Gujarat High Court
Surya International vs Union Of India & 2 on 6 September, 2017
Author: M.R. Shah
Bench: M.R. Shah, B.N. Karia
C/SCA/14297/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT
AHMEDABAD
SPECIAL CIVIL APPLICATION No. 14297 of 2017
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SURYA INTERNATIONAL....Petitioner(s)
Versus
UNION OF INDIA & 2....Respondent(s)
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Appearance :
Mr GAURAV K MEHTA, ADVOCATE for the Petitioner(s) No. 1
Mr KM PARIKH, ADVOCATE for the Respondent(s) No. 1 - 3
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CORAM: HONOURABLE Mr. JUSTICE M.R.
SHAH
and
HONOURABLE Mr. JUSTICE B.N.
KARIA
6th September 2017
ORAL ORDER (PER : HONOURABLE Mr. JUSTICE M.R. SHAH)
Draft amendment is allowed. Amendment shall be carried out forthwith.
Registry is directed to issue NOTICE upon the newly added respondent, returnable on 18th September 2017.
Direct service is permitted.
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