Gujarat High Court
Dhara Industries vs Dy. Director, M.S.M.E. on 24 September, 2019
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/17704/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 17704 of 2018
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DHARA INDUSTRIES
Versus
DY. DIRECTOR, M.S.M.E. & 4 other(s)
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Appearance:
MR MRUGEN K PUROHIT(1224) for the Petitioner(s) No. 1
MR DEVANG VYAS(2794) for the Respondent(s) No. 1
MS ARCHANA U AMIN(2462) for the Respondent(s) No. 2,3
NOTICE SERVED(4) for the Respondent(s) No. 4,5
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CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 24/09/2019
ORAL ORDER
Learned advocate Mr.Kshitij Amin appearing for the respondent No.1 seeks time to place on record relevant policy for granting subsidy under Credit Linked Capital Subsidiary Scheme (CLCSS).
Stand over to 16th October, 2019.
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