Gujarat High Court
Batliboi vs Dakshin on 27 December, 2010
Author: Akil Kureshi
Bench: Akil Kureshi
Gujarat High Court Case Information System
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SCA/16461/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 16461 of 2010
=========================================================
BATLIBOI
LTD THROUGH DEPUTY GENERAL MANAGER - Petitioner(s)
Versus
DAKSHIN
GUJARAT VIJ CO THROUGH EXECUTIVE ENGINEER - Respondent(s)
=========================================================
Appearance
:
MS
SONAL D VYAS for
Petitioner(s) : 1,
MS LILU K BHAYA for Respondent(s) :
1,
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CORAM
:
HONOURABLE
MR.JUSTICE AKIL KURESHI
Date
: 27/12/2010
ORAL
ORDER
Notice returnable on 25th January 2011. By way of ad-interim relief, it is provided that though the respondents may issue fresh bills considering both the units of the petitioner as common, there shall be no coercive recovery of the past dues pursuant to the impugned communication dated 9.11.2010.
Direct service.
(Akil Kureshi, J.) (vjn) Top