Gujarat High Court
Kanojia Dharmendra Jaysukhlal vs Mukesh Kumar, Ias, Chief ... on 24 June, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/MCA/278/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 278 of 2019
In
R/SPECIAL CIVIL APPLICATION NO. 3756 of 2018
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KANOJIA DHARMENDRA JAYSUKHLAL
Versus
MUKESH KUMAR, IAS, CHIEF ADMINISTRATIVE OFFICER AND VICE
CHAIRMAN, GUJARAT MARITIME BOARD
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Appearance:
MS HARSHAL N PANDYA(3141) for the Applicant(s) No. 1,2,3,4,5,6,7
MS SEJAL K MANDAVIA(436) for the Opponent(s) No. 1,2
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 24/06/2019
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) Heard learned counsels for the parties.
As such, directions contained in oral order dated 26.10.2018 passed in Special Civil Application No.3756 of 2018 are complied with. However, such directions are to be complied with as ordered by learned Single Judge within a period of 10 weeks from the date of passing the order, failing which the amount shall carry interest @6% from the date of filing of the petition i.e. 08.03.2018.
Page 1 of 2 Downloaded on : Tue Jun 25 23:47:52 IST 2019 C/MCA/278/2019 ORDERStand over to 16.07.2019.
By the next date of hearing, if the above amount is not paid, the same shall carry interest @9% p.a. (ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) P. SUBRAHMANYAM Page 2 of 2 Downloaded on : Tue Jun 25 23:47:52 IST 2019