Gujarat High Court
Purnima Advertising Agency Pvt.Ltd. & vs Union Of India Through Secretary & 2 on 17 March, 2016
Author: Harsha Devani
Bench: Harsha Devani, G.R.Udhwani
C/SCA/20496/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 20496 of 2015
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PURNIMA ADVERTISING AGENCY PVT.LTD. & 1....Petitioner(s)
Versus
UNION OF INDIA THROUGH SECRETARY & 2....Respondent(s)
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Appearance:
MR PARESH M DAVE, ADVOCATE for the Petitioner(s) No. 1 - 2
MR GAURANG H BHATT, SENIOR STANDING COUNSEL for the
Respondent(s) No. 2 - 3
NOTICE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 17/03/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. Paresh Dave, learned advocate, for the petitioners.
Rule. Mr. Gaurang Bhatt, learned Senior Standing Counsel, waives service of notice of rule on behalf of the respondents.
Heard learned counsel for the respective parties. Arguments are concluded. The matter to be posted for dictation on 18.3.2016.
(HARSHA DEVANI, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Mar 18 02:45:36 IST 2016 C/SCA/20496/2015 ORDER (G.R.UDHWANI, J.) (pkn) Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Mar 18 02:45:36 IST 2016