Gujarat High Court
Messrs Apar Industries Ltd. vs The Union Of India on 28 October, 2020
Author: R.M.Chhaya
Bench: R.M.Chhaya, Vaibhavi D. Nanavati
C/SCA/11754/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11754 of 2020
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MESSRS APAR INDUSTRIES LTD.
Versus
THE UNION OF INDIA
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Appearance:
AMAL PARESH DAVE(8961) for the Petitioner(s) No. 1,2
MR PARESH M DAVE(260) for the Petitioner(s) No. 1,2
MR DEVANG VYAS(2794) for the Respondent(s) No. 3
MR. PARTH H BHATT(6381) for the Respondent(s) No. 1
NOTICE NOT RECD BACK(3) for the Respondent(s) No. 2
NOTICE SERVED(4) for the Respondent(s) No. 4
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CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
and
HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI
Date : 28/10/2020
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA) It is pointed out that Mr. Parth Bhatt, learned Central Government Counsel has instructions to appear for respondent no.4 as well. At the joint request, S.O. to 7.12.2020.
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