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Gujarat High Court

Messrs Sunrise International vs Union Of India on 4 March, 2021

Author: Vikram Nath

Bench: Vikram Nath, Bhargav D. Karia

C/SCA/1005/2021                             ORDER



IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

R/SPECIAL CIVIL APPLICATION NO. 1005 of 2021
                     With
 R/SPECIAL CIVIL APPLICATION NO. 576 of 2021
                     With
 R/SPECIAL CIVIL APPLICATION NO. 642 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 1139 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 1140 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 1142 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 1144 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 1146 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 1147 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 1148 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 1150 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 1152 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 2311 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 2198 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 2328 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 2208 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 2192 of 2021
                     With
 R/SPECIAL CIVIL APPLICATION NO. 189 of 2021
                     With
R/SPECIAL CIVIL APPLICATION NO. 17405 of 2019
                     With
 R/SPECIAL CIVIL APPLICATION NO. 565 of 2021
                     With
 R/SPECIAL CIVIL APPLICATION NO. 568 of 2021
                     With


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              C/SCA/1005/2021                                      ORDER



      R/SPECIAL CIVIL APPLICATION NO. 571 of 2021
                          With
     R/SPECIAL CIVIL APPLICATION NO. 3641 of 2021
                          With
     R/SPECIAL CIVIL APPLICATION NO. 3643 of 2021
                          With
     R/SPECIAL CIVIL APPLICATION NO. 3644 of 2021
                          With
     R/SPECIAL CIVIL APPLICATION NO. 3645 of 2021
======================================
        MESSRS POLYREC PROCESSORS PVT. LTD.
                         Versus
                    UNION OF INDIA
======================================
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. 1,2,3
======================================

 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM
        NATH
        and
        HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                                Date : 04/03/2021

                               COMMON ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH) On the request of Mr. Parth Divyeshwar, learned counsel representing for the respondents on behalf of Mr. Devang Vyas, learned ASG, let these matters be listed on 25th March, 2021.

Interim relief granted earlier, to continue till the next date fixed.

(VIKRAM NATH, C.J.) (BHARGAV D. KARIA, J.) AMAR RATHOD...

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