Gujarat High Court
Adani Gas Limited vs Ahmedabad Municipal on 20 June, 2013
Author: M.R. Shah
Bench: M.R. Shah
ADANI GAS LIMITED....Petitioner(s)V/SAHMEDABAD MUNICIPAL CORPORATION C/SCA/11459/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 11459 of 2012 With SPECIAL CIVIL APPLICATION NO. 2576 of 2012 With SPECIAL CIVIL APPLICATION NO. 2715 of 2012 With SPECIAL CIVIL APPLICATION NO. 3811 of 2012 TO SPECIAL CIVIL APPLICATION NO. 3816 of 2012 With SPECIAL CIVIL APPLICATION NO. 4013 of 2012 TO SPECIAL CIVIL APPLICATION NO. 4018 of 2012 With SPECIAL CIVIL APPLICATION NO. 388 of 2013 With SPECIAL CIVIL APPLICATION NO. 14729 of 2012 TO SPECIAL CIVIL APPLICATION NO. 14732 of 2012 With SPECIAL CIVIL APPLICATION NO. 226 of 2013 With SPECIAL CIVIL APPLICATION NO. 232 of 2013 With SPECIAL CIVIL APPLICATION NO. 233 of 2013 With SPECIAL CIVIL APPLICATION NO. 335 of 2013 With SPECIAL CIVIL APPLICATION NO. 759 of 2013 With SPECIAL CIVIL APPLICATION NO. 984 of 2013 With SPECIAL CIVIL APPLICATION NO. 2342 of 2013 TO SPECIAL CIVIL APPLICATION NO. 2345 of 2013 With SPECIAL CIVIL APPLICATION NO. 3608 of 2013 With SPECIAL CIVIL APPLICATION NO. 3609 of 2013 With SPECIAL CIVIL APPLICATION NO. 3610 of 2013 With SPECIAL CIVIL APPLICATION NO. 1325 of 2010 ================================================================ ADANI GAS LIMITED....Petitioner(s) Versus AHMEDABAD MUNICIPAL CORPORATION & 8....Respondent(s) ================================================================ Appearance: MR AMAR N BHATT, ADVOCATE for the Petitioner(s) No. 1 GOVERNMENT PLEADER for the Respondent(s) No. 9 MS JIRGA D JHAVERI, ADVOCATE for the Respondent(s) No. 1 - 2 NOTICE SERVED for the Respondent(s) No. 3 - 7 NOTICE SERVED BY DS for the Respondent(s) No. 1 - 8 ================================================================ CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MS JUSTICE SONIA GOKANI Date : 20/06/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) At the request of all the learned counsel and advocates appearing on behalf of the respective parties, S.O to 4.7.2013.
In the meantime, parties to complete the pleadings and it is clarified and it is observed that on that day Court may take up the matters for final disposal, subject to availability of time.
Registry is directed to notify all other connected petitions along with the present group of petitions.
(M.R.SHAH, J.) (MS SONIA GOKANI, J.) SUDHIR Page 3 of 3