State Of Gujarat vs M/S M A Engineers, Notice To Be ...
2021 Latest Caselaw 4126 Guj

Citation : 2021 Latest Caselaw 4126 Guj
Judgement Date : 12 March, 2021

Gujarat High Court

State Of Gujarat vs M/S M A Engineers, Notice To Be ... on 12 March, 2021

Bench: Vipul M. Pancholi

           C/SCA/4702/2021                                             ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 4702 of 2021

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                      STATE OF GUJARAT
                            Versus
M/S M A ENGINEERS, NOTICE TO BE SERVED THROUGH PROPRIETOR
          LHS OF DECD. ATMARAM JETHANAND MOTIYANI
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Appearance:
GOVERNMENT PLEADER(1) for the Petitioner(s) No. 1,2
for the Respondent(s) No. 1,1.1,1.2,1.3,1.4
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 CORAM: HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                                  Date : 12/03/2021

                                   ORAL ORDER

This Court is of the prima facie view that present Special Civil Application is not maintainable under Articles 226 and 227 of the Constitution of India as the petitioner has challenged the judgment and decree dated 31.12.2018 passed by the learned 4th Additional Senior Civil Judge, Vadodara in Special Civil Suit No.837 of 1993. Learned AGP has requested for time to take necessary instructions. Registry to list this matter on 19.3.2021 in the caption `for orders'.

(VIPUL M. PANCHOLI, J) SRILATHA