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Gujarat High Court

Aqua Infra Projects Limited vs State Of Gujarat & on 26 August, 2013

Bench: M.R. Shah, Sonia Gokani

  
	 
	 AQUA INFRA PROJECTS LIMITED....Petitioner(s)V/SSTATE OF GUJARAT
	 
	 
	 
	 
	 
	 
	 
	 
	 
	 
	

 
 


	 


	C/SCA/11884/2013
	                                                                    
	                           ORDER

 
	  
	  
		 
			 

IN
			THE HIGH COURT OF GUJARAT AT AHMEDABAD
		
	

 


SPECIAL CIVIL APPLICATION 
NO. 11884 of 2013
 

=============================================
 


AQUA INFRA PROJECTS
LIMITED....Petitioner(s)
 


Versus
 


STATE OF GUJARAT  & 
3....Respondent(s)
 

=============================================
 

Appearance:
 

BHARGAV
KARIA & ASSO, ADVOCATE for the Petitioner(s) No. 1
 

MS.
MAITHILI MEHTA, AGP for the Respondent(s) No. 1 - 4
 

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CORAM:
				
				
			
			 
				 

HONOURABLE
				MR.JUSTICE M.R. SHAH
			
		
		 
			 
				 

 

				
			
			 
				 

and
			
		
		 
			 
				 

 

				
			
			 
				 

HONOURABLE
				MS JUSTICE SONIA GOKANI
			
		
	

 


 Date : 26/08/2013
 


 ORAL ORDER

(PER : HONOURABLE MR.JUSTICE M.R. SHAH) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and order directing the respondents to refund the amount as per the order dated 10.3.2011 passed by the respondent no.4.

As it is reported that the order dated 10th March 2011 passed by the respondent no.4 on the basis of which the amount of refund is claimed, is taken under suo motu revision by the Revisional Authority and for which even the petitioner has been served with the notice, Shri B.D.Karia, learned advocate under the instructions seeks permission to withdraw the present petition as the petitioner proposes to challenge the initiation of the suo motu revisional proceedings. Permission is accordingly granted. Petition is dismissed as withdrawn with above liberty. As and when any such challenge is made, same be considered in accordance with law and on merits, for which we have not expressed anything on merits in favour of either parties. Notice is discharged.

(M.R.SHAH, J.) (MS SONIA GOKANI, J.) Kaushik Page 1 of 1