Gujarat High Court
Union Of India & 3 vs Five Star Agrico Pvt ... on 17 March, 2017
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.Y. Kogje
C/MCA/677/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR EXTENTION) NO. 677 of 2017
In SPECIAL CIVIL APPLICATION NO. 16768 of 2016
================================================================
UNION OF INDIA & 3....Applicant(s)
Versus
FIVE STAR AGRICO PVT LTD....Opponent(s)
================================================================
Appearance:
MR DEVANG VYAS, ADVOCATE for the Applicant(s) No. 1 - 4
MR HARDIK P MODH, ADVOCATE for the Opponent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 17/03/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Rule. Mr. Modh, learned advocate waives service of rule on behalf of respondent. By consent, Rule is fixed forthwith.
Learned advocate appearing for respondent submits that he has no objection if the Misc. Civil Application is allowed but right of respondent be protected.
Orders accordingly. Misc. Civil Application is allowed in terms of Prayer Clause 8B. Rule is made absolute to aforesaid extent.
(S.R.BRAHMBHATT, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Mon Aug 14 13:24:54 IST 2017 C/MCA/677/2017 ORDER (A.Y. KOGJE, J.) Nabila Page 2 of 2 HC-NIC Page 2 of 2 Created On Mon Aug 14 13:24:54 IST 2017