The Deesa Taluka Cooperative ... vs State Of Gujarat
2021 Latest Caselaw 1220 Guj

        C/SCA/12435/2020                              ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/SPECIAL CIVIL APPLICATION NO. 12435 of 2020

=========================================================
 THE DEESA TALUKA COOPERATIVE PURCHASE AND SALES UNION
                               LIMITED
                                Versus
                          STATE OF GUJARAT
=========================================================
Appearance:
MR BS PATEL SR. ADVOCATE with MR CHIRAG B PATEL(3679) for
the Petitioner(s) No. 1,2
 for the Respondent(s) No. 2,3,4,5,6,7,8
MS MANISHA LAVKUMAR SHAH GOVERNMENT PLEADER with MS
AISHWARYA GUPTA ASSISTANT GOVERNMENT PLEADER for the
Respondent(s) No. 1
=========================================================

 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
                         and
        HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

Date : 27/01/2021

ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

A brief note along with photo copies of the judgments have

been received on behalf of the State.

Mr. B.S. Patel, learned Senior Advocate appearing with Mr.

Chirag Patel, learned counsel for the petitioners prays for two

days time to provide English translation of some documents

which are in the vernacular language.

Mr. Dipen Desai, learned counsel, also appears for

C/SCA/12435/2020 ORDER

respondent nos. 4 to 7, his name may also be shown on the side

of the respondents on the next date.

As requested, let this matter be listed on 02.02.2021.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) /phalguni/