Gujarat High Court
Gopal Glass Works Ltd vs Union Of India & on 20 March, 2013
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai
GOPAL GLASS WORKS LTD....Petitioner(s)V/SUNION OF INDIA C/SCA/11916/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 11916 of 2012 With SPECIAL CIVIL APPLICATION NO. 12168 of 2012 With SPECIAL CIVIL APPLICATION NO. 12169 of 2012 With SPECIAL CIVIL APPLICATION NO. 12170 of 2012 With SPECIAL CIVIL APPLICATION NO. 12274 of 2012 With SPECIAL CIVIL APPLICATION NO. 12346 of 2012 With SPECIAL CIVIL APPLICATION NO. 12409 of 2012 With SPECIAL CIVIL APPLICATION NO. 12610 of 2012 With SPECIAL CIVIL APPLICATION NO. 11926 of 2012 With SPECIAL CIVIL APPLICATION NO. 11943 of 2012 With SPECIAL CIVIL APPLICATION NO. 11944 of 2012 With SPECIAL CIVIL APPLICATION NO. 11946 of 2012 With SPECIAL CIVIL APPLICATION NO. 11947 of 2012 With SPECIAL CIVIL APPLICATION NO. 12127 of 2012 With SPECIAL CIVIL APPLICATION NO. 12128 of 2012 With SPECIAL CIVIL APPLICATION NO. 12165 of 2012 With SPECIAL CIVIL APPLICATION NO. 12167 of 2012 ================================================================ GOPAL GLASS WORKS LTD....Petitioner(s) Versus UNION OF INDIA & 1....Respondent(s) ================================================================ Appearance: MR SA DESAI, ADVOCATE for the Petitioner(s) No. 1 MR PS CHAMPANERI, ADVOCATE for the Respondent(s) No. 1 MR VISHWAS K SHAH, ADVOCATE for the Respondent(s) No. 2 NOTICE SERVED BY DS for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE S.G.SHAH Date : 20/03/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) In view of the order dated 4th February 2013, passed by the Apex Court in Transfer Petition (Civil) No. 108-128 of 2013 GAIL (INDIA) Ltd. Vs. Gopal Glass Works Ltd & others, no order is required to be passed by this Division Bench. List these Special Civil Applications after the decision of the above mentioned Transfer Petition, by the Apex Court. Copy of the interim order placed by the Learned Counsel Vishwas K. Shah, appearing for GAIL (INDIA) Ltd. is taken on record.
(V.M.SAHAI, J.) (S.G.SHAH, J.) Deepak Page 3 of 3