Gujarat High Court
Ffr Software Pvt Ltd & vs Union Of India & 2 on 27 March, 2014
Author: A.J.Desai
Bench: A.J.Desai
C/SCA/17973/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17973 of 2013
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FFR SOFTWARE PVT LTD & 1....Petitioners
Versus
UNION OF INDIA & 2....Respondents
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Appearance:
M/S TRIVEDI & GUPTA, ADVOCATE for the Petitioners.
MR AMAR N BHATT, ADVOCATE for the Respondent No. 2
MR IH SYED, ADVOCATE for the Respondent No. 1
NANAVATI ASSOCIATES, ADVOCATE for the Respondent No. 3
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 27/03/2014
ORAL ORDER
Affidavit-in-reply filed on behalf of respondent No.2, is taken on record.
Mr.Joshi, learned advocate appearing for M/s.Trivedi & Gupta, appearing for the petitioners seeks permission to join "Directorate of Enforcement, Ahmedabad"
as respondent No.4. Permission, as prayed for, is granted.
Issue Notice to the newly added respondent No.4, making it returnable on 23/04/2014. Mr.I.H.Syed, learned Central Government Standing Counsel waive service on behalf of respondent No.4.
[A.J.DESAI,J.] Page 1 of 2 C/SCA/17973/2013 ORDER *dipti Page 2 of 2