Gujarat High Court
Sangam Prints Private Limited vs Union Of India on 13 March, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/SCA/20280/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 20280 of 2017
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SANGAM PRINTS PRIVATE LIMITED & 2 other(s)
Versus
UNION OF INDIA & 3 other(s)
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Appearance:
MR SP MAJMUDAR(3456) for the Petitioner(s) No. 1,2,3
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 13/03/2019
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) Heard learned counsels for the parties.
It is submitted by learned counsel for the petitioner that in view of decision dated 07.05.2018 rendered in the case of State of Gujarat vs. Union of India [2018 SCC OnLine Guj 1515] [Special Civil Application No.737 of 2018], prayer in terms of para 13[A] does not survive and for adjudication of issue involved in the petition along with other prayers, the Registry is directed to place this petition before the appropriate Court taking up such matters, as per the Roster notified.
Page 1 of 2 C/SCA/20280/2017 ORDEROrder accordingly.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) P. SUBRAHMANYAM Page 2 of 2