Gujarat High Court
Futura Ceramics Pvt.Limited vs State Of Gujarat Thro on 23 August, 2013
Bench: M.R. Shah, Sonia Gokani
FUTURA CERAMICS PVT.LIMITEDV/SSTATE OF GUJARAT THRO SECRETARY C/SCA/1038/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 1038 of 2013 ================================================================ FUTURA CERAMICS PVT.LIMITED & 1....Petitioner(s) Versus STATE OF GUJARAT THRO SECRETARY & 2....Respondent(s) ================================================================ Appearance: MR NIRAV P SHAH, ADVOCATE for the Petitioner(s) No. 1 - 2 MR JAIMIN GANDHI, ASST.GOVERNMENT PLEADER for the Respondent(s) No. 1 - 3 ================================================================ CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MS JUSTICE SONIA GOKANI Date : 23/08/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) It appears that as such the controversy raised in the present petition seems to be covered by the decision of the Division Bench of this Court. However, Shri Jaimin Gandhi, learned Assistant Government Pleader, has stated that the Department has already proposed to file a review petition in the said decision and the review application is ready, however, sanction from the concerned Department is awaited.
Hence, as a last chance, S.O to 26.9.2013. If, in the meantime, the review application is not preferred and any order in the review application is not obtained, present petition shall be proceeded further considering the decision which is relied upon by the learned counsel for the petitioner.
(M.R.SHAH, J.) (MS SONIA GOKANI, J.) SUDHIR Page 2 of 2