SAURASHTRA FUELS P LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. P.M. Thakkar with learned advocate Mr. N.K. Pahwa for M/s. Thakkar Associates for petitioner and learned AGP Ms. Jirga Jhavari of respondent State Authority.

(2.) The draft amendment is placed on record by learned Senior Advocate Mr. Thakkar on 4th August 2010 and copy thereof is supplied to learned AGP Ms. Jhaveri on 4th August 2010. On 5th August 2010, learned Senior Advocate Mr. Thakkar submitted that petitioner is pressing draft amendment which has been objected by respondent State Authority. Thereafter, matter has been adjourned for filing affidavit-in-reply on behalf of respondent State Authority in respect to draft amendment only. In this view, affidavit in reply on behalf of respondent No.2 is filed on 9th August 2010 and copy thereof is served to petitioner on 9th August 2010 at 04:45 pm., by respondent - State Authority.

(3.) Accordingly, the matter was heard on 10th August 2010 to decide whether draft amendment which is placed on record by petitioner on 4th August 2010 is to be granted or not ? And thereafter, matter was reserved by this Court for orders.