Gujarat High Court
Nava (Idar) Milk Producers Co.Op. ... vs State Of Gujarat & 4 on 17 February, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/1377/2004 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1377 of 2004
In SPECIAL CIVIL APPLICATION NO. 6986 of 2004
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NAVA (IDAR) MILK PRODUCERS CO.OP. SOCIETY LTD. &
12....Appellant(s)
Versus
STATE OF GUJARAT & 4....Respondent(s)
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Appearance:
MR PS CHAMPANERI, ADVOCATE for the Appellant(s) No. 1 - 13
MR JK SHAH AGP for the Respondent(s) No. 1 - 4
MR HARIN P RAVAL, ADVOCATE for the Respondent(s) No. 5
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 17/02/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI)
1. The address of the appellants is not available with the Registry of this Court and hence, the appellants could not be served. Name of Government Pleaders' Office be shown for the respondents.
2. When the matter was earlier listed on 31.01.2014, the following order was passed;
"1. It is reported to the Court that no records pertaining to Page 1 of 2 C/LPA/1377/2004 ORDER these matters are traceable with the Registry. In the interest of justice, it would be expedient that either party prepares and supplies the entire set of papers pertaining to the case so that the matter could be taken up for hearing. If the matters are already disposed of, then either party shall place on record the order / judgment, as the case may be, on the next date of hearing. If the matters are pending, either side is directed to prepare the complete set of papers and tender the same to the Registry on or before 13.02.2014.
2. S.O. to 17.02.2014. Registry is directed to list these matters under the title "For Orders" on the next date of hearing."
3. In spite of the above order, neither of the parties have supplied the entire set of papers. In view of the same, the appeal is not entertained. It is made clear that this Court has not expressed any opinion on merits and that either side shall be at liberty to revive the appeal in case of difficulty.
4. After the above order was passed, learned counsel Mr. Champaneri mentioned before the Court that the appeal has become infructuous. In view of the same, the appeal stands disposed of.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) Pravin/* Page 2 of 2