Gujarat High Court
Vvf vs State on 29 April, 2010
Author: S.J.Mukhopadhaya
Bench: S.J. Mukhopadhaya
Gujarat High Court Case Information System
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LPA/1200/2009 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS
PATENT APPEAL No. 1200 of 2009
In
SPECIAL
CIVIL APPLICATION No. 115 of 2000
=================================================
VVF
LTD - Appellant(s)
Versus
STATE
OF GUJARAT & 3 - Respondent(s)
=================================================
Appearance :
MR
HARDIK P MODH for Appellant(s) : 1,
GOVERNMENT PLEADER for
Respondent(s) : 1,
None for Respondent(s) : 2 -
4.
=================================================
CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA
and
HONOURABLE
MR.JUSTICE AKIL KURESHI
Date
: 29/04/2010
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. S.J. MUKHOPADHAYA) Mr AJ Desai, learned AGP accepts notice on behalf of the 1st respondent. Notice is waived.
Notice on 2nd and 3rd respondents. Direct notice is permitted.
The appeal may be disposed of at the stage of admission.
Post the matter on 23rd June, 2010 alongwith Letters Patent Appeal No. 1573 of 2009.
[S.J. MUKHOPADHAYA, CJ.] [AKIL KURESHI, J.] sundar/-
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