DHAVAL D VYAS, ADVOCATE for the Respondents. ========================================= CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE S.G.SHAH Date : 16/01/2013 ORAL ORDER
(PER :
HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Two weeks time is allowed to learned counsel for the respondents for filing affidavit-in-reply to the delay condonation application. One week thereafter to the applicants for filing rejoinder. List on 7.2.2013.
(V.M.SAHAI, J.) (S.G.SHAH, J.) Savariya Page 1 of 1