Gujarat High Court
State Of Gujarat - Through Under ... vs Flex Industries Limited on 17 March, 2015
Author: Jayant Patel
Bench: Jayant Patel, G.B.Shah
C/LPA/178/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 178 of 2015
In SPECIAL CIVIL APPLICATION NO. 8072 of 2007
TO
LETTERS PATENT APPEAL NO. 182 of 2015
In
SPECIAL CIVIL APPLICATION NO. 4705 of 2007
With
CIVIL APPLICATION NO. 3013 of 2015
In
LETTERS PATENT APPEAL NO. 178 of 2015
With
CIVIL APPLICATION NO. 3014 of 2015
In
LETTERS PATENT APPEAL NO. 179 of 2015
With
CIVIL APPLICATION NO. 3016 of 2015
In
LETTERS PATENT APPEAL NO. 180 of 2015
With
CIVIL APPLICATION NO. 3017 of 2015
In
LETTERS PATENT APPEAL NO. 181 of 2015
With
CIVIL APPLICATION NO. 3012 of 2015
In
LETTERS PATENT APPEAL NO. 182 of 2015
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STATE OF GUJARAT - THROUGH UNDER SECRETARY & 1....Appellant(s)
Versus
FLEX INDUSTRIES LIMITED....Respondent(s)
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Appearance:
MR DHAWAN JAYSWAL, AGP for the Appellant(s) No. 1 - 2
SINGHI & CO, ADVOCATE for the Respondent(s) No. 1
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Page 1 of 2
C/LPA/178/2015 ORDER
CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL
and
HONOURABLE MR.JUSTICE G.B.SHAH
Date : 17/03/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL) It prima facie appears that, for the reasons best known to the concerned Government erring Officers, the actions are not being taken well in time and in these circumstances, the Secretary, Revenue Department- appellant herein is directed to make the original file of all the matters available for perusal of the Court on 24.03.2015. It is also directed that the Officer not below the rank of Joint Secretary, Revenue Department or the Chief Controlling Officer, who is well conversant with the matters shall remain personally present before this Court on the next date.
(JAYANT PATEL, J.) (G.B.SHAH, J.) Jyoti Page 2 of 2