Gujarat High Court
M/S Anchor Daewoo Industries Ltd vs Special Secretary ( Appeals ) on 1 October, 2018
Author: C.L. Soni
Bench: C.L. Soni
C/SCA/12733/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12733 of 2018
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M/S ANCHOR DAEWOO INDUSTRIES LTD
Versus
SPECIAL SECRETARY ( APPEALS )
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Appearance:
MR VIMAL A PUROHIT(5049) for the PETITIONER(s) No. 1
MS ASMITA PATEL AGP for the RESPONDENT No.1
for the RESPONDENT(s) No.2,3,4
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 01/10/2018
ORAL ORDER
NOTICE returnable on 29th October 2018. Learned Assistant Government Pleader Ms.Patel waives service of notice for respondent no.1. Direct service for other respondents is permitted.
In the meantime, by way of ad-interim relief, the parties are directed to maintain status-quo in respect of the land in question.
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