Gujarat High Court
Classic Network Private Limited vs State Of Gujarat & on 23 April, 2015
Bench: Vijay Manohar Sahai, R.P.Dholaria
C/SCA/7179/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7179 of 2015
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CLASSIC NETWORK PRIVATE LIMITED....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR KG SUKHWANI, ADVOCATE for the Petitioner
MR VANDAN BAXI, AGP for Respondent(s) No. 1
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE MR.
VIJAY MANOHAR SAHAI
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 23/04/2015
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. VIJAY MANOHAR SAHAI) We have heard Mr. K.G. Sukhwani, learned counsel for the petitioner and Mr. Vandan Baxi, learned AGP appearing on behalf of the respondent-State.
Mr. Sukhwani, learned counsel for the petitioner states that the petitioner has alternative remedy and accordingly will approach the Gujarat Public Works Contracts Disputes Arbitration Tribunal. The petition is dismissed on the ground of availability of alternative remedy.
(V.M.SAHAI, ACJ.) Page 1 of 2 C/SCA/7179/2015 ORDER (R.P.DHOLARIA,J.) pirzada Page 2 of 2