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The Bopal (Shobhan) Co. Op. Hsg. Soc. ... vs State Of Gujarat on 4 October, 2021

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

      C/SCA/15849/2020                                      ORDER DATED: 04/10/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 15849 of 2020

==========================================================
       THE BOPAL (SHOBHAN) CO. OP. HSG. SOC. LTD. DIVISION-5
                             Versus
                       STATE OF GUJARAT
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Appearance:
DHARA P BHATT(7530) for the Petitioner(s) No. 1,2,3,4,5,6
MR. PARTH H BHATT(6381) for the Petitioner(s) No. 1,2,3,4,5,6
DHRURAJ M RANA(7939) for the Respondent(s) No.
10,12,13,14,15,5,6,7,8,9
MR DHAVAL M BAROT(2723) for the Respondent(s) No.
16,17,18,19,20,21,22,23,24,25,26,27
NOTICE SERVED(4) for the Respondent(s) No. 1,2,3,4
NOTICE UNSERVED(8) for the Respondent(s) No. 11
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 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                                 Date : 04/10/2021

                                  ORAL ORDER

Heard learned Senior Advocate Mr.Prakash Jani assisted by learned advocate Mr.Parth Bhatt for the petitioners and learned Senior Advocate Mr.Anshin Desai, learned Assistant Government Pleader Ms.Nidhi Vyas, learned advocate Mr.Dhruraj M. Rana and learned advocate Mr.Dhaval M. Barot for the respondents.

Learned advocates appearing for both the sides submitted that in view of the order passed by the Division Bench in Letters Patent Appeal No.393 of 2021, the matter is required to be heard by this Court on merits.

C/SCA/15849/2020 ORDER DATED: 04/10/2021 It is also pointed out by the learned advocates that the Revisional Authority has already heard the matter and due to the order passed by the Division Bench, the Revisional Authority has not passed the final order in the Revision Application.

It was also pointed out by learned Senior Advocate Mr.Jani that in similar matter, the Revisional Authority has already passed an order and the petitioners of the said petition are in process of challenging the same.

In view of the above facts and statements made at bar, the Revisional Authority is permitted to pass the final order in the Revision Application within a period of one week from today.

Stand over to 12th October, 2021. Ad-interim- relief, granted earlier, to continue till the next date of hearing.

(BHARGAV D. KARIA, J) PALAK Page 2 of 2 Downloaded on : Tue Oct 05 00:16:33 IST 2021