Comptent Authority Under Safema / ... vs Late Shri Sukar Narain Bakhia Rep. ...
2021 Latest Caselaw 5852 Guj

    C/SCA/23094/2006                              ORDER DATED: 11/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


            R/SPECIAL CIVIL APPLICATION NO. 23094 of 2006

                                   With

            R/SPECIAL CIVIL APPLICATION NO. 18362 of 2014

                                   With

            R/SPECIAL CIVIL APPLICATION NO. 18436 of 2014

                                   With

             R/SPECIAL CIVIL APPLICATION NO. 3947 of 2007

==========================================================

     COMPETENT AUTHORITY UNDER SAFEMA / NDPSA, MUMBAI
                       AND OTHERS

                                  Versus

  LATE SHRI SUKAR NARAIN BAKHIA REP. BY DHIRUBHAI JIVANBHAI
                        AND OTHERS

==========================================================
Appearance:

Special Civil Applications No.23094 of 2006 and 3947 of 2007 :

MR HARSHEEL D SHUKLA, Central Government Standing Counsel
for the Petitioner - Central Government Authorities

MR SHALIN MEHTA, SENIOR ADVOCATE with
MR BHAGIRATH PATEL, ADVOCATE
&
MR DILIP KANOJIYA, ADVOCATE

for the respective contesting Respondents

Special Civil Applications No.18362 of 2014 :

MR DILIP KANOJIYA, ADVOCATE
for the Petitioners

MR HARSHEEL D SHUKLA, Central Government Standing Counsel
for the contesting Respondent - Authorities


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       C/SCA/23094/2006                                ORDER DATED: 11/06/2021




Special Civil Applications No.18436 of 2014 :

MR SHALIN MEHTA, SENIOR ADVOCATE with
MR BHAGIRATH PATEL, ADVOCATE
for the Petitioners

MR HARSHEEL D SHUKLA, Central Government Standing Counsel
for the contesting Respondent - Authorities
==========================================================

 CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY

                             Date : 11/06/2021

                              ORAL ORDER

1. In continuation of the order of this Court dated 06.04.2021, today Mr. Shalin Mehta, learned senior advocate with Mr. Bhagirath Patel and Mr. Harsheel Shukla, learned Central Government Standing Counsel have addressed the Court at length. Attention of the Court is also invited to the written submissions, which are on record.

2. Mr. Dilip Kanojiya, learned advocate has also appeared for the respective petitioner(s) / respondent(s). He has also read out the written submissions, which are on record.

3. Arguments are concluded.

4. Judgment / order is reserved.

5.1 At this stage, Mr. Dilip Kanojiya, learned advocate for one of the parties has requested that Mr. R.S. Sanjanwala, learned senior advocate be also permitted to address the Court on his behalf, on some later date.

C/SCA/23094/2006 ORDER DATED: 11/06/2021

5.2 To permit him to address the Court, if he desires, list on 21.06.2021.

(PARESH UPADHYAY, J) M.H. DAVE/1