Gujarat High Court
Vvf vs Union on 30 November, 2011
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya
Gujarat High Court Case Information System
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SCA/5033/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 5033 of 2011
=========================================================
VVF
LTD & 1 - Petitioner(s)
Versus
UNION
OF INDIA & 2 - Respondent(s)
=========================================================
Appearance :
NANAVATI
ASSOCIATES for
Petitioner(s) : 1 - 2.
NOTICE SERVED for Respondent(s) : 1 - 3.
DS
AFF.NOT FILED (N) for Respondent(s) : 1, 3,
MR PS CHAMPANERI for
Respondent(s) : 1,
MR DARSHAN M PARIKH for Respondent(s) :
2,
=========================================================
CORAM
:
HONOURABLE
THE ACTING CHIEF JUSTICE MR.BHASKAR BHATTACHARYA
and
HONOURABLE
MR.JUSTICE J.B.PARDIWALA
Date
: 30/11/2011
ORAL ORDER
(Per : HONOURABLE THE ACTING CHIEF JUSTICE MR.BHASKAR BHATTACHARYA) The learned advocate appearing on behalf of the respondent submits that against the order, violation of which has been alleged in this application, a Special Leave Application has been filed and 7th December 2011 is the date fixed for considering the grant of appropriate interim order. He, therefore, prays for stay of this matter at least till 7th December 2011.
Let the matter appear on 14th December 2011.
A zerox copy of the order of the Supreme Court fixing the matter on 7th December 2011 be kept with the record.
(BHASKAR BHATTACHARYA, ACTING CJ.) (J.B. PARDIWALA, J.) zgs/-
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