EQUINOX SEMI CONDUCTOR LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) ON 20. 06. 2008 the following order came to be made in presence of both Mr. Paresh M. Dave, learned Advocate for the petitioner and Mr. Dhaval G. Nanavati, learned Additional Standing Counsel appearing for the respondents. "mr. Dhaval G. Nanavati, learned Additional Standing Counsel appearing for the respondents states that he does not have any papers, and prays for time to obtain instructions. To be listed on 27th June 2008 as a final opportunity".

(2.) DESPITE the aforesaid judicial order made by this Court, today when the matter was called out Mr. Dhaval G. Nanavati, appearing for the respondents stated that Mr. Paresh M. Dave, learned Advocate for the petitioners has filed Leave Note. The said Leave Note is not entertained because as per Rule 132 (ii) of the Gujarat High Court Rules, 1993 the list relating to Leave Notes itself has recorded that Leave Note does not apply to the stated classes of cases and one of the classes is matters specially fixed for hearing or expedited by the order of the Court.

(3.) THEREFORE, when by order dated 20. 06. 2008 the Court had peremptorily listed the matter today i. e. 27. 08. 2008 by way of final opportunity, there is no question of adjourning the matter.