Gujarat High Court
Vijapur Tal. Co.Op. Purchase & Sales ... vs Acharya & on 8 April, 2015
Bench: Jayant Patel, G.B.Shah
C/SCA/4210/1989 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4210 of 1989
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VIJAPUR TAL. CO.OP. PURCHASE & SALES UNION LTD....Petitioner(s)
Versus
ACHARYA & 1....Respondent(s)
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Appearance:
MS BK VAKHARIA, ADVOCATE for the Petitioner(s) No. 1 2
GOVERNMENT PLEADER for the Respondent(s) No. 1 2
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CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL
and
HONOURABLE MR.JUSTICE G.B.SHAH
Date : 08/04/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL)
1. Mr. Hardik Muchhala, learned counsel, states that the petitioner has taken back the papers long back from Ms. B. K. Vakharia. In view of the above, as such, it can be said that the petitioner is not interested in prosecuting the matter further, more particularly, in view of the fact that after 1989, no steps are taken for engaging the advocate or any other alternative arrangement to made.
2. Apart from the above, it also appears that the main relief of the Page 1 of 2 C/SCA/4210/1989 ORDER petition was pertaining to issue appropriate writ to direct the respondent authority to hold the election of the Directors from the constituencies whose term had expired compared to the terms of the other Directors. In any case, the left out term must be over by now since about 26 years have passed and the cause for the petitioner should have come to an end. Under the circumstances, the petition is dismissed for want of prosecution. Rule is discharged.
[ Jayant Patel, J. ] [ G. B. Shah, J. ] hiren Page 2 of 2