Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Gidc Plot & Shed Holders Association vs Gujarat Industrial Development ... on 20 November, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.44                             COURT NO.8                 SECTION IX

                                S U P R E M E C O U R T O F      I N D I A
                                        RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s). 22915/2015
     (Arising out of impugned final judgment and order dated 10/06/2015
     in SCA No. 13198/2014 passed by the High Court Of Gujarat At
     Ahmedabad)

     GIDC PLOT & SHED HOLDERS ASSOCIATION & ORS.                        Petitioner(s)

                                                   VERSUS

     GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION (GIDC) & ORS.
                                                      Respondent(s)
     (With appln. (s) for exemption from filing O.T. and permission to
     file additional documents and interim relief and office report)

     Date : 20/11/2015 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)               Mr.   P.P. Rao,Sr.Adv.
                                     Mr.   Arvind Kumar,Adv.
                                     Ms.   Purit Marwaha Gupta,Adv.
                                     Mr.   C.S. Chauhan,Adv.
                                     Mr.   Dilip mamtora,Adv.
                                     Mr.   Rakesh Kr.Adv.
                                     Ms.   Neha Sharma,Adv.

     For Respondent(s)               Mr.   Tushar Mehta,ASG
                                     Mr.   Shiv Mangal Sharma,Adv.
                                     Mr.   Ankit Shah,Adv.
                                     Mr.   Saurabh Rajpal,Adv.
                                     For    M/s Aura & Co.,Adv.

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Exemption from filing O.T. and permission to file additional documents are allowed.

Heard the learned counsels for the parties and perused the relevant material.

We do not find any legal and valid ground for Digitally signed by Madhu Bala Date: 2015.11.21 10:03:14 IST interference. The special leave petition is dismissed.

                           (MADHU BALA)                               (ASHA SONI)
                           COURT MASTER                               COURT MASTER