Gujarat High Court
Deepak Nitrite Limited vs Vadodara Municipal Corporation on 18 January, 2018
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/SCA/11377/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 11377 of 2016
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DEEPAK NITRITE LIMITED....Petitioner(s)
Versus
VADODARA MUNICIPAL CORPORATION , & 1....Respondent(s)
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Appearance:
MS ANUJA S NANAVATI, ADVOCATE for the Petitioner(s) No. 1
DHARA P BHATT, ADVOCATE for the Respondent(s) No. 1 - 2
MR. PARTH H BHATT, ADVOCATE for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 18/01/2018
ORAL ORDER
Put up on 30.1.2018 at the request of the learned Advocate Ms.Anuja Nanavati for the petitioner. Interim relief granted earlier to continue till then.
(BELA M. TRIVEDI, J.) vinod Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Jan 18 23:13:36 IST 2018