Gujarat High Court
Kanaiya Industries Through Partner ... vs State Of Gujarat Thro on 24 July, 2013
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
KANAIYA INDUSTRIES THROUGH PARTNER LAXMAN VALLABH SONGARA....Applicant(s)V/SSTATE OF GUJARAT THRO PRINCIPAL SECRETARY C/CA/6527/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR AMENDMENT) NO. 6527 of 2013 ================================================================ KANAIYA INDUSTRIES THROUGH PARTNER LAXMAN VALLABH SONGARA....Applicant(s) Versus STATE OF GUJARAT THRO PRINCIPAL SECRETARY & 4....Respondent(s) ================================================================ Appearance: MR AS VAKIL, ADVOCATE for the Applicant(s) No. 1 MR BHARAT VYAS, AGP, for the Respondent(s) No. 1 NOTICE SERVED for the Respondent(s) No. 5 ================================================================ CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA Date : 24/07/2013 ORAL ORDER
Rule. Service of rule is waived by learned AGP Shri Bharat Vyas for respondents Nos. 1-4.
The present civil application has been filed by the applicant-original petitioner for amendment to bring on record the subsequent developments and also for adding prayers as prayed.
Heard learned advocate Shri AS Vakil for the applicant and learned AGP Shri Bharat Vyas for the respondent State.
In view of the grounds mentioned with regard to the proposed amendment by which the applicant seeks to add subsequent developments and additional grounds, the application deserves to be granted. It is well-accepted that normally the amendment is to be granted in order to have full and complete facts in the interest of justice.
Therefore, the application is allowed. Prayer in terms of para 6(A) is granted. Learned advocate Shri Vakil is directed to carry out the amendment within two weeks and serve the amended copy to the other side.
The main matters, i.e., Special Civil Applications Nos. 14997 of 2012, 2974 of 2012, 2948 of 2013, 1654 of 2013 and 4675 of 2012 and group of matters are ordered to be adjourned to 30.9.2013 as it is stated that one of the issues involved in these matters is also pending before the Hon ble Apex Court.
Rule is made absolute.
(RAJESH H.SHUKLA, J.) (hn) Page 2 of 2