Shree Ambica Auto Sales And ... vs Union Of India
2021 Latest Caselaw 4492 Guj

             C/SCA/783/2021                                ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/SPECIAL CIVIL APPLICATION NO. 783 of 2021

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             SHREE AMBICA AUTO SALES AND SERVICE & 1 other(s)
                                 Versus
                        UNION OF INDIA & 3 other(s)
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Appearance:
MR UCHIT N SHETH(7336) for the Petitioner(s) No. 1,2
MR DEVANG VYAS(2794) for the Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 2,3,4
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 CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MR. JUSTICE ILESH J. VORA

                              Date : 20/03/2021
                             ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

This matter was heard by this Bench on 8 th February 2021 and the judgment was ordered to be reserved.

This matter, at one point of time, was a part of the batch of writ-applications which this Bench had the occasion to hear for quite some time. All other writ-applications involving the very same subject matter are now being heard by the court headed by Hon'ble the Chief Justice.

We are of the view that this matter should also be a part of the batch of writ-applications which we are referring to. In such circumstances, we release this matter from being treated as CAV. Let this matter be also placed before the court headed by Hon'ble the Chief Justice.

(J. B. PARDIWALA, J.)

(ILESH J. VORA, J.) /MOINUDDIN