Gujarat High Court
M/S G S Contractor Through Proprietor ... vs Nuclear Power Corporation Of India on 10 October, 2018
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/SCA/15781/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15781 of 2018
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M/S G S CONTRACTOR THROUGH PROPRIETOR GOVINDA DAROGA
SINGH
Versus
NUCLEAR POWER CORPORATION OF INDIA
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Appearance:
MR.HIREN M MODI(3732) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2,3
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CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 10/10/2018
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE ANANT S. DAVE) Heard Mr.Hiren Modi, learned advocate for the petitioner. Notice returnable on 4.12.2018. There shall be stay in terms of para 15 (B) that is "stay of the order/correspondence dated 4.10.2018 whereby respondent no.1 banned the petitioner from carrying out any business with the NPCIL for 3 years from 4.10.2018 to 3.10.2018".
Direct service is permitted.
(ANANT S. DAVE, J) (BIREN VAISHNAV, J) NAIR SMITA V. Page 1 of 1