Gujarat High Court
Anand vs National on 24 February, 2010
Author: Jayant Patel
Bench: Jayant Patel
Gujarat High Court Case Information System
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SCA/15491/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 15491 of 2008
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ANAND
REGIONAL CO-OPERATIVE OIL SEEDS GROWER UNION LIMITED - Petitioner(s)
Versus
NATIONAL
DAIRY DEVELOPMENT BOARD, THRO AUTHORISED OFFICER & 1 -
Respondent(s)
=========================================================
Appearance :
MR
PRAKASH K JANI for
Petitioner(s) : 1,
MR DC DAVE for Respondent(s) :
1,
MRCHIRAGBPATEL for Respondent(s) :
2,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE JAYANT PATEL
Date
: 24/02/2010
ORAL
ORDER
Prima facie the matter deserves consideration. Hence, Rule returnable on 23.03.2010. Mr. D.C. Dave waives notice of rule for respondent No.1 and Mr.Patel for respondent No.2. Status quo qua possession and title of the property shall be maintained by both the sides. It is also clarified that the pendency of this petition shall not operate as bar for payment in accordance with law by the petitioner of the NDDB or to any other Bank.
(JAYANT PATEL, J.) *bjoy Top