Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Gujarat High Court

The Bopal (Shobhan) Co. Op. Hsg. Soc. ... vs State Of Gujarat on 30 September, 2021

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

      C/SCA/4060/2021                                    ORDER DATED: 30/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 4060 of 2021

================================================================
THE BOPAL (SHOBHAN) CO. OP. HSG. SOC. LTD. DIVISION 4 THROUGH
                         MEMBERS
                            Versus
                     STATE OF GUJARAT
================================================================
Appearance:
DHARA P BHATT(7530) for the Petitioner(s) No. 1,2,3,4,5,6
MR. PARTH H BHATT(6381) for the Petitioner(s) No. 1,2,3,4,5,6
DHRURAJ M RANA(7939) for the Respondent(s) No.
10,12,13,14,15,5,6,7,8,9
DS AFF.NOT FILED (N)(11) for the Respondent(s) No. 11,4
MS NIDHI VYAS, AGP for the Respondent(s) No. 1,2,3
MR DHAVAL M BAROT(2723) for the Respondent(s) No.
16,17,18,19,20,21,22,23,24,25,26,27
================================================================

 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                                Date : 30/09/2021

                                 ORAL ORDER

Heard learned Senior Advocate Mr.Prakash Jani assisted by learned advocate Mr.Parth Bhatt for the petitioners and learned Senior Advocate Mr.R.S.Sanjanwala, learned advocate Mr.Dhruraj M. Rana, learned Assistant Government Pleader Ms.Nidhi Vyas and learned advocate Mr.Dhaval Barot for the concerned respondents.

Learned Senior Advocate Mr.Jani submitted that the Revisional Authority has passed an order on 28th September, 2021 and therefore the petitioners would file substantive petition challenging such order and till that point of Page 1 of 2 Downloaded on : Sat Oct 02 04:09:09 IST 2021 C/SCA/4060/2021 ORDER DATED: 30/09/2021 time it was prayed that this petition may remain alive and thereafter the same would be withdrawn.

Stand over 5th October, 2021. Ad-interim- relief, granted earlier, to continue till the next date of hearing. Learned advocate Mr.Bhatt to give a copy of the petition to be filed to the learned advocate for the respondent Nos.3 to 24.

To be listed on top of the Board.

(BHARGAV D. KARIA, J) PALAK Page 2 of 2 Downloaded on : Sat Oct 02 04:09:09 IST 2021