Gujarat High Court
Ishwaria Ganot Sahakari Agriculture ... vs State Of Gujarat & on 9 April, 2013
Author: Harsha Devani
Bench: Harsha Devani
ISHWARIA GANOT SAHAKARI AGRICULTURE MANDLI LTD THRO ITS....Petitioner(s)V/SSTATE OF GUJARAT C/SCA/6717/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO.6717 of 2013 ============================================= ISHWARIA GANOT SAHAKARI AGRICULTURE MANDLI LTD THRO ITS....Petitioner(s) Versus STATE OF GUJARAT & 3....Respondent(s) ============================================= Appearance: MR NIRAV C THAKKAR, ADVOCATE for the Petitioner(s) No.1 GOVERNMENT PLEADER for the Respondent(s) No.1 ============================================= CORAM: HONOURABLE MS. JUSTICE HARSHA DEVANI Date : 09/04/2013 ORAL ORDER
1. Heard Mr. N.C. Thakkar, learned advocate for the petitioner.
2. Issue notice returnable on 24th June, 2013. By way of ad-interim relief, no coercive action shall be taken against the petitioner pursuant to the impugned order dated 23/28-1-2013 (Annexure G to the petition).
Direct Service is permitted.
( Harsha Devani, J. ) hki Page 1 of 1