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Gujarat High Court

Bharuch Agricultural Produce Market vs Stup Engineers on 12 September, 2016

Author: A.J.Desai

Bench: A.J.Desai

                        C/SCA/15400/2006                                               ORDER




                         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           SPECIAL CIVIL APPLICATION NO. 15400 of 2006

         ==========================================================
                            BHARUCH AGRICULTURAL PRODUCE MARKET
                                   COMMITTEE....Petitioner(s)
                                           Versus
                                STUP ENGINEERS....Respondent(s)
         ==========================================================
         Appearance:
         NOTICE SERVED for the Petitioner(s) No. 1
         MR HK PARMAR, ADVOCATE for the Respondent(s) No. 1
         MR. ALPESH H PARMAR, ADVOCATE for the Respondent(s) No. 1
         RULE SERVED for the Respondent(s) No. 1
         ==========================================================

           CORAM: HONOURABLE MR.JUSTICE A.J.DESAI

                                            Date : 12/09/2016


                                              ORAL ORDER

Though   notice   is   served   to   the   petitioner   ­   The   Bharuch  Agricultural Produce Market Committee, it is not represented by any of  the advocate nor has not engaged any advocate. The petitioner has lost  interest   in   the   matter.   Hence,   present   petition   is   dismissed   for   non­ prosecution. Rule is discharged. Interim relief, if any, is hereby vacated.

(A.J.DESAI, J.)  *Kazi... 

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