Gujarat High Court
Hotel And Restaurant Association ... vs Union Of India on 30 December, 2004
Author: M.R.Shah
Bench: M.R. Shah
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 14776 of 2004
--------------------------------------------------------------
HOTEL AND RESTAURANT ASSOCIATION (WESTERN INDIA)
Versus
UNION OF INDIA
--------------------------------------------------------------
Appearance:
1. Special Civil Application No. 14776 of 2004
MR BS PATEL for Petitioner No. 1-2
MRS RANJAN B PATEL for Petitioner No. 1-2
MR JITENDRA MALKAN for Respondent No. 1
MR JB CHOKSHI for Respondent No. 2
MR JM THAKORE and MR AMIT DUTTA and
MR BH CHHATRAPATI for SINGHI & CO
for Respondent No. 3
NOTICE SERVED BY DS for Respondent No. 4
--------------------------------------------------------------
CORAM : HON'BLE MR.JUSTICE M.R. SHAH
Date of Order: 30/12/2004
ORAL ORDER
Affidavit-in-reply is filed on behalf of respondent No.3 - Indian Performing Right Society Limited. Mr.B.S.Patel, learned advocate appearing for the petitioners, seeks time to file affidavit-in-rejoinder without pressing for continuation of interim relief till appropriate rejoinder affidavit is filed by the petitioners. S.O. to 18.1.2005 with the consent of the parties. Ad-interim relief is not extended as the same is not pressed for continuation of the interim relief till rejoinder affidavit is filed.
(M.R.Shah,J) (pathan)