Gujarat High Court
Megha Futures Pvt Ltd vs Union Of India on 1 June, 2018
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/SCA/8492/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 8492 of 2018
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MEGHA FUTURES PVT LTD
Versus
UNION OF INDIA
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Appearance:
MR PRASHANT MANKAD(2189) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2,3,4,5
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CORAM: HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 01/06/2018
ORAL ORDER
Draft amendment is granted. The necessary amendment shall be carried out forthwith.
To be heard with Special Civil Application No. 8433 of 2018 .
Notice returnable on 11th June, 2018. Till then the impugned communication at Annexure G dated dated 18th May, 2018 shall not adversely affect the consignment.
For respondent No.4, direct service is permitted. Respondent Nos. 1,2 and 3 are permitted to be served through R.P.A.D. (BIREN VAISHNAV, J) BEENA Page 1 of 1