Gujarat High Court
Parle Biscuits Pvt Ltd vs State Of Gujarat & 7 on 2 April, 2014
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/16759/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 16759 of 2013
With
SPECIAL CIVIL APPLICATION NO. 3563 of 2013
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PARLE BISCUITS PVT LTD....Petitioner(s)
Versus
STATE OF GUJARAT & 7....Respondent(s)
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Appearance:
MR MEHUL SHARAD SHAH, ADVOCATE for the Petitioner(s) No. 1
DS AFF.NOT FILED (R) for the Respondent(s) No. 2 - 8
MR PP BANAJI, AGP for the Respondent(s) No. 1
RULE SERVED BY DS for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 02/04/2014
ORAL ORDER
Mr. P.P. Banaji, learned AGP has tendered affidavit in reply, which is taken on record. Mr. Mehul S. Shah, learned advocate for the petitioner seeks time to file rejoinder. S.O. to 23.6.2014. Registry is directed to show name of learned Government Pleader for respondent Nos.2 to 8 also.
(R.M.CHHAYA, J.) mrp Page 1 of 1