Gujarat High Court
Gujarat Industrial Development ... vs The Liquidator Petrofils Co. Operative ... on 17 July, 2015
Bench: Vijay Manohar Sahai, R.P.Dholaria
C/CA/7724/2015 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 7724 of 2015
In MISC. CIVIL APPLICATION NO. 1900 of 2015
In SPECIAL CIVIL APPLICATION NO. 4353 of 2008
FOR APPROVAL AND SIGNATURE:
HONOURABLE THE ACTING CHIEF JUSTICE MR. VIJAY MANOHAR
SAHAI
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
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1 Whether Reporters of Local Papers may be allowed
to see the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of
the judgment ?
4 Whether this case involves a substantial question of
law as to the interpretation of the Constitution of
India or any order made thereunder ?
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GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION (GIDC)
LTD....Applicant(s)
Versus
THE LIQUIDATOR PETROFILS CO. OPERATIVE LTD (IN LIQUIDATION) &
21....Respondent(s)
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Appearance:
MR N.D. NANAVATI, SR. ADVOCATE ASSISTED BY MR. RUTVIJ M BHATT,
Page 1 of 2
C/CA/7724/2015 JUDGMENT
ADVOCATE for the Applicant(s) No. 1
MR. TUSHAR MEHTA, ADDITIONAL SOLICITOR GENERAL OF INDIA, MR.
P.K. JANI, ADDITIONAL ADVOCATE GENERAL, MS. MANISHA LAVKUMAR,
GOVT. PLEADER assisted by MR. VANDAN BAXI, AGP, for the
Respondent(s) No. 20 - 22
MR SHALIN MEHTA, SR. ADVOCATE ASSISTED BY MR. HRIDAY BUCH,
ADVOCATE for the Respondent(s) No. 17 - 18
MR PRANAV G DESAI, ADVOCATE for the Respondent(s) No. 4 - 8
MR. MIHIR THAKORE, SR. ADVOCATE, ASSISTED BY MR. SANDEEP
SINGHI for SINGHI & CO, ADVOCATE for the Respondent(s) No. 16
MR. B.S. KHATANA, ADVOCATE for respondent No. 19
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE MR.
VIJAY MANOHAR SAHAI
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 17/07/2015
ORAL JUDGMENT
(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. VIJAY MANOHAR SAHAI) We have heard all learned counsel for the respondents who are present in the Court. Learned counsel for the respondents state that they have no objection if delay in filing the review petition is condoned.
With the consent of learned counsel for the parties, delay in filing the review petition is condoned. This Civil Application is allowed accordingly.
(V.M.SAHAI, ACJ.) (R.P.DHOLARIA,J.) (pkn) Page 2 of 2