Gujarat High Court
Shree Swaminarayan Foods Private ... vs Union Of India on 27 February, 2020
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, Bhargav D. Karia
C/SCA/5234/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 5234 of 2020
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SHREE SWAMINARAYAN FOODS PRIVATE LIMITED
Versus
UNION OF INDIA
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Appearance:
MR. APURVA N MEHTA(7202) for the Petitioner(s) No. 1
VIJAY H PATEL(7361) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2,3,4
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
and
HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 27/02/2020
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) Let Notice be issued to the respondents, returnable on 11th March, 2020. Respondent Nos.2, 3 and 4 shall be served directly. So far as the respondent No.1 is concerned, notice shall be served by way of Registered Post with Acknowledgment Due.
Till the next date of hearing, there shall not be any coercive recovery.
To be heard with Special Civil Application No.6248 of 2019.
(J. B. PARDIWALA, J) (BHARGAV D. KARIA, J) PALAK Page 1 of 1 Downloaded on : Fri Feb 28 23:15:28 IST 2020