Gujarat High Court
Apar Industries vs State Of Gujarat on 19 August, 2020
Author: Rajendra M. Sareen
Bench: Rajendra M. Sareen
C/SCA/19588/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 19588 of 2019
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APAR INDUSTRIES
Versus
STATE OF GUJARAT
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Appearance:
MR. R.D.KINARIWALA(6146) for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
NOTICE SERVED(4) for the Respondent(s) No. 1,2
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CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN
Date : 19/08/2020
ORAL ORDER
Mr.Kinariwala, learned advocate for the petitioner has submitted that though the petitioner has filed necessary affidavit long back, application of the petitioner for NA Permission has not been considered by the Collector, Surat.
Learned AGP Mr.Hardik Mehta is directed to take instructions.
Stand over to 08.09.2020.
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