M/S. Vardayani Offset Through Its ... vs Competition Commission Of India
2021 Latest Caselaw 310 Guj

            C/LPA/779/2020                                              ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/LETTERS PATENT APPEAL NO. 779 of 2020
            In R/SPECIAL CIVIL APPLICATION NO. 8101 of 2020
                                 With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
              In R/LETTERS PATENT APPEAL NO. 779 of 2020
                                 With
                    R/CROSS OBJECTION NO. 85 of 2020
                In LETTERS PATENT APPEAL NO. 779 of 2020
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             COMPETITION COMMISSION OF INDIA
                          Versus
  M/S. VARDAYANI OFFSET THROUGH ITS SOLE PROPRIETOR MR.
               MADHVESH BHIKHABHAI PATEL
==========================================================
Appearance:
MR DEVANG VYAS. ADDL. SOLICITOR GENERAL OF INDIA WITH MR. KM
ANTANI(6547) for the Appellant(s) No. 1,2
MR MIHIR THAKORE, SENIOR ADVOCATE WITH MS AMRITA M
THAKORE(3208) for the Respondent(s) No. 1
PARTY IN PERSON(5000) for the Respondent(s) No. 2
==========================================================

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

                         Date : 11/01/2021
                      COMMON ORAL ORDER

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

ORDER IN LETTERS PATENT APPEAL :

We have heard Shri Devang Vyas, learned Additional Solicitor General of India assisted by Shri K.M.Antani and Ms.Garima Malhotra, learned counsels for the appellants, Shri Mihir Thakore, learned Senior Advocate assisted by Ms.Amrita Thakore, learned counsel appearing for respondent No.1 and Shri Ashok Mehta, the party­in­person impleaded as respondent No.2.

C/LPA/779/2020 ORDER

Admit. Issue Notice. No notice needs to be sent as both the respondents are already represented. The limited interim order as prayed by Shri Vyas to which there is no objection by the respondent No.1 represented by Shri Thakore is to the effect that the judgment and order of the learned Single Judge may not be cited as a precedent in other proceedings by parties. To the above extent, there shall be an interim order till further orders.

ORDER IN CROSS­OBJECTION :

We have heard Shri Mihir Thakore, learned Senior Advocate assisted by Ms.Amrita Thakore, learned counsel appearing for the objector and Shri Devang Vyas, learned Additional Solicitor General of India assisted by Shri K.M.Antani and Ms.Garima Malhotra, learned counsels for respondent Nos.1 and 2 and Shri Ashok Mehta, the party­in­person impleaded as respondent No.3.

Admit. Issue Notice. No notice needs to be sent as both the respondents are already represented.

Both the appeal and the cross­objection be heard together.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) GAURAV J THAKER