Gujarat High Court
Banaskantha District Cooperative Milk ... vs Commissioner Co Operation And ... on 8 November, 2023
Author: Nirzar S. Desai
Bench: Nirzar S. Desai
NEUTRAL CITATION
C/SCA/16547/2015 ORDER DATED: 08/11/2023
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 16547 of 2015
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BANASKANTHA DISTRICT COOPERATIVE MILK PRODUCERS UNION
LTD
Versus
COMMISSIONER CO OPERATION AND REGISTRAR COOPERATIVE
SOCIETIES & 1 other(s)
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Appearance:
MR PS CHAMPANERI(214) for the Petitioner(s) No. 1
MR. JAY TRIVEDI, AGP for the Respondent(s) No. 1,2
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CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI
Date : 08/11/2023
ORAL ORDER
Learned advocate Mr. Anand Ranpara appearing for learned advocate Mr. P. S. Champaneri for the petitioner states that the term of elected committee is over. In view of that, the prayer made in this petition would not survive and the petition may be disposed of.
Learned AGP Mr. Jay Trivedi appearing for the respondent - State confirms the aforesaid fact that the term of the committee is over and now in view of the prayer made in the petition, nothing survives in the petition.
In view of above, the petition is disposed of as having become infructuous. Rule is discharged. No order as to costs.
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