Gujarat High Court
J vs Central
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
SCA/11167/2012 1/ 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION No. 11167 of 2012 With SPECIAL CIVIL APPLICATION No. 11997 of 2012 ========================================================= J K PAPER LTL & 1 - Petitioner(s) Versus CENTRAL BOARD OF TRUSTEES & 5 - Respondent(s) ========================================================= Appearance : MR NV GANDHI for Petitioner(s) : 1 - 2. NOTICE SERVED BY DS for Respondent(s) : 1 - 2, 6, MR NIRAL R MEHTA for Respondent(s) : 3 - 4. MS DHARMISHTA RAVAL for Respondent(s) : 5, ========================================================= CORAM : HON'BLE SMT. JUSTICE ABHILASHA KUMARI Date : 15/10/2012 COMMON ORAL ORDER
Mr.N.V.Gandhi,learned advocate for the petitioners has moved a draft amendment. The same is granted and may be carried out, within two days from today.
Mr.Niral R. Mehta, learned advocate for respondents Nos.3 and 4 prays for adjournment, in order to file an affidavit-in-reply.
List on 02.11.2012.
The ad-interim relief granted earlier, in both the petitions, shall continue till then.
(Smt. Abhilasha Kumari, J.) Gaurav+