Hi-Tech Rock Products And ... vs Union Of India
2021 Latest Caselaw 3775 Guj

          C/SCA/9398/2020                                         ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CIVIL APPLICATION NO. 9398 of 2020
                             With
         R/SPECIAL CIVIL APPLICATION NO. 9399 of 2020
                             With
         R/SPECIAL CIVIL APPLICATION NO. 9400 of 2020
======================================
 HI­TECH ROCK PRODUCTS AND AGGREGATES LIMITED THROUGH
     ITS AUTHORISED SIGNATORY RANDHIR KUMAR & 1 others
                            Versus
                   UNION OF INDIA & 2 others
======================================
Appearance:
MS AMRITA M THAKORE(3208) for the Petitioner(s) No. 1,2
for the Respondent(s) No. 4
MR ANKIT SHAH(6371) for the Respondent(s) No. 1,2
MR DHAVAL D VYAS(3225) for the Respondent(s) No. 3
======================================

 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM
        NATH
        and
        HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                             Date : 04/03/2021

                            COMMON ORAL ORDER

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

Ms. Amrita M. Thakore, learned counsel for the petitioners has made a mention that these matters may be taken­up out of turn, as according to her, despite the fact that the Division Bench of this Court has already read down the relevant provisions, the department is still proceeding with the show cause notice.

On the other hand, Shri Dhaval D. Vyas, learned counsel appearing for the respondent - department submits that against the judgment of the Gujarat High Court, the department has already

C/SCA/9398/2020 ORDER

preferred SLP before the Supreme Court and according to the instructions received, the department is not proceeding in the matter and would await the decision of the Supreme Court.

In that view of the matter, the very basis for making the mention does not survive at this stage.

Accordingly, let all these matters be listed after the decision of the Supreme Court.

(VIKRAM NATH, C.J.)

(BHARGAV D. KARIA, J.) AMAR RATHOD...