Gujarat High Court
Symphony Limited vs Union Of India on 23 July, 2021
Author: Bela M. Trivedi
Bench: Bela M. Trivedi, Ashokkumar C. Joshi
C/SCA/6322/2019 ORDER DATED: 23/07/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 6322 of 2019
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SYMPHONY LIMITED
Versus
UNION OF INDIA
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Appearance:
MR. KAMAL TRIVEDI, SENIOR ADVOCATE WITH MR UDAY M JOSHI(380)
for the Petitioner(s) No. 1,2
MR DEVANG VYAS(2794) for the Respondent(s) No. 1,3
PRIYANK P LODHA(7852) for the Respondent(s) No. 2
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CORAM:HONOURABLE MS. JUSTICE BELA M. TRIVEDI
and
HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 23/07/2021
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE BELA M. TRIVEDI)
1. The learned ASG Mr. Devang Vyas for the respondents states that the petitioners have challenged the impugned communications at Annexure - A collectively, whereby the petitioners have been requested to make payment of the remaining amount of interest, however, when the adjudication proceedings are contemplated and initiated, the petitioners shall be given opportunity of hearing by issuing the show cause notice as may be required under the law.
2. In view of the above statement, the learned Senior Advocate Mr. Kamal Trivedi appearing with Page 1 of 2 Downloaded on : Sat Jul 24 05:19:17 IST 2021 C/SCA/6322/2019 ORDER DATED: 23/07/2021 the learned advocate Mr. Uday M. Joshi for the petitioners does not press for the present petition at this stage.
3. In the aforesaid premises, the petition is dismissed as not pressed for at this stage. Notice is discharged.
(BELA M. TRIVEDI, J) (A. C. JOSHI,J) AMAR SINGH Page 2 of 2 Downloaded on : Sat Jul 24 05:19:17 IST 2021