Gujarat High Court
Messrs Sunrise International vs Union Of India on 25 March, 2021
Author: Vikram Nath
Bench: Vikram Nath, Bhargav D. Karia
C/SCA/1005/2021 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 1005 of 2021
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R/SPECIAL CIVIL APPLICATION NO. 576 of 2021
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R/SPECIAL CIVIL APPLICATION NO. 642 of 2021
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R/SPECIAL CIVIL APPLICATION NO. 1139 of 2021
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R/SPECIAL CIVIL APPLICATION NO. 1140 of 2021
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R/SPECIAL CIVIL APPLICATION NO. 1150 of 2021
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R/SPECIAL CIVIL APPLICATION NO. 2198 of 2021
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R/SPECIAL CIVIL APPLICATION NO. 2192 of 2021
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R/SPECIAL CIVIL APPLICATION NO. 189 of 2021
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R/SPECIAL CIVIL APPLICATION NO. 17405 of 2019
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R/SPECIAL CIVIL APPLICATION NO. 565 of 2021
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R/SPECIAL CIVIL APPLICATION NO. 568 of 2021
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R/SPECIAL CIVIL APPLICATION NO. 571 of 2021
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MESSRS POLYREC PROCESSORS PVT. LTD.
Versus
UNION OF INDIA
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Appearance:
AMAL PARESH DAVE(8961) for the Petitioner(s) No. 1,2
MR PARESH M DAVE(260) for the Petitioner(s) No. 1,2
MR DEVANG VYAS(2794) for the Respondent(s) No. 1,2,3
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C/SCA/1005/2021 ORDER
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
VIKRAM NATH
and
HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 25/03/2021
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH) The matter is adjourned to 07.05.2021.
Interim relief granted earlier to continue till the next date of hearing.
(VIKRAM NATH, CJ) (BHARGAV D. KARIA, J) JYOTI V. JANI Page 2 of 2 Downloaded on : Thu Sep 02 04:51:19 IST 2021