Gujarat High Court
Merisol Rsa (Pty) Limited Thro' Poa ... vs Union Of India - Through on 2 May, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
MERISOL RSA (PTY) LIMITED THRO' POA WILLIE VAN VUUREN....Petitioner(s)V/SUNION OF INDIA - THROUGH SECRETARY C/SCA/7213/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 7213 of 2013 ================================================================ MERISOL RSA (PTY) LIMITED THRO' POA WILLIE VAN VUUREN....Petitioner(s) Versus UNION OF INDIA - THROUGH SECRETARY & 2....Respondent(s) ================================================================ Appearance: MR HARDIK P MODH, ADVOCATE for the Petitioner(s) No. 1 NOTICE SERVED BY DS for the Respondent(s) No. 1 - 3 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 02/05/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) On 18.4.2013, we had issued short notice, returnable today in view of the fact that counsel for the petitioner had orally requested for granting interim relief, which we had not at that stage accepted. Today we are informed that notice is duly served through direct service. Learned counsel Shri Champaneri appeared for the respondent and stated that he would take instructions.
S.O. to 8.5.2013.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) raghu Page 2 of 2