Gujarat High Court
Bhavani Corporation Through Sh. ... vs Assistant Commissioner Central Excise ... on 16 July, 2014
Author: M.R. Shah
Bench: M.R. Shah, K.J.Thaker
C/SCA/183/2010 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 183 of 2010
With
SPECIAL CIVIL APPLICATION NO. 10114 of 2012
================================================================
BHAVANI CORPORATION THROUGH SH. RATILAL ODHAVJIBHAI PATEL
& 1....Petitioner(s)
Versus
ASSISTANT COMMISSIONER CENTRAL EXCISE DIVISION II &
1....Respondent(s)
================================================================
Appearance:
MR GAURAV S MATHUR, ADVOCATE for the Petitioner(s) No. 1 - 2
MR YN RAVANI, ADVOCATE for the Respondent(s) No. 2
RULE SERVED for the Respondent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 16/07/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) In view of the Sick-note of Mr.Paresh M. Dave, learned advocate appearing on behalf of the petitioner in Special Civil Application No.10114 of 2012, S.O. to 23/7/2014.
Sd/-
(M.R.SHAH, J.) Sd/-
(K.J.THAKER, J) Rafik.
Page 1 of 2 C/SCA/183/2010 ORDER Page 2 of 2