Gujarat High Court
Abg Cement Limited vs Krishak Bharti Cooperative Limited on 15 July, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/LPA/746/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 746 of 2018
In R/SPECIAL CIVIL APPLICATION NO. 5774 of 2017
With
CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
In R/LETTERS PATENT APPEAL NO. 746 of 2018
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ABG CEMENT LIMITED
Versus
KRISHAK BHARTI COOPERATIVE LIMITED & 4 other(s)
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Appearance:
ADVOCATE NOTICE NOT RECD BACK(80) for the Appellant(s) No. 1
MR MANISH R BHATT, SENIOR ADVOCATE with MR MUNJAL BHATT for
M R BHATT AND CO.(5953) for the Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 2,3,4,5
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 15/07/2019
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) Service of notice is awaited as it is not received. On perusal of the memo of the main petition, it is clear that for carrying out resurvey, orders are passed by learned Single Judge, which are reproduced in the impugned order and the learned Single Judge has also suggested to undertake resurvey of the subject land.
Stand over to 31st July, 2019.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) A.M. PIRZADA Page 1 of 1 Downloaded on : Tue Jul 16 23:35:08 IST 2019