Wind World (India) Limited vs State Of Gujarat & 4 on 29 May, 2014

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Gujarat High Court

Wind World (India) Limited vs State Of Gujarat & 4 on 29 May, 2014

Bench: R.D.Kothari

         C/CA/5584/2014                                 ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

        CIVIL APPLICATION (FOR DIRECTION) NO. 5584 of 2014

          In SPECIAL CIVIL APPLICATION NO. 7280 of 2014

================================================================
               WIND WORLD (INDIA) LIMITED....Applicant(s)
                              Versus
                STATE OF GUJARAT & 4....Respondent(s)
================================================================
Appearance:
VIRAL K SHAH, ADVOCATE for the Applicant(s) No. 1
MS. ASMITA PATEL, AGP for the Respondent(s) No. 1
================================================================

        CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI

                           Date : 29/05/2014


                             ORAL ORDER

1. Heard learned advocate for the parties.

2. Purusnt to the order passed by this Court on 23.05.2014, learned AGP makes available the report of P.S.I., Shethvadala, Jamnagar.

3. Learned advocate for the petitioner makes statement that civil Suit to which the P.I. makes reference in his report is already withdrawn on 16/11/2013. Now no matter is pending before the Civil Court.

Page 1 of 2 C/CA/5584/2014 ORDER

4. Respondent no.5 is directed to give police protection to the petitioner in accordance with law, upon paying the necessary charges for the same.

5. With above observation, the Civil Application is disposed of. Rule is made absolute to the above extent. Direct service is permitted today.

(R.D.KOTHARI, J.) Manoj Page 2 of 2

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