Gujarat High Court
Diya Ads Pvt.Ltd vs The State Of Gujarat on 15 July, 2019
Author: V.P. Patel
Bench: K.M.Thaker, V.P. Patel
C/SCA/5017/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 5017 of 2019
DIYA ADS PVT.LTD
Versus
THE STATE OF GUJARAT
Appearance:
MR MAUNISH T PATHAK(5892) for the Petitioner(s) No. 2
RAVI V DESAI(8443) for the Petitioner(s) No. 1,2
MR SATYAM Y CHHAYA(3242) for the Respondent(s) No. 2
NOTICE SERVED(4) for the Respondent(s) No. 1,3
CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
and
HONOURABLE MR.JUSTICE V.P. PATEL
Date : 15/07/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE V.P. PATEL) Heard learned advocate for the petitioners. He seeks to amend the petition as per the draft amendment with certain documents.
The permission as prayed for is granted. Amendment to be carried out forthwith. Learned advocate for the petitioner will renumber the pages of the Appeal including the draft amendment and the documents.
At the request of learned advocate for the respondent, hearing is adjourned.
S.O. to 29.7.2019.
Sd/-
(K.M.THAKER, J) Sd/-
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