Gujarat High Court
Chitra Publicity Company Pvt Ltd vs Bopal Ghuma Nagarpalika & on 19 April, 2017
Author: Anant S. Dave
Bench: Anant S. Dave, A.Y. Kogje
C/SCA/16366/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 16366 of 2016
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CHITRA PUBLICITY COMPANY PVT LTD....Petitioner(s)
Versus
BOPAL GHUMA NAGARPALIKA & 1....Respondent(s)
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Appearance:
MR JF MEHTA, ADVOCATE for the Petitioner(s) No. 1
MR JR SHAH, ADVOCATE for the Respondent(s) No. 2
MR.D K.PUJ, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 19/04/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) Leave to join Secretary, Urban Development and Urban Housing Department, State of Gujarat as party respondent.
Issue Notice to newly joined respondent returnable on 1.5.2017.
Direct service is permitted.
(ANANT S.DAVE, J.) (A.Y. KOGJE, J.) SMITA Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Apr 19 23:58:55 IST 2017