Gujarat High Court
Astral Poly Technik Limited vs Uttar Gujarat Vij Company Ltd & 2 on 10 March, 2015
Author: Harsha Devani
Bench: Harsha Devani
C/SCA/2770/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2770 of 2015
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ASTRAL POLY TECHNIK LIMITED....Petitioner(s)
Versus
UTTAR GUJARAT VIJ COMPANY LTD & 2....Respondent(s)
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Appearance:
MR DK NAKRANI, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
Date : 10/03/2015
ORAL ORDER
1. By this petition under Article 227 of the Constitution of India, the petitioner seeks a direction to the learned Civil Judge (S.D.), at Dholka to expedite Special Civil Suit No.143 of 2013, which is pending before him, in the interest of justice.
2. Heard Mr. D. K. Nakrani, learned advocate for the petitioner.
3. Having regard to the submissions advanced by the learned advocate for the petitioner as well as the averments made in the memorandum of application, it is evident that the petitioner is not a party in the proceedings of Special Civil Suit No.143 of 2013 and is only indirectly interested in the outcome thereof. Under the circumstances, the direction, as prayed for, cannot be Page 1 of 2 C/SCA/2770/2015 ORDER issued at the instance of the petitioner as he is not a party to the suit proceedings.
4. The petition, therefore, fails and is, accordingly, summarily dismissed.
(HARSHA DEVANI, J.) parmar* Page 2 of 2