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Gujarat High Court

Wind World (India) Limited vs State Of Gujarat & 4 on 23 May, 2014

Author: S.G.Shah

Bench: S.G.Shah

           C/CA/5584/2014                                 ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         CIVIL APPLICATION (FOR DIRECTION) NO. 5584 of 2014
            In SPECIAL CIVIL APPLICATION NO. 7280 of 2014

================================================================
                 WIND WORLD (INDIA) LIMITED....Applicant(s)
                                Versus
                  STATE OF GUJARAT & 4....Respondent(s)
================================================================
Appearance:
VIRAL K SHAH, ADVOCATE for the Applicant(s) No. 1
MS ASMITA PATEL, ASST.GOVERNMENT PLEADER for the Respondent(s)
No. 1
================================================================

          CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
                       Date : 23/05/2014
                               ORAL ORDER

Notice, returnable on 28.5.2014. Learned AGP Ms.Patel waives service of notice for respondent Nos.1,2,3 and 5. They are required to disclose on record on or before next date that what steps they have taken pursuant to letter dated 10.5.2014, copy of which is annexed at Annexure A with this petition.

(S.G.SHAH, J.) binoy Page 1 of 1