Gujarat High Court
M/S N R Agarwal Industries Ltd Unit Iv vs Union Of India & 2 on 8 June, 2015
Bench: Vijay Manohar Sahai, R.P.Dholaria
C/SCA/6394/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 6394 of 2015
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M/S N R AGARWAL INDUSTRIES LTD UNIT IV....Petitioner(s)
Versus
UNION OF INDIA & 2....Respondent(s)
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Appearance:
MR DHAVAL SHAH, ADVOCATE for the Petitioner(s) No. 1
MR. S S IYER, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE MR.
VIJAY MANOHAR SAHAI
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 08/06/2015
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. VIJAY MANOHAR SAHAI) We have heard learned advocate Mr. S. Suriyanarayanan who is assisted by learned advocate Mr. Dhaval Shah and learned advocate Mr. S.S. Iyer for the petitioner. Rule returnable on 9.7.2015. In the peculiar facts of this case, till next date of listing recovery proceeding against the petitioner in pursuance of order dated 15.12.2014 at Annexure-A to the petition shall remain stayed.
(V.M.SAHAI, ACJ.) (R.P.DHOLARIA,J.) (pkn) Page 1 of 1