Gujarat High Court
Merisol Rsa (Pty) Limited vs Union Of India - Through on 8 May, 2013
Author: Akil Kureshi
Bench: Akil Kureshi
MERISOL RSA (PTY) LIMITED....Applicant(s)V/SUNION OF INDIA - THROUGH SECRETARY C/CA/5440/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR AMENDMENT) NO. 5440 of 2013 In SPECIAL CIVIL APPLICATION NO. 7213 of 2013 =========================================================== MERISOL RSA (PTY) LIMITED....Applicant(s) Versus UNION OF INDIA - THROUGH SECRETARY & 2....Respondent(s) ================================================================ Appearance: MR NARESH THACKER WITH MR HARDIK P MODH, MR VIKRAM NAIK AND MR AMIT LADDHA, ADVOCATES for the Applicant(s) No. 1 MR PS CHAMPANERI, Advocate, for the respondents. ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MS JUSTICE SONIA GOKANI Date : 08/05/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Rule. Learned counsel Shri Champaneri waives service of rule on behalf of the respondents.
The applicant-original-petitioner seeks amendment of the petition to bring on record certain developments which took place after filing of the petition. Prayer in terms of para 5(a) is granted. The amendment shall be carried out latest by 15th May 2013. The respondents shall file their reply without fail by 5th June 2013 to the entire petition including the amended portion. The respondents shall keep all necessary documents for the perusal of the court ready on the date of hearing. The main petition shall come up on 12th June 2013. Rule is made absolute accordingly.
(AKIL KURESHI, J.) (MS SONIA GOKANI, J.) (vjn) Page 2 of 2