Gujarat High Court
Kone Elevator (India)Private Limited ... vs State Of Gujarat & on 16 January, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Sonia Gokani
C/SCA/879/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 879 of 2013
With
SPECIAL CIVIL APPLICATION NO. 8438 of 2013
With
SPECIAL CIVIL APPLICATION NO. 14675 of 2013
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KONE ELEVATOR (INDIA)PRIVATE LIMITED THROUGH
SHAILESH....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR AKSHAY A VAKIL, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 16/01/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) These petitions involve similar questions. Learned counsel for the petitioners pointed out that similar issue is pending before the Supreme Court and is likely to be taken up by the larger Bench shortly. On such basis, this Court has already admitted Special Civil Application No.4638/2011 and is pending for final hearing.
Hence rule. Interim relief granted earlier to continue till further orders.
Page 1 of 2 C/SCA/879/2013 ORDERTo be heard with Special Civil Application No.4638/2011.
Once issue is decided by the Supreme Court, it would be open for either side to request for taking up the petitions for final disposal.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) raghu Page 2 of 2