Gujarat High Court
Merisol Rsa (Pty) Limited Thro' Poa ... vs Union Of India - Through on 12 June, 2013
Author: M.R. Shah
Bench: M.R. Shah
MERISOL RSA (PTY) LIMITED THRO' POA WILLIE VAN VUUREN....Petitioner(s)V/SUNION OF INDIA - THROUGH SECRETARY C/SCA/7213/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 7213 of 2013 ================================================================ MERISOL RSA (PTY) LIMITED THRO' POA WILLIE VAN VUUREN....Petitioner(s) Versus UNION OF INDIA - THROUGH SECRETARY & 2....Respondent(s) ================================================================ Appearance: MR KAMAL TRIVEDI, SR. ADV. with MR HARDIK P MODH, MR NARESH THACKER, MR VIKRAM NAIK and MR AMIT LADDHA ADVOCATES for the Petitioner(s) No. 1 MR PS CHAMPANERI, ADVOCATE for the Respondent(s) No. 3 NOTICE SERVED BY DS for the Respondent(s) No. 1 - 3 ================================================================ CORAM: HONOURABLE MR.JUSTICE M.R. SHAH and HONOURABLE MS JUSTICE SONIA GOKANI Date : 12/06/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) At the request of learned advocate appearing for the petitioner and so as to enable the petitioner to file affidavit-in- rejoinder, S.O to 26.6.2013.
Affidavit-in-rejoinder, if any, to be filed on or before 19.6.2013 and sur-rejoinder, if any, on or before 25.6.2013.
(M.R.SHAH, J.) (MS SONIA GOKANI, J.) SUDHIR Page 2 of 2