Gujarat High Court
L And T Infrastructure Development ... vs Gujarat Maritime Board & on 1 March, 2016
Author: Akil Kureshi
Bench: Akil Kureshi, Z.K.Saiyed
C/SCA/4870/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4870 of 2015
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L AND T INFRASTRUCTURE DEVELOPMENT PROJECTS
LTD....Petitioner(s)
Versus
GUJARAT MARITIME BOARD & 1....Respondent(s)
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Appearance:
SINGHI & CO, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 2
MR PR NANAVATI, ADVOCATE for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 01/03/2016
ORAL ORDER BELOW NOTE FOR SPEAKING TO MINUTES
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the petitioner sought permission to withdraw the Note for Speaking to Minutes for filing appropriate proceedings. Permission is granted.
Disposed of as withdrawn.
(AKIL KURESHI, J.) (Z.K.SAIYED, J.) SHITOLE Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Mar 02 02:24:54 IST 2016