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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