Gujarat High Court
Teleperformance Global Services ... vs Mukhya Karobari Adhikari on 24 October, 2019
Author: Vipul M. Pancholi
Bench: Vipul M. Pancholi
C/SCA/19316/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 19316 of 2019
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TELEPERFORMANCE GLOBAL SERVICES PRIVATE LIMITED
Versus
MUKHYA KAROBARI ADHIKARI
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Appearance:
ARJUN R SHETH(7589) for the Petitioner(s) No. 1,2,3
for the Respondent(s) No. 1,10,11,12,13,14,15,16,17,18,2,3,4,5,6,7,8,9
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CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 24/10/2019
ORAL ORDER
It is contended by learned senior counsel Mr.Shalin Mehta appearing for the petitioner that no notice is issued to the occupier. The petitioner is occupier of the premises in question. Learned senior counsel has referred to the provisions contained in Section 36 of the Gujarat Town Planning and Urban Development Act, 1976. In view of the aforesaid, notice returnable on 13.12.2019. In the meantime, no coercive steps shall be taken against the petitioner pursuant to the impugned notice dated 18.10.2019 till the next date of hearing. Direct service is permitted.
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