Gujarat High Court
Kheda District Co-Operative Purchase & ... vs J.P. Gupta Or His Successor In The Office ... on 24 June, 2014
Author: Akil Kureshi
Bench: Akil Kureshi
C/SCA/16865/2005 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 16865 of 2005
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KHEDA DISTRICT CO-OPERATIVE PURCHASE & SALES UNION LTD. &
1....Petitioner(s)
Versus
J.P. GUPTA OR HIS SUCCESSOR IN THE OFFICE & 1....Respondent(s)
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Appearance:
MR CHIRAG B PATEL, ADVOCATE for the Petitioner(s) No. 1 - 2
MR KAUSHIK PURJARA, AGP for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 24/06/2014
ORAL ORDER
Learned counsel Mr. B.S.Patel for the petitioners stated that due to efflux of time this petition has become infructuous.
Hence, the petition stands disposed of accordingly. Rule is discharged. Interim relief stands vacated.
(AKIL KURESHI, J.) Jyoti Page 1 of 1