Gujarat High Court
Bharuch Agricultural Produce Market ... vs Stup Engineers on 29 August, 2006
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
SCA/15400/2006 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 15400 of 2006
With
SPECIAL CIVIL APPLICATION No. 15401 of 2006
With
SPECIAL CIVIL APPLICATION No. 15402 of 2006
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BHARUCH AGRICULTURAL PRODUCE MARKET COMMITTEE
Versus
STUP ENGINEERS
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Appearance :
MR SK JHAVERI for the Petitioner
MR HK PARMAR with MR ALPESH H PARMAR for the Respondent
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CORAM : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
Date : 29/08/2006
COMMON ORAL ORDER
1. A request was made in the morning by Mr.Alpesh H.Parmar, learned advocate for the respondent to adjourn the matters. The request was declined. At that time, it was put to the learned advocate for the respondent as to when the respondent was served in these matters. The learned advocate did not reply to the same.
2. When the matter is called out, Mr.H.K.Parmar, learned advocate for the respondent along with Mr.Alpesh H.Parmar again made the same request that he may be granted time to file affidavit in reply.
When the query is repeated to the learned advocates for the respondent as to when the respondent was served, HC-NIC Page 1 of 2 Created On Tue Sep 13 00:39:34 IST 2016 SCA/15400/2006 2/2 ORDER the learned advocates do not answer the query.
3. RULE. Ad interim relief granted earlier to continue till further orders.
(RAVI R.TRIPATHI, J.) *Shitole HC-NIC Page 2 of 2 Created On Tue Sep 13 00:39:34 IST 2016