Gujarat High Court
Cable Operator Association Of Gujarat vs Balubhai Jagmalbhai Jadav & 3 on 14 March, 2014
Bench: Bhaskar Bhattacharya, J.B.Pardiwala
C/CA/2922/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR JOINING PARTY) NO. 2922 of 2014
In WRIT PETITION (PIL) NO. 16 of 2014
With
WRIT PETITION (PIL) NO. 16 of 2014
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CABLE OPERATOR ASSOCIATION OF GUJARAT....Applicant(s)
Versus
BALUBHAI JAGMALBHAI JADAV & 3....Respondent(s)
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Appearance:
MR AMAR D MITHANI, ADVOCATE for the Applicant(s) No. 1
MS VACHA DESAI, AGP for the Respondent(s) No. 2
MR PREMAL R JOSHI, ADVOCATE for the Respondent(s) No. 3
MR VIJAY H NANGESH, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR.
BHASKAR BHATTACHARYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 14/03/2014
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) After hearing the learned counsel for the parties and after going through the materials on record, we find that for effective adjudication of the dispute involved in the main Public Interest Litigation, presence of this applicant is necessary, as in the event of success of the said Public Interest Litigation, the present applicant will be prejudicially affected.
Page 1 of 2 C/CA/2922/2014 ORDERWe accordingly allow the Civil Application.
Let the present applicant be added as respondent to the main Public Interest Litigation.
Mr. Nangesh, the learned advocate appearing on behalf of the original petitioner is directed to serve copy of the WP[PIL] No. 16 of 2014 upon Mr. Mithani.
Let affidavit to WP[PIL] No. 16 of 2014 be given within a fortnight. Let the main matter appear after a fortnight.
(BHASKAR BHATTACHARYA, CJ.) (J.B.PARDIWALA, J.) pirzada Page 2 of 2