Gujarat High Court
Gujarat State Construction ... vs Nemi Engineering Services & on 3 September, 2013
Author: Anant S.Dave
Bench: Anant S. Dave
GUJARAT STATE CONSTRUCTION CORPORATION LTD....Petitioner(s)V/SNEMI ENGINEERING SERVICES C/SCA/13255/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 13255 of 2013 =============================================== GUJARAT STATE CONSTRUCTION CORPORATION LTD....Petitioner(s) Versus NEMI ENGINEERING SERVICES & 1....Respondent(s) =============================================== Appearance: MR GT DAYANI, ADVOCATE for the Petitioner(s) No. 1 =============================================== CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE Date : 03/09/2013 ORAL ORDER
Heard learned advocate for the petitioner.
Rule.
By way of ad-interim relief para 17(C) is granted.
Notice as to interim relief returnable on 16.9.2013.
Direct service is permitted.
(ANANT S.DAVE, J.) SMITA Page 1 of 1