Gujarat High Court
Dev Information Technology Pvt Ltd vs Union Of India & 2 on 23 March, 2015
Author: M.R. Shah
Bench: M.R. Shah, S.H.Vora
C/CA/2416/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR AMENDMENT) NO. 2416 of 2015
In SPECIAL CIVIL APPLICATION NO. 18173 of 2014
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DEV INFORMATION TECHNOLOGY PVT LTD....Applicant(s)
Versus
UNION OF INDIA & 2....Respondent(s)
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Appearance:
MR PREMAL R JOSHI, ADVOCATE for the Applicant(s) No. 1
MR DEVANG VYAS, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE S.H.VORA
Date : 23/03/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) We have heard Shri Joshi, learned counsel for the applicant and Shri Lalakia for Shri Devang Vyas, learned counsel for the respondents.
Considering the facts and circumstances, without prejudice to the rights and contentions of the respondents in the main Special Civil Application, the applicant is permitted to make the amendment, as prayed for, in the application. Application is disposed of accordingly.
(M.R.SHAH, J.) Page 1 of 2 CIVIL APPLICATION/2416/2015 25/03/2015 01:44:41 AM C/CA/2416/2015 ORDER (S.H.VORA, J.) shekhar Page 2 of 2 CIVIL APPLICATION/2416/2015 25/03/2015 01:44:41 AM