Comptent Authority Under Safema / ... vs Late Shri Sukar Narain Bakhia Rep. ...
2021 Latest Caselaw 6534 Guj

    C/SCA/23094/2006                              ORDER DATED: 21/06/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 23094 of 2006
                                With
             R/SPECIAL CIVIL APPLICATION NO. 3947 of 2007
                                With
            R/SPECIAL CIVIL APPLICATION NO. 18362 of 2014
                                With
            R/SPECIAL CIVIL APPLICATION NO. 18436 of 2014

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

     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 SHIRISH SANJANWALA, SENIOR ADVOCATE with
MR DILIP KANOJIYA, ADVOCATE

for the respective contesting Respondents

Special Civil Applications No.18362 of 2014 :

MR SHIRISH SANJANWALA, SENIOR ADVOCATE with
MR DILIP KANOJIYA, ADVOCATE
for the Petitioners

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

MR HARDIK SONI, AGP for the State of Gujarat




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       C/SCA/23094/2006                                              ORDER DATED: 21/06/2021



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

MR HARDIK SONI, AGP for the State of Gujarat
==========================================================

  CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY

                                    Date : 21/06/2021

                                     ORAL ORDER

1. In continuation of the order of this Court dated 11.06.2021, today Mr. Shirish Sanjanwala, learned senior advocate with Mr. Dilip Kanojiya, learned advocate has made his submissions. Attention of the Court is also invited to the written submissions, which are on record.

2. Mr. Shalin Mehta, learned senior advocate with Mr. Bhagirath Patel and Mr. Harsheel Shukla, learned Central Government Standing Counsel have also made further submissions today.

3. Arguments by the learned advocates for all the parties are concluded.

4. Judgment / order is reserved.

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