Gujarat High Court
Mohit Minerals Pvt Ltd vs Union Of India & on 18 January, 2018
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/SCA/726/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 726 of 2018
With
SPECIAL CIVIL APPLICATION NO. 731 of 2018
With
MISC. CIVIL APPLICATION NO. 120 of 2018
In
SPECIAL CIVIL APPLICATION NO. 14968 of 2014
With
MISC. CIVIL APPLICATION NO. 95 of 2018
In
SPECIAL CRIMINAL APPLICATION NO. 722 of 2017
With
MISC. CIVIL APPLICATION NO. 94 of 2018
In
SPECIAL CIVIL APPLICATION NO. 13648 of 2006
With
MISC. CIVIL APPLICATION NO. 92 of 2018
In
SPECIAL CIVIL APPLICATION NO. 9884 of 2014
With
MISC. CIVIL APPLICATION NO. 97 of 2018
In
SPECIAL CRIMINAL APPLICATION NO. 5014 of 2017
With
MISC. CIVIL APPLICATION NO. 96 of 2018
In
SPECIAL CIVIL APPLICATION NO. 19664 of 2017
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MOHIT MINERALS PVT LTD....Petitioner(s)
Versus
UNION OF INDIA & 1....Respondent(s)
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Appearance:
MR HARDIK P MODH, ADVOCATE for the Petitioner(s) No. 1
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HC-NIC Page 1 of 2 Created On Thu Jan 25 22:57:14 IST 2018
C/SCA/726/2018 ORDER
CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 18/01/2018
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Office objections to be removed on or before 1.2.2018, failing which, the matters will stand dismissed for non-prosecution.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) Srilatha Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Jan 25 22:57:14 IST 2018