Gujarat High Court
Veraval Industries Association & vs Amrishbhai Punjabhai Chopra & ... on 5 May, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, J.B.Pardiwala
C/MCA/1428/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR MODIFICATION OF ORDER) NO. 1428 of
2016
In WRIT PETITION (PIL) NO. 13 of 2012
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VERAVAL INDUSTRIES ASSOCIATION & 1....Applicant(s)
Versus
AMRISHBHAI PUNJABHAI CHOPRA & 10....Opponent(s)
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Appearance:
MR RITURAJ M MEENA, ADVOCATE for the Applicant(s) No. 1 - 2
MR NIRAV C SANGHAVI, ADVOCATE for the Opponent(s) No. 1
MR VAIBHAV A VYAS, ADVOCATE for the Opponent(s) No. 2 - 3
MR YASH N NANAVATY, ADVOCATE for the Opponent(s) No. 9 - 11
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 05/05/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Veraval Industries Association has filed this application for clarification of our order dated 23.9.2014. While recognising the need for consideration of the request, we cannot countenance the approach made by the Association after such long time, on mere pretext that the chairman of the Association was looking after the affairs and he did not persuade properly.
Rule returnable on 1.7.2016.
The petitioner in the meantime shall deposit a sum of Rs.10,000/ before the State Legal Service Authority.
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