Gujarat High Court
M/S vs State on 14 June, 2010
Author: S.J.Mukhopadhaya
Bench: S.J. Mukhopadhaya
Gujarat High Court Case Information System
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SCA/6628/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 6628 of 2010
With
CIVIL
APPLICATION No. 5846 of 2010
In
SPECIAL CIVIL APPLICATION No. 6628 of 2010
With
SPECIAL
CIVIL APPLICATION No. 6629 of 2010
=========================================
M/S
RASHTRIYA METAL INDUSTRIES LTD., THROUGH GENERAL MANAGER -
Petitioner(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================
Appearance :
MR
LAXMANSINH M ZALA for the Petitioner.
Mr. A.J.Desai, Assistant
GOVERNMENT PLEADER for Respondent no.1.
Mr. Sunil Mehta, for
Respondent no.2.
=========================================
CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
and
HONOURABLE
MR.JUSTICE AKIL KURESHI
Date
: 14/06/2010
ORAL
ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA) Learned counsel Mr. Sunil Mehta accepts notice on behalf of the 2nd respondent.
2. As in similar matter, with regard to industries situated in Sarigam Industrial Estate, Dist: Valsad, this Court has passed certain directions, the petition will be guided by the direction given in Special Civil Application No. 7652 of 2009. Post the matter alongwith Special Civil Application No. 5584 of 2010 on 1st July, 2010. In the meantime, as the petitioner has deposited the amount with SVNIT it may inspect the petitioner industry and submit the report before the Court. If SVNIT makes any suggestion, the petitioner may act accordingly.
(S.J.Mukhopadhaya,C.J) (Akil Kureshi,J) ***vcdarji Top