Gujarat High Court
Biotech vs State on 22 September, 2010
Author: D.H.Waghela
Bench: D.H.Waghela
Gujarat High Court Case Information System
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SCA/10949/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 10949 of 2010
=========================================================
BIOTECH
INTERNATIONAL PVT LTD & 1 - Petitioner(s)
Versus
STATE
OF GUJARAT THROUGH PRINCIPAL SECRETARY & & 2 - Respondent(s)
=========================================================
Appearance
:
MR
KEYUR GANDHI FOR M/S.NANAVATI ASSOCIATES
for
Petitioner: 1 - 2.
MS TRUSHA K PATEL, ASSTT. GOVERNMENT PLEADER
for Respondents: 1 - 2.
MR AKHIL SIBAL & MR DEEPAK KHURANA,
WITH MR AB MUNSHI for Respondent(s) :
3,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE D.H.WAGHELA
and
HON'BLE
SMT. JUSTICE ABHILASHA KUMARI
Date
: 22/09/2010
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE D.H.WAGHELA) Amendment, as per the Draft Amendment, is allowed. It shall be carried out before the next date of hearing and a copy of the amended petition shall be placed on record, with appropriate paging and index. The respondents are at liberty to file additional reply to the averments added by way of amendment, if necessary.
Admission hearing of the petition is, by consent, adjourned to 29th September, 2010.
(D.H.Waghela, J.) (Smt.Abhilasha Kumari, J.) (sunil) Top