Gujarat High Court
Prestige Infrastructure Private ... vs State Of Gujarat & 4 on 21 July, 2014
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/11544/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 11544 of 2013
With
SPECIAL CIVIL APPLICATION NO. 11545 of 2013
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PRESTIGE INFRASTRUCTURE PRIVATE LIMITED....Petitioner(s)
Versus
STATE OF GUJARAT & 4....Respondent(s)
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Appearance:
MS VIDHI J BHATT, ADVOCATE for the Petitioner(s) No. 1
MR ROHAN YAGNIK AGP for the Respondent(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 4
MR RD DAVE, ADVOCATE for the Respondent(s) No. 2 - 3
NOTICE SERVED BY DS for the Respondent(s) No. 1 , 5
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 21/07/2014
ORAL ORDER
It appears that certain orders have been passed and certain developments have taken place in respect of and in light of which application being Civil Application No. 3036 to 3052 of 2010 and Special Civil application No.4353 of 2008 are scheduled to be heard before Hon'ble Court where the matter under Securitisation and Reconstruction of Financial Assets and Page 1 C/SCA/11544/2013 ORDER Enforcement of Security Interest Act, 2002, ("SARFAESI Act") are assigned as per present roster and the further hearing of present petitions depends on the outcome in the said civil application and the petition.
In this background learned advocate for the petitioner and respondent jointly submitted that present petitions may be adjourned for one or two months by which time the said Civil Application and petition may be heard and decided.
Therefore, at the request of learned advocate for the petitioner and respondent hearing is adjourned.
S.O. to 26.9.2014.
(K.M.THAKER, J.) Suresh* Page 2