Gujarat High Court
Intolcast Pvt. Ltd & vs Union Of India & on 12 July, 2016
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/SCA/11262/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 11262 of 2016
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INTOLCAST PVT. LTD & 1....Petitioner(s)
Versus
UNION OF INDIA & 1....Respondent(s)
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Appearance:
MR PARESH M DAVE, ADVOCATE WITH MR PARITOSH GUPTA,
ADVOCATE for the Petitioner(s) No. 1 - 2
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 12/07/2016
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Notice returnable on 23.8.2016. In the meanwhile, there shall be interim relief in terms of paragraph 10(B) with a further direction to the respondents to consider the application of the petitioners for export benefits in Merchandise Exports from India Scheme (MEIS) without insisting for arrears for previous years and as per the new scheme which is in force now.
(R. SUBHASH REDDY, CJ) Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Jul 13 02:06:59 IST 2016 C/SCA/11262/2016 ORDER (VIPUL M. PANCHOLI, J.) Srilatha Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Jul 13 02:06:59 IST 2016