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Gujarat High Court

Messrs Shri Jagdamba Polymers Ltd vs Union Of India on 12 December, 2018

Author: Harsha Devani

Bench: Harsha Devani, A. P. Thaker

          C/SCA/19324/2018                             ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 19324 of 2018

==============================================================
                 MESSRS SHRI JAGDAMBA POLYMERS LTD
                                Versus
                           UNION OF INDIA
===============================================================
Appearance:
AMAL PARESH DAVE(8961) for the PETITIONER(s) No. 1,2
MR PARESH M DAVE(260) for the PETITIONER(s) No. 1,2
for the RESPONDENT(s) No. 1,2,3,4,5
===============================================================

 CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
        and
        HONOURABLE DR.JUSTICE A. P. THAKER

                             Date : 12/12/2018

                       ORAL ORDER

(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)

1. Mr. Amal Dave, learned advocate for the petitioner invited the attention of the court to the order dated 19.09.2018 passed by this court in Special Civil application No.14558 of 2018, wherein this court for the reasons recorded in the said order, has issued notice and granted ad-interim relief.

2. In view of the above, Issue Notice returnable on 20th December, 2018. By way of ad-interim relief, coercive recovery or proceedings for coercive recovery of the past transactions of the petitioners are stayed. The request of the counsel for the petitioners to stay the impugned condition in the said notifications shall be considered on the next date of hearing.

Direct Service is permitted qua respondents No.3 and 4 today.

The petitioners are permitted to serve the respondents No.1, 2 and 5 directly through the Speed Post at their own costs, in addition to the normal mode of service.

(HARSHA DEVANI, J) (A. P. THAKER, J) B.U. PARMAR Page 2 of 2