Satkaival Co-Operative Housing ... vs Executive Magistrate And City ...
2021 Latest Caselaw 4222 Guj

                    C/SCA/622/2021                                   ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO.                      622 of 2021

==========================================================
         SATKAIVAL CO­OPERATIVE HOUSING SOCIETY LTD.
                            Versus
     EXECUTIVE MAGISTRATE AND CITY MAMLATDAR, SABARMATI
==========================================================
Appearance:
MR MASOOM K SHAH(6516) for the Petitioner(s) No. 1,2
NEHA M SHAH(9218) for the Petitioner(s) No. 1,2
MS ASMITA PATEL   for the Respondent(s) No.
for the Respondent(s) No. 2,3
==========================================================

 CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                                     Date : 15/03/2021

                                        ORAL ORDER

Mr.Masoom K. Shah, learned advocate for the petitioners submitted that Revision Application is coming up for pronouncement of judgment / order before the Gujarat Cooperative Tribunal and therefore, the petitioners do not press this petition.

This petition stands disposed of as not pressed.

In case of difficulty, petitioners are at liberty to move this Court again.

(UMESH A. TRIVEDI, J) ASHISH M. GADHIYA