Gujarat High Court
Messrs Manek Chemicals Pvt. Ltd. & vs Union Of India & on 8 October, 2015
Author: Harsha Devani
Bench: Harsha Devani, A.G.Uraizee
C/SCA/7302/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7302 of 2015
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MESSRS MANEK CHEMICALS PVT. LTD. & 1....Petitioner(s)
Versus
UNION OF INDIA & 1....Respondent(s)
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Appearance:
MR PARESH M DAVE, ADVOCATE for the Petitioners No. 1 - 2
MR RJ OZA, ADVOCATE for the Respondent No. 2
MS MAITHILI MEHTA, AGP for the Respondent No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 08/10/2015
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Heard Mr. Paresh Dave, learned advocate for the petitioners and Mr. R. J. Oza, learned senior standing counsel for the respondent No.2.
2. Having regard to the submissions advanced by the learned counsel for the respective parties, the court is of the view that the matter requires consideration. Hence, Issue Rule.
3. Ms. Maithili Mehta, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondent No.1 and Mr. R. J. Oza, learned senior Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Oct 09 02:07:45 IST 2015 C/SCA/7302/2015 ORDER standing counsel waives service of notice of rule on behalf of the respondent No.2.
4. Having regard to the controversy involved in the matter which lies in a very narrow compass, with the consent of the learned counsel for the respective parties, the matter was taken up for final hearing today.
5. Arguments are concluded. Matter to be posted for dictation of judgment on 9th October, 2015.
(HARSHA DEVANI, J.) (A.G.URAIZEE,J) parmar* Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Oct 09 02:07:45 IST 2015