(1.) Since the issues raised in both the captioned appeals are the same and the challenge is also to a common interim order passed by a learned Single Judge of this Court, those were heard analogously and are being disposed of by this common judgement and order.
(2.) For the sake of convenience, we treat the Letters Patent Appeal No.661 of 2020 as the lead matter.
(3.) This appeal under clause 15 of the Letters Patent is at the instance of the original writ applicants of the Special Civil Application No.9138 of 2020 and is directed against an interim order passed by a learned Single Judge of this Court dated 19th September 2020, by which the learned Single Judge rejected the Civil Application (for stay) and thereby declined to grant any relief against the demolition of the dwelling houses of the appellants.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN