Gujarat State Warehousing ... vs Divine Developers
2021 Latest Caselaw 13596 Guj

    C/SCA/9705/2019                            ORDER DATED: 07/09/2021




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 9705 of 2019

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            GUJARAT STATE WAREHOUSING CORPORATION
                              Versus
                       DIVINE DEVELOPERS
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Appearance:
MR PJ KANABAR(1416) for the Petitioner(s) No. 1
MR DHAVAL DAVE, Senior Advocate assisted by MR UDIT VYAS, MR
JIGAR M PATEL(3841) for the Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 2,3
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
       and
       HONOURABLE DR. JUSTICE A. P. THAKER

                          Date : 07/09/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Heard learned advocate Mr.P.J.Kanabar for the petitioner and learned Senior Advocate Mr.Dhaval Dave assisted by learned advocate Mr.Udit Vyas for the respondent, at length.

Learned advocates appearing for the respective parties stated that they argued the petition finally. They also stated they do not want to file further pleadings.

Reserved for judgment.

Learned advocate for the petitioner invited attention of the Court to the order dated 10.6.2019 passed while issuing notice in this petition, wherein it is observed that it will be open for the petitioner to apply for adjournment before the trial Court.

C/SCA/9705/2019 ORDER DATED: 07/09/2021

Since the Court is reserving the Special Civil Application for judgment, said observation shall continue to operate till the judgment is pronounced.

(N.V.ANJARIA, J)

(DR. A. P. THAKER, J) Manshi