Gujarat High Court
Chemists And Druggists Association Of ... vs Competition Commission Of India on 9 November, 2016
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/18107/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 18107 of 2016
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CHEMISTS AND DRUGGISTS ASSOCIATION OF BARODA, &
2....Petitioner(s)
Versus
COMPETITION COMMISSION OF INDIA, & 4....Respondent(s)
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Appearance:
MR BHARGAV HASURKAR, ADVOCATE for the Petitioner(s) No. 1 - 3
DS AFF.NOT FILED (N) for the Respondent(s) No. 1 - 5
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 09/11/2016
ORAL ORDER
Mr.Bhagyoday Mishra, learned counsel appears for respondent No.1 seeks time to file a reply, which is granted.
Mr.Bhargav Hasurkar, learned counsel for the petitioners states that respondent No.3 could not be served. Hence, Fresh Notice to respondent No.3, returnable on 25th November, 2016. Over and above the usual mode of service, learned counsel for the petitioners is permitted to serve notice by Speed Post.
(R.M.CHHAYA, J.) Suchit Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Nov 10 00:47:38 IST 2016