Gujarat High Court
Ishwaria Ganot Sahakari Agriculture ... vs State Of Gujarat & 3 on 21 April, 2014
Author: A.J.Desai
Bench: A.J.Desai
C/SCA/6717/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 6717 of 2013
================================================================
ISHWARIA GANOT SAHAKARI AGRICULTURE MANDLI LTD THRO
ITS....Petitioner(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
================================================================
Appearance:
MR YASH JOSHI FOR NIRAV C THAKKAR, ADVOCATE for the Petitioner(s)
No. 1
MR JANAK RAVAL, AGP for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 1 - 4
================================================================
CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 21/04/2014
ORAL ORDER
RULE returnable on 14.7.2014. Mr. Janak Raval, learned AGP, waives service of rule on behalf of respondent No.1. Interim relief granted earlier and continued is hereby confirmed.
(A.J.DESAI, J.) pnnair Page 1 of 1