Gujarat High Court
Classic Network Private Limited vs National Highways Authority Of India & 3 on 24 February, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, Z.K.Saiyed
C/SCA/2596/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2596 of 2016
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CLASSIC NETWORK PRIVATE LIMITED....Petitioner(s)
Versus
NATIONAL HIGHWAYS AUTHORITY OF INDIA & 3....Respondent(s)
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Appearance:
MR.CHIRAG K SUKHWANI, ADVOCATE for the Petitioner(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 1 - 4
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 24/02/2016
ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Learned counsel Mr. Maulik Nanavati for the respondents- National Highway Authority of India has filed a leave-note. However, we are informed that the respondents have filed a reply today. On account of leave-note of the counsel for the respondents as well as to enable the counsel for the petitioner to file rejoinder, the petition is adjourned to 01.03.2016. Interim arrangement recorded under our order dated 17.02.2016 shall continue till then.
(AKIL KURESHI, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Mar 01 00:35:18 IST 2016 C/SCA/2596/2016 ORDER (Z.K.SAIYED, J.) Jyoti Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Mar 01 00:35:18 IST 2016