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Gujarat High Court

Avani Infrastructure vs Collector & 21....Opponent(S) on 27 November, 2015

Author: Akil Kureshi

Bench: Akil Kureshi, R.P.Dholaria

                  C/MCA/3275/2015                                                ORDER




                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             MISC. CIVIL APPLICATION (FOR EXTENTION) NO. 3275 of 2015

                      In MISC. CIVIL APPLICATION NO. 1412 of 2015
                    In SPECIAL CIVIL APPLICATION NO. 4353 of 2008

         ==========================================================
                           AVANI INFRASTRUCTURE....Applicant(s)
                                        Versus
                             COLLECTOR & 21....Opponent(s)
         ==========================================================
         Appearance:
         MR BS KHATANA, ADVOCATE for the Applicant(s) No. 1
         ADVANCE COPY SERVED TO GP/PP for the Opponent(s) No. 1 , 21 - 22
         MR BHARAT JANI, ADVOCATE for the Opponent(s) No. 3 - 4 , 7 , 10 - 12
         MR CZ SANKHLA, ADVOCATE for the Opponent(s) No. 15
         MR DEVANG VYAS, ADVOCATE for the Opponent(s) No. 2
         MR HRIDAY BUCH, ADVOCATE for the Opponent(s) No. 18 - 19
         MR KI SHAH, ADVOCATE for the Opponent(s) No. 13 - 14
         MR PRANAV G DESAI, ADVOCATE for the Opponent(s) No. 5 - 9
         MR RUTVIJ M BHATT, ADVOCATE for the Opponent(s) No. 20
         SINGHI & CO, ADVOCATE for the Opponent(s) No. 17
         ==========================================================

                  CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
                         and
                         HONOURABLE MR.JUSTICE R.P.DHOLARIA

                                       Date : 27/11/2015


                                        ORAL ORDER

(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) While   disposing   of   review   petition   by   judgement   dated  23.10.2015, following interim protection was extended :

"54.   At   this   stage,   learned   counsel   Shri   Dhaval   Dave   for  Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Nov 28 01:48:25 IST 2015 C/MCA/3275/2015 ORDER Avni   Infrastructure   requested   that   this   judgement   be  stayed for a reasonable period to enable the respondent to  file   appeal.   On   earlier   order   of   status­quo   granted   by  Division   Bench   by   an   order   dated   9.6.2015   continuing,  such   request   is   accepted.   The   rest   of   the   judgement   is  suspended till 30.11.2015." 

  The concern  parties pray for extension of such protection  for a further period of four weeks.

  Considering the submissions made, the said formula shall  continue upto 30.12.2015. MCA is disposed of.

(AKIL KURESHI, J.) (R.P.DHOLARIA,J.) raghu Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Nov 28 01:48:25 IST 2015