Gujarat High Court
Administrator - Shri Dhakdi Group Co ... vs Union Of India & on 8 February, 2013
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya
ADMINISTRATOR - SHRI DHAKDI GROUP CO OPERATIVE COTTON SEED....Petitioner(s)V/SUNION OF INDIA C/SCA/930/2011 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 930 of 2011 With SPECIAL CIVIL APPLICATION NO. 622 of 2012 With SPECIAL CIVIL APPLICATION NO. 15269 of 2012 With SPECIAL CIVIL APPLICATION NO. 11424 of 2012 With SPECIAL CIVIL APPLICATION NO. 1730 of 2012 With SPECIAL CIVIL APPLICATION NO. 15253 of 2012 With SPECIAL CIVIL APPLICATION NO. 5981 of 2012 With SPECIAL CIVIL APPLICATION NO. 3046 of 2012 With SPECIAL CIVIL APPLICATION NO. 8082 of 2012 ================================================================ ADMINISTRATOR - SHRI DHAKDI GROUP CO OPERATIVE COTTON SEED....Petitioner(s) Versus UNION OF INDIA & 1....Respondent(s) ================================================================ Appearance: MR VISHWAS K SHAH, ADVOCATE for the Petitioner(s) No. 1 MR HRIDAY BUCH, ADVOCATE for the Respondent(s) No. 1 MR PS CHAMPANERI, ADVOCATE for the Respondent(s) No. 1 MR RUTVIJ S OZA, ADVOCATE for the Respondent(s) No. 2 NOTICE SERVED BY DS for the Respondent(s) No. 2 SERVED BY RPAD - (N) for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA and HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 08/02/2013 ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) It is stated that in some of the above matters, interim relief granted earlier is going to expire today. In all those matters where interim relief is granted in the aforesaid writ-petitions, let the interim relief continue till final disposal of the respective writ-application.
Let the matters come up for further hearing on Monday, the 11th February 2013 at 2.30 PM.
(BHASKAR BHATTACHARYA, CJ.) (J.B.PARDIWALA, J.) mathew Page 2 of 2