Gujarat High Court
Parijat Industries (India) Private ... vs Union Of India on 20 December, 2019
Author: Harsha Devani
Bench: Harsha Devani, Sangeeta K. Vishen
C/SCA/22720/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 22720 of 2019
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PARIJAT INDUSTRIES (INDIA) PRIVATE LIMITED
Versus
UNION OF INDIA
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Appearance:
MR.PARTH CONTRACTOR(7150) for the Petitioner(s) No. 1,2
for the Respondent(s) No. 1,2,3,4
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 20/12/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Heard, Mr. Parth Contractor, learned advocate for the petitioners.
2. Issue Notice, returnable on 16th January 2020. By way of ad-interim relief, further proceedings pursuant to the impugned show-cause notice dated 28.11.2019, Annexure 'E' to the petition, are hereby stayed.
Direct service is permitted.
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