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Gujarat High Court issues notice to Central Government in this matter [Read Here]


Gujarat High Court
06 Jan 2023
Categories: Case Analysis High Courts Latest News

The Division Bench of the Gujarat High Court, comprising Chief Justice Aravind Kumar and Justice Ashutosh J Shastri  in the case of Nipun Praveen Singhvi  vs Union of India has issued notice to the Central Government in a PIL challenging the notification issued by the Central Government for transferring jurisdiction of all the applications having a debt amount of Rs. 100 Crore .

The Bench keeping open the issue of maintainability, issue Notice to the Central Government. The Bench also permitted the petitioner to take out notice on learned Additional Solicitor General.

The Court listed the matter on 16.01.2023 for next hearing.

Case Details

Case:- C/WPPIL/6/2017

Petitioner:-  Nipun Praveen Singhvi  

Respondent:- Union of India

Counsel for the Petitioner – Mr. Percy Kavina (Senior Advocate)

Counsel for the Respondent –  Mrs Hiral U Mehta

Judge: Chief Justice Aravind Kumar and Justice Ashutosh J Shastri



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