Gujarat High Court
Kesar Enterprises Ltd vs Board Of Trustees Of Kandla Port Trust & on 21 January, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/CA/346/2005 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR STAY) NO. 346 of 2005
In LETTERS PATENT APPEAL NO. 61 of 2005
In SPECIAL CIVIL APPLICATION NO. 10607 of 2000
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KESAR ENTERPRISES LTD....Applicant(s)
Versus
BOARD OF TRUSTEES OF KANDLA PORT TRUST & 1....Respondent(s)
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Appearance:
MR HEMANT S SHAH, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 21/01/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) In view of the fact that the main appeal being L.P.A. no. 61/2005 is disposed of by this Court on 28/4/2010, therefore, this civil application does not survive. Hence, the same stands disposed of.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) *asma Page 1 of 1