Gujarat High Court
Heritage Trust vs Union Of India on 3 February, 2021
Author: Vikram Nath
Bench: Vikram Nath, Ashutosh J. Shastri
C/WPPIL/179/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/WRIT PETITION (PIL) NO. 179 of 2020
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HERITAGE TRUST
Versus
UNION OF INDIA
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Appearance:
MR SALIL M THAKORE(5821) for the Applicant(s) No. 1,2,3,4,5,6,7,8
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for
Opponent(s) No. 4
MR KAMAL TRIVEDI, SENIOR ADVOCATE, with MR RAMNANDAN
SINGH(1126) for the Opponent(s) No. 1,3
MS ARCHANA U AMIN(2462) for the Opponent(s) No. 2
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
and
HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
Date : 03/02/2021
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH) We have heard Shri Salil M. Thakore, learned counsel for the the petitioners, Shri Kamal B. Trivedi, learned senior advocate, assisted by Shri Ramnandan Singh and Ms. Archana Amin, learned counsels for the Railways and Union of India.
As agreed between learned counsels for the parties, let this matter be posted for final disposal, including the amendment, on 9th February 2021 in top 10 cases.
Interim relief granted earlier to continue till the next date fixed.
(VIKRAM NATH, CJ) (ASHUTOSH J. SHASTRI, J) OMKAR Page 1 of 1 Downloaded on : Fri Feb 05 02:18:28 IST 2021