AHMEDABAD TEXTILE INDUSTRYS RESEARCH Vs. KIRITKUMAR HARILAL PANCHAL

JUDGEMENT

(1.) THOUGH the present Letters Patent Appeal as well as Civil Application are listed for admission, with the consent of learned counsel for the parties, we have taken up the appeal as well as Civil Application for final disposal as learned counsel for the respondents states that he does not propose to file any counter affidavit.

(2.) BY way of this Intra-Court Letters Patent Appeal, the appellant original respondent has challenged the order dated 10.10.2011 passed by the Learned Single Judge in Special Civil Application No.13832 of 2011 whereby the Learned Single Judge rejected the request of the appellant to grant time for filing reply and directed the appellant Association to relocate respondent Nos.1 & 2 at Ahmedabad not later than 19.10.2011 and fixed the writ petition on 20.10.2011 to report further development in the matter. The Learned Single Judge further granted the prayer of respondent Nos.1 & 2 (original petitioners) to amend the interim relief by including the prayer of status quo ante.

(3.) LEARNED Senior Counsel Mr. K. S. Nanavati has submitted that the appellant will file affidavit-in-reply in the writ petition on or before 08.11.2011. LEARNED Counsel Mr.Vipul A. Shah appearing for the respondent Nos.1 & 2 (original petitioners) states that he will file rejoinder, if any, on or before 15.11.2011. Office is directed to place writ petition before the LEARNED Single Judge on 17.11.2011 for the purpose of interim relief or final disposal.