Gujarat High Court
Biotech vs State on 29 September, 2010
Author: D.H.Waghela
Bench: D.H.Waghela
Gujarat High Court Case Information System
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SCA/10949/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 10949 of 2010
=====================================================
BIOTECH
INTERNATIONAL PVT LTD & 1 - Petitioner(s)
Versus
STATE
OF GUJARAT THROUGH PRINCIPAL SECRETARY & & 2 - Respondent(s)
=====================================================
Appearance :
Mr.Mihir
Joshi,learned Senior Advocate for NANAVATI
ASSOCIATES for Petitioner(s) : 1 - 2.
Ms.Trusha K.Patel,learned
Asst.GOVERNMENT PLEADER for Respondent(s) : 1 - 2.
Mr.Akhil Sibal
& Mr.Deepak Khurana,learned advocate with MR AB MUNSHI for
Respondent(s) :
3,
=====================================================
CORAM
:
HONOURABLE
MR.JUSTICE D.H.WAGHELA
and
HON'BLE
SMT. JUSTICE ABHILASHA KUMARI
Date
: 29/09/2010
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE D.H.WAGHELA) Learned Senior Advocate Mr.Mihir Joshi appearing for the petitioner sought permission to join as respondent No.4, Secretary, Ministry of Health, (National Vector Borne Disease Control Programme,) Government of India, New Delhi. Upon necessary amendment being carried out, notice shall be issued to the newly joined respondent No.4, making it returnable on 11-10-2010. Direct service and additional service by Registered Post A.D./Speed Post may be permitted.
The petition may be taken up for final hearing on that day.
(D.H.Waghela,J) (Smt.Abhilasha Kumari,J) arg Top