Gujarat High Court
Cosmos Development Corporation vs State Of Gujarat Through on 24 January, 2013
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai
COSMOS DEVELOPMENT CORPORATION....Appellant(s)V/SSTATE OF GUJARAT THROUGH SECRETARY C/LPA/87/2011 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD LETTERS PATENT APPEAL NO. 87 of 2011 In SPECIAL CIVIL APPLICATION NO. 12524 of 2010 With CIVIL APPLICATION NO. 1258 of 2011 In LETTERS PATENT APPEAL NO. 87 of 2011 ================================================================ COSMOS DEVELOPMENT CORPORATION....Appellant(s) Versus STATE OF GUJARAT THROUGH SECRETARY & 3....Respondent(s) ================================================================ Appearance: MR VIMAL M PATEL, ADVOCATE for the Appellant(s) No. 1 Ms. Krina Calla AGP for the Respondent(s) No. 1 and 4 MR HIMANSHU K PATEL, ADVOCATE for the Respondent(s) No. 2 - 3 RULE UNSERVED for the Respondent(s) No. 4 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE S.G.SHAH Date : 24/01/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Learned AGP Ms. Krina Kalla waives admission on behalf of respondent no. 1 and 4. For respondent No. 2 and 3 Mr. Prashant Desai learned senior Counsel assisted with Mr. Himanshu K. Patel appearing.
Learned Counsel for the appellant Mr. Vimal M. Patel to comply with Chapter 4 Rule 53 of the Gujarat High Court Rules 1993, and shall annex translated copy of the documents which are in vernacular, for which two months time is granted. List this matter on 25th March 2013.
(V.M.SAHAI, J.) (S.G.SHAH, J.) Deepak Page 2 of 2