Gujarat High Court
Cma Cgm Agencies (India) Pvt Ltd vs Union Of India & 2 on 10 September, 2014
Author: Harsha Devani
Bench: Harsha Devani, Sonia Gokani
C/SCA/10864/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10864 of 2014
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CMA CGM AGENCIES (INDIA) PVT LTD....Petitioner(s)
Versus
UNION OF INDIA & 2....Respondent(s)
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Appearance:
MR MK VAKHARIA, ADVOCATE for the Petitioner(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 1 - 3
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 10/09/2014
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Fresh Notice be issued to the respondents, returnable on 15th October, 2014.
The petitioner is permitted to serve the respondents directly through Registered A.D. Post, in addition to the normal mode of service.
(HARSHA DEVANI, J.) (MS SONIA GOKANI, J.) parmar* Page 1 of 1