Gujarat High Court
Classic Network Private Limited vs State Of Gujarat & on 11 March, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, Z.K.Saiyed
C/SCA/18309/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
ORDER BELOW THE NOTE FOR SPEAKING TO MINUTES
IN
SPECIAL CIVIL APPLICATION NO. 18309 of 2015
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CLASSIC NETWORK PRIVATE LIMITED....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR KG SUKHWANI, ADVOCATE for the Petitioner(s) No. 1
NOTICE SERVED BY DS for the RESPONDENT(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the RESPONDENT(s) No. 1
GOVERNMENT PLEADER for the RESPONDENT(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 11/03/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Through this note, the petitioner points out that in our order dated 29.2.2016 in Special Civil Application No.18309 of 2015 there are typographical errors of wrong figures and dates being mentioned. Under the circumstances, in order to avoid any future confusion, the said order dated 29.2.2016 is recalled and replaced by incorporating the corrections. Copy of the corrected order be placed before us for signatures. Note disposed of.
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