Gujarat High Court
M/S Comsol Energy Private Limited vs State Of Gujarat on 29 September, 2022
Author: Aravind Kumar
Bench: Aravind Kumar, Ashutosh J. Shastri
C/MCA/774/2022 ORDER DATED: 29/09/2022
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 774 of 2022
In R/SPECIAL CIVIL APPLICATION NO. 11905 of 2020
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M/S COMSOL ENERGY PRIVATE LIMITED
Versus
STATE OF GUJARAT
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Appearance:
MR HARDIK P MODH(5344) for the Applicant(s) No. 1
NOTICE SERVED for the Opponent(s) No. 1,2,3
MR.CHINTAN DAVE, AGP for the Respondent authority.
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CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
ARAVIND KUMAR
and
HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
Date : 29/09/2022
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE ARAVIND KUMAR) Learned counsel appearing for the petitioner submits that the order which is alleged to have been violated has since been complied. Placing his submission on record, contempt proceedings stands dropped.
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