LAWS(GJH)-2014-3-141

GUJARAT INDUSTRIAL DEVELOPMENT CO Vs. ARIHANT ELECTRICS

Decided On March 10, 2014
Gujarat Industrial Development Co Appellant
V/S
Arihant Electrics Respondents

JUDGEMENT

(1.) The Gujarat Industrial Development Corporation Ltd. (GIDC) along with its Regional Manager, Mehsana, is before this Court being aggrieved by judgment and order dated 17.4.2013 of learned single Judge passed in SCA No.10526 of 2012 allowing the petition and issuing the following directions : -

(2.) Heard learned Advocate Mr.R.D.Dave for appellants/original respondent Nos.1 and 2. The matter requires consideration.ADMIT.

(3.) On a request made by learned Advocate Mr.R.D.Dave for the appellants, the matter is taken up for final hearing today, to which learned senior Advocate Mr.Shalin Mehta, appearing with Mr.Pavan Godiawala for the opponent, has no objection.