Gujarat High Court
Dakshin Gujarat Biodiesel Association vs State Of Gujarat on 22 February, 2021
Author: Vipul M. Pancholi
Bench: Vipul M. Pancholi
C/SCA/14273/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14273 of 2020
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DAKSHIN GUJARAT BIODIESEL ASSOCIATION
Versus
STATE OF GUJARAT
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Appearance:
MR EKANT G AHUJA(5323) for the Petitioner(s) No. 1,2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
CHINTAN H DAVE(7193) for the Respondent(s) No. 2
MR DEVANG VYAS(2794) for the Respondent(s) No. 5
NOTICE SERVED BY DS(5) for the Respondent(s) No. 3,4
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CORAM: HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI
Date : 22/02/2021
ORAL ORDER
Learned Assistant Government Pleader requested for time.
Looking to the urgency shown by the learned counsel for the petitioners, stand over to 15.03.2021.
In the meantime, it is open for the concerned respondent to file an affidavitinreply and serve a copy to the learned counsel for the petitioners.
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