Gujarat High Court
Karmacharinagar Cooperative Housing ... vs State Of Gujarat on 2 December, 2019
Author: J. B. Pardiwala
Bench: J.B.Pardiwala
C/LPA/1507/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 1507 of 2016
In R/SPECIAL CIVIL APPLICATION NO. 21042 of 2016
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2016
In R/LETTERS PATENT APPEAL NO. 1507 of 2016
With
CIVIL APPLICATION (FOR JOINING PARTY) NO. 1 of 2017
In R/LETTERS PATENT APPEAL NO. 1507 of 2016
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KARMACHARINAGAR COOPERATIVE HOUSING SOCIETY LTD.
Versus
STATE OF GUJARAT & 2 other(s)
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Appearance:
MR DIPEN DESAI(2481) for the Appellant(s) No. 1
MR. KRUTIK PARIKH, AGP ADVANCE COPY SERVED TO GOVERNMENT
PLEADER/PP(99) for the Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1,2,3
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
and
HONOURABLE MR.JUSTICE VIRESHKUMAR B. MAYANI
Date : 02/12/2019
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) Appeal admitted.
Adinterim order earlier granted in terms of paragraph6(B) of the civil application shall continue.
The Civil Application No.13670 of 2016 disposed of accordingly.
(J. B. PARDIWALA, J) (VIRESHKUMAR B. MAYANI, J) aruna Page 1 of 1 Downloaded on : Mon Dec 02 21:38:43 IST 2019