Gujarat High Court
State Of Gujarat & 3 vs Hilldeept Farm Pvt Ltd on 3 February, 2015
Author: K.S.Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/117/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 117 of 2015
In SPECIAL CIVIL APPLICATION NO. 891 of 2006
With
CIVIL APPLICATION NO. 1122 of 2015
In
LETTERS PATENT APPEAL NO. 117 of 2015
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STATE OF GUJARAT & 3....Appellant(s)
Versus
HILLDEEPT FARM PVT LTD....Respondent(s)
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Appearance:
MR. RAKESH PATEL, AGP for the Appellant(s) No. 1 - 4
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 03/02/2015
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) ORDER IN APEAL.
Appeal is admitted. Appeal is peremtorily fixed for final hearing on 28th April, 2015.
ORDER IN CIVIL APPLICATION It appears that the impugned order is of the year 2013 and the learned Single Judge has directed the appellants to implement the impugned order but the appellants Page 1 of 2 C/LPA/117/2015 ORDER have not implemented the same till date. Further, the respondent has invested huge amount in the project and the matter is pending since long.
Considering the aforesaid aspects, we are not inclined to grant interim relief at this stage. Hence, the interim relief is refused. Accordingly, the present Civil Application stands rejected.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) pawan Page 2 of 2