Gujarat High Court
Shabnam Petrofils Pvt. Ltd. vs Union Of India on 12 June, 2019
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, A.C. Rao
C/SCA/16213/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 16213 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 20626 of 2018
With
CIVIL APPLICATION (FOR ORDERS) NO. 1 of 2019
In
R/SPECIAL CIVIL APPLICATION NO. 20626 of 2018
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SHABNAM PETROFILS PVT. LTD.
Versus
UNION OF INDIA & 1 other(s)
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Appearance:
RC JANI AND ASSOCIATE(6436) for the Petitioner(s) No. 1
MR DEVANG VYAS(2794) for the Respondent(s) No. 1
VIRAL K SHAH(5210) for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
and
HONOURABLE MR.JUSTICE A.C. RAO
Date : 12/06/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) Mr. Viral K. Shah, the learned standing counsel appearing for the Union of India shall see to it that the affidavit-in-reply is placed on record by the next returnable date.
Post the matters on 01.07.2019.
The copy of the affidavit-in-reply shall be furnished to the learned counsel appearing for the petitioners well in advance.
(J. B. PARDIWALA, J) (A. C. RAO, J) Vahid Page 1 of 1 Downloaded on : Wed Jul 03 06:40:04 IST 2019