Supreme Court - Daily Orders
State Of Gujarat vs Shree Sachin Udhyognagar Coop.Soc.. on 18 February, 2014
(1
ITEM NO.8 Court No.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).10101-10278/2005
(From the judgement and order dated 19/09/2003 in SCA No.12459/2003,SCA
No.12631/2003,SCA No.12632/2003,SCA No.12633/2003,SCA No.12634/2003,SCA
No.12635/2003,SCA No.12636/2003,SCA No.12637/2003,SCA No.12638/2003,SCA
No.12639/2003,SCA No.12640/2003,SCA No.12641/2003,SCA No.12642/2003,SCA
No.12643/2003,SCA No.12644/2003,SCA No.12645/2003,SCA No.12646/2003,SCA
No.12647/2003,SCA No.12648/2003,SCA No.12649/2003,SCA No.12650/2003,SCA
No.12651/2003,SCA No.12652/2003,SCA No.12653/2003,SCA No.12654/2003,SCA
No.12655/2003,SCA No.12656/2003,SCA No.12657/2003,SCA No.12658/2003,SCA
No.12659/2003,SCA No.12660/2003,SCA No.12661/2003,SCA No.12662/2003,SCA
No.12663/2003,SCA No.12664/2003,SCA No.12665/2003,SCA No.12666/2003,SCA
No.12667/2003,SCA No.12668/2003,SCA No.12669/2003,SCA No.12670/2003,SCA
No.12671/2003,SCA No.12672/2003,SCA No.12673/2003,SCA No.12674/2003,SCA
No.12675/2003,SCA No.12676/2003,SCA No.12677/2003,SCA No.12678/2003,SCA
No.12679/2003,SCA No.12680/2003,SCA No.12681/2003,SCA No.12682/2003,SCA
No.12683/2003,SCA No.12684/2003,SCA No.12685/2003,SCA No.12686/2003,SCA
No.12687/2003,SCA No.12688/2003,SCA No.12689/2003,SCA No.12690/2003,SCA
No.12691/2003,SCA No.12692/2003,SCA No.12693/2003,SCA No.12694/2003,SCA
No.12695/2003,SCA No.12696/2003,SCA No.12697/2003,SCA No.12698/2003,SCA
No.12699/2003,SCA No.12700/2003,SCA No.12701/2003,SCA No.12702/2003,SCA
No.12703/2003,SCA No.12704/2003,SCA No.12705/2003,SCA No.12706/2003,SCA
No.12707/2003,SCA No.12708/2003,SCA No.12709/2003,SCA No.12710/2003,SCA
No.12711/2003,SCA No.12712/2003,SCA No.12713/2003,SCA No.12714/2003,SCA
No.12715/2003,SCA No.12716/2003,SCA No.12717/2003,SCA No.12718/2003 dated
28/06/2004 in LPA No.1258/2004,LPA No.1259/2004,LPA No.1260/2004,LPA
No.1261/2004,LPA No.1262/2004,LPA No.1263/2004,LPA No.1264/2004,LPA
No.1265/2004,LPA No.1266/2004,LPA No.1267/2004,LPA No.1268/2004,LPA
No.1269/2004,LPA No.1270/2004,LPA No.1271/2004,LPA No.1272/2004,LPA
No.1273/2004,LPA No.1274/2004,LPA No.1275/2004,LPA No.1276/2004,LPA
No.1277/2004,LPA No.1278/2004,LPA No.1279/2004,LPA No.1280/2004,LPA
No.1281/2004,LPA No.1282/2004,LPA No.1283/2004,LPA No.1284/2004,LPA
No.1285/2004,LPA No.1286/2004,LPA No.1287/2004,LPA No.1288/2004,LPA
No.1289/2004,LPA No.1290/2004,LPA No.1291/2004,LPA No.1292/2004,LPA
No.1293/2004,LPA No.1294/2004,LPA No.1295/2004,LPA No.1296/2004,LPA
No.1297/2004,LPA No.1298/2004,LPA No.1299/2004,LPA No.1300/2004,LPA
No.1301/2004,LPA No.1302/2004,LPA No.1303/2004,LPA No.1304/2004,LPA
No.1305/2004,LPA No.1306/2004,LPA No.1307/2004,LPA No.1308/2004,LPA
No.1309/2004,LPA No.1310/2004,LPA No.1311/2004,LPA No.1312/2004,LPA
No.1313/2004,LPA No.1314/2004,LPA No.1315/2004,LPA No.1316/2004,LPA
No.1317/2004,LPA No.1318/2004,LPA No.1319/2004,LPA No.1320/2004,LPA
No.1321/2004,LPA No.1322/2004,LPA No.1323/2004,LPA No.1324/2004,LPA
No.1325/2004,LPA No.1326/2004,LPA No.1327/2004,LPA No.1328/2004,LPA
No.1329/2004,LPA No.1330/2004,LPA No.1331/2004,LPA No.1332/2004,LPA
No.1333/2004,LPA No.1334/2004,LPA No.1335/2004,LPA No.1336/2004,LPA
No.1337/2004,LPA No.1338/2004,LPA No.1339/2004,LPA No.1340/2004,LPA
No.1341/2004,LPA No.1342/2004,LPA No.1343/2004,LPA No.1344/2004,LPA
No.1345/2004,LPA No.1346/2004 of The HIGH COURT OF GUJARAT AT AHMEDABAD)
STATE OF GUJARAT Petitioner(s)
VERSUS
SHREE SACHIN UDHYOGNAGAR COOP.SOC.& ORS. Respondent(s)
(With appln(s) for deletion of the name of respondent and with prayer for
interim relief and office report)
(For Final Disposal)
WITH SLP(C) NO. 9486 of 2006
(With office report)
(For Final Disposal)
Date: 18/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Preetesh Kapur, Adv.
Ms. Hemantika Wahi,Adv.
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Amit Thakkar, Adv.
Mr. Shamik Sajjanwala, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. E.C. Agrawala ,Adv
Mr. Abhinav Agrawal, Adv.
Ms. Aparna Singhal, Adv.
Ms. Sumita Hazarika
M/S. Lawyer’S Knit & Co ,Adv
Mr. Nachiketa Joshi, Adv.
Mr. Sudhakar Joshi, Adv.
UPON hearing counsel the Court made the following
O R D E R
Application for permission to delete respondent no. 114 from the array of parties is allowed.
-3-We have heard Mr. Preetesh Kapur, learned counsel appearing for the petitioners and Mr. Mukul Rohatgi, learned senior counsel and Mr. Shyam Divan, learned senior counsel appearing for the respondents.
We have also perused the impugned judgment and earlier judgment delivered by the High Court of Gujarat in Special Civil Application No. 13512 of 1994. In the facts and circumstances of the case, we do not find any reason to interfere with the impugned order. The special leave petitions are dismissed.
However, the question of law raised by the petitioners is kept open.
| (DEEPAK MANSUKHANI) |(M.S. NEGI) | | Court Master | Assistant Registrar |