Gujarat High Court
Messrs Prayagraj Dyeing And Printing ... vs Union Of India on 24 February, 2021
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, Ilesh J. Vora
C/SCA/11134/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11134 of 2020
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MESSRS PRAYAGRAJ DYEING AND PRINTING MILLS PVT LTD
Versus
UNION OF INDIA
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Appearance:
for the Petitioner(s) No. 2
AMAL PARESH DAVE(8961) for the Petitioner(s) No. 1,2
MR PARESH M DAVE(260) for the Petitioner(s) No. 1,2
MR ANKIT SHAH(6371) for the Respondent(s) No. 1,2,3
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CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
and
HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 24/02/2021
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA) It is brought to our notice by Mr. P.M.Dave, the learned counsel appearing for the writ applicants that, on the last date of hearing, time was prayed for on behalf of the respondents to file the Affidavit-in- Reply. Mr. Dave would submit that even as on date, the reply has not been filed.
One last opportunity is to be given to file appropriate reply. Post this matter on 22.03.2021.
(J. B. PARDIWALA, J) (ILESH J. VORA,J) SUCHIT Page 1 of 1 Downloaded on : Fri Feb 26 07:12:55 IST 2021