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Gujarat High Court

Dip Co.Op. Hsg. Society Ltd. Through ... vs State Of Gujarat & 3 on 24 April, 2014

Author: Ks Jhaveri

Bench: Ks Jhaveri, A.G.Uraizee

          C/LPA/34/2008                                ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               LETTERS PATENT APPEAL NO. 34 of 2008

          In SPECIAL CIVIL APPLICATION NO. 4430 of 1992

================================================================
      DIP CO.OP. HSG. SOCIETY LTD. THROUGH PURSHOTTAM S
                        PATEL....Appellant(s)
                             Versus
              STATE OF GUJARAT & 3....Respondent(s)
================================================================
Appearance:
MR DEVAN PARIKH, ADVOCATE for the Appellant(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1 - 3
MR MA BUKHARI, ADVOCATE for the Respondent(s) No. 4 , 4.2
MR YM THAKKAR, ADVOCATE for the Respondent(s) No. 4.1 , 4.3 - 4.5
================================================================

        CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
               and
               HONOURABLE MR.JUSTICE A.G.URAIZEE

                           Date : 24/04/2014


                            ORAL ORDER

(PER : HONOURABLE MR.JUSTICE KS JHAVERI) The matter is on board today. An order dated 22.4.2014 passed in Letters Patent Appeal No. 492 of 2014 is placed on record which reads as under:

"As directed by this Court, the Registry has made the papers of LPA No. 34 of 2008 available for perusal. The learned senior advocate, Mr. Shalin Mehta, appearing for Parthiv B. Shah, states that the order under challenge in LPA No. 34 of 2008 is the order passed in Special Civil Page 1 of 2 C/LPA/34/2008 ORDER Application No. 4430 of 1992, dated 29/30 October, 2007. This appeal is also filed against the very same order passed in Special Civil Application No. 4430 of 1992.
A copy of the order passed in LPA No. 34 of 2008 dated 25.9.2008 is produced on record.
ADMIT. To be heard with LPA No. 34 of 2008. The learned senior advocate, Mr. Shalin Mehta, requested that this matter may be heard at the earliest. It will be open for the learned advocate to move the Registry to get the matters placed before the Hon'ble the Chief Justice to obtain necessary orders in that regard."

2. In view of above, both the appeals are ordered to be placed before Hon'ble the Chief Justice tomorrow i.e. on 25.4.2014 for obtaining necessary orders and thereafter place the matters before appropriate Bench on 1.5.2014.

(K.S.JHAVERI, J.) (A.G.URAIZEE,J) (pkn) Page 2 of 2