Sanjay Software vs Gujarat Industrial Development ... on 2 May, 2014

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Gujarat High Court

Sanjay Software vs Gujarat Industrial Development ... on 2 May, 2014

Bench: R.M.Chhaya

           C/SCA/15355/2011                                      ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              SPECIAL CIVIL APPLICATION NO. 15355 of 2011
===========================================================
                 SANJAY SOFTWARE....Petitioner(s)
                              Versus
       GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION &
                        6....Respondent(s)
================================================================
Appearance:
MR BY MANKAD, ADVOCATE for the Petitioner(s) No. 1
MR CHINMAY M GANDHI, ADVOCATE for the Respondent(s) No. 1 - 7
MR MB GANDHI, ADVOCATE for the Respondent(s) No. 1 - 7
================================================================
           CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA

                                    Date : 02/05/2014

              ORAL ORDER BELOW NOTE FOR SPEAKING TO MINUTES

Through oversight in paragraph No.1 of the order dated 29.04.2014, name of the learned advocate for the respondents is mentioned as "Mr.Chinmay M. Gandhi", instead of "Mr.M.B.Gandhi".

Therefore, the same may be substituted by "Mr.M.B.Gandhi", learned counsel for the respondents.

Rest of the order remains unaltered. Note for speaking to minutes stands disposed of accordingly.

(R.M.CHHAYA, J.) Suchit Page 1 of 1 1 of 3 C/SCA/15355/2011 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO.15355 of 2011 For Approval and Signature:

HONOURABLE MR.JUSTICE R.M.CHHAYA Sd/ ===================================================== Whether Reporters of Local Papers may be 1 NO allowed to see the judgment ?

2 To be referred to the Reporter or not ? NO Whether their Lordships wish to see the 3 NO fair copy of the judgment ?

Whether this case involves a substantial question of law as to the interpretation 4 NO of the constitution of India, 1950 or any order made thereunder ?

Whether it is to be circulated to the 5 NO civil judge ?

=================================================== SANJAY SOFTWARE....Petitioner(s) Versus GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION &

6....Respondent(s) ===================================================A ppearance:

MR BY MANKAD, ADVOCATE for the Petitioner(s) No. 1 MR CHINMAY M GANDHI, ADVOCATE for Respondent Nos.17 MR MB GANDHI, ADVOCATE for Respondent Nos.17 =================================================== CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA Date : 29/04/2014 ORAL JUDGMENT (1) Heard Mr.B.Y.Mankad, learned advocate for the petitioner, and Mr.M.B.Gandhi, learned advocate for respondents.

(2) By way of this petition under Article 226 of the Constitution of India the petitioner has prayed for quashing and setting aside the impugned decision/communication dated Page 1 of 2 2 of 3 C/SCA/15355/2011 JUDGMENT 09.08.2010 (AnnexureG) and other ancillary prayers. Learned advocate for the petitioner has invited attention of this Court to the representation dated 16.08.2010 (AnnexureO) and states that interest of justice would be served if the direction is issued to consider the said representation.

(3) Learned advocate for respondents states that respondent No.2 shall look into the said representation and take appropriate decision in accordance with law.

(4) In light of the aforesaid, no further directions are required to be given by this Court. Respondent No.2 is hereby directed to decide the aforesaid representation of the petitioner dated 16.08.2010 on its own merits as expeditiously as possible but not later than 15.07.2014. It is however clarified that as this Court has not expressed any opinion on merits of the matter.

(5) Resultantly, the petition is disposed of.

RULE discharged. There shall be no order as to costs.

Sd/ [R.M.CHHAYA, J ] *** Bhavesh [pps]* Page 2 of 2 3 of 3

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