Gujarat High Court
Banaskantha District CoOperative ... vs Uttar Gujarat Vij Company Ltd & 2 on 11 July, 2015
Author: M.R. Shah
Bench: M.R. Shah
C/SCA/2866/2009 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2866 of 2009
With
SPECIAL CIVIL APPLICATION NO. 3090 of 2009
With
SPECIAL CIVIL APPLICATION NO. 4079 of 2009
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BANASKANTHA DISTRICT COOPERATIVE MILK PRODUCERS UNION LTD &
1....Petitioner(s)
Versus
UTTAR GUJARAT VIJ COMPANY LTD & 2....Respondent(s)
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Appearance:
VIRAL K SHAH, ADVOCATE for the Petitioner(s) No. 1 2
MR BD KARIA, ADVOCATE for the Respondent(s) No. 3
MS LILU K BHAYA, ADVOCATE for the Respondent(s) No. 1 2
RULE SERVED for the Respondent(s) No. 1 3
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CORAM: M.R. SHAH, CHAIRPERSON
Date : 11/07/2015
ORAL ORDER
It is reported that now the dispute involved in the present group of petition is squarely covered by the decision of the Division Bench of this Court. However, it is reported that against the decision of the Division Bench, the Electricity Company has approached the Hon'ble Supreme Court. Hence, adjourned.
((M.R.SHAH) CHAIRPERSON Kaushik Page 1 of 1