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Hynoup Food And Oil Industries Ltd Thr ... vs The State Of Gujarat Asstt. Commercial ... on 22 September, 2017

Bench: Ranjan Gogoi, Navin Sinha

                                                                                            1


     ITEM NO.33                            COURT NO.3                    SECTION III

                                S U P R E M E C O U R T O F        I N D I A
                                        RECORD OF PROCEEDINGS

     PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 11608/2017
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 18-01-2017
     IN TA NO. 890/2016 PASSED BY THE HIGH COURT OF GUJARAT AT
     AHMEDABAD)

     HYNOUP FOOD AND OIL INDUSTRIES LTD
     THR ITS DIRECTOR BHIKHUBHAI @
     BHARATBHAI ATMARAM PATEL                                            PETITIONER(S)

                                                    VERSUS

     THE STATE OF GUJARAT                                                RESPONDENT(S)
          WITH
     SLP(C) NO. 11621/2017 (III)

     SLP(C) NO. 11789/2017 (III)

     Date : 22-09-2017 These petitions were called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                     Mr.   Pradhuman Gohil, Adv.
                                           Ms.   Taruna Singh Gohil, Adv.
                                           Ms.   Jaikriti S. Jadeja, AOR
                                           Mr.   Himanshu Chaubey, Adv.
                                           Ms.   Ishita Singh, Adv.

     For Respondent(s)                     Mr. Garvesh Kabra, AOR

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard the learned counsel for the petitioner and perused the relevant material.

Exemption from filing certified copy of the impugned order is granted.

Digitally signed by VINOD LAKHINA Date: 2017.09.22 15:02:23 IST Reason:  2 We are not inclined to interfere. However, deposit in terms of the order of the High Court dated 18th January, 2017 may be made within a period of six months from today.

The Special Leave Petitions are disposed of in the above terms.

 [VINOD LAKHINA]                          [ASHA SONI]
    AR-cum-PS                            BRANCH OFFICER