Gujarat High Court
Raju Amarnath Soni & 9 vs Surat Municipal Corporation & 2 on 14 July, 2016
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SCA/10620/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10620 of 2016
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RAJU AMARNATH SONI & 9....Petitioner(s)
Versus
SURAT MUNICIPAL CORPORATION & 2....Respondent(s)
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Appearance:
MR NK MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1 - 10
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 14/07/2016
ORAL ORDER
Notice to the Respondents returnable on 22.7.2016.
In the meanwhile, no coercive steps against the Petitioners in respect of their carrying on business at the place may be taken till the next date.
To be heard with Special Civil Application No. 7872 of 2016.
Direct service permitted.
(RAJESH H.SHUKLA, J.) JNW Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Jul 15 03:14:04 IST 2016