KRISHNA KESHAV LABORATORIES LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These are the group of Civil Applications which are filed seeking following reliefs,

(2.) The notice is waived by learned advocate Mr. Prabhakar Upadyay for the respondent No. 2 in all the matters and learned Assistant Government Pleader has waived service of notice for the State.

(3.) The applicants are before the Division Bench in Letters Patent Appeal No. 1053 of 2019, challenging the order of this Court in Special Civil Application No. 2524 of 2017. The matter before the Division Bench since is scheduled for final hearing, the applicants are desirous of the stay of the proceedings of these matters till the final disposal of the Letters Patent Appeal No. 1053 of 2019.