Gujarat High Court
M/S Vertigo Impex Pvt Ltd vs Union Of India on 24 January, 2019
Author: Harsha Devani
Bench: Harsha Devani, A. P. Thaker
C/SCA/652/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 652 of 2019
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M/S VERTIGO IMPEX PVT LTD
Versus
UNION OF INDIA
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Appearance:
MR HARDIK P MODH(5344) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2,3
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE DR.JUSTICE A. P. THAKER
Date : 24/01/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Mr. Hardik Modh, learned advocate for the petitioner has invited the attention of the court to the order dated 9.2.2018 passed by a coordinate bench in Special Civil Application No.726 of 2018, wherein this court has issued notice. Reference is also made to an order dated 12.12.2018 made in the same writ petition, whereby this court has granted interim relief by directing that no coercive steps shall be taken against the petitioner pursuant to the impugned notification. It was submitted that the petitioner in the present case is similarly situated to the petitioner in the said case.
Page 1 of 2 C/SCA/652/2019 ORDER
2. In the aforesaid premises, Issue Notice returnable on 13th February, 2019. By way of ad-interim relief, it is directed that no coercive steps shall be taken against the petitioner pursuant to the impugned notification. Direct Service is permitted.
(HARSHA DEVANI, J) (A. P. THAKER, J) B.U. PARMAR Page 2 of 2