Gujarat High Court
Sachin Udyognagar Sahakari Mandli ... vs The State Of Gujarat And Others on 21 June, 2007
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
SCA/11812/2007 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 11812 of 2007
With
SPECIAL CIVIL APPLICATION No. 11813 of 2007
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SACHIN UDYOGNAGAR SAHAKARI MANDLI LIMITED
Versus
THE STATE OF GUJARAT AND OTHERS
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Appearance :
MR RS SANJANWALA with MR AMIT V THAKKAR for the Petitioner
MR KL PANDYA, AGP for Respondent Nos.1 to 4
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CORAM : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
Date : 21/06/2007
COMMON ORAL ORDER
Learned advocate Mr.Sanjanwala with learned advoacte Mr.Amit V.Thakkar for the petitioner states that respondent Nos.5 to 10 in Special Civil Application No.11812 of 2007 and respondent Nos.5 and 6 in Special Civil Application No.11813 of 2007 are served through Power of Attorney Holder.
The learned advocate for the petitioner requests that let fresh notice be issued to be served to the above respondents in person and not through Power of Attorney Holder. Request is granted.
Office is directed to issue fresh NOTICE to respondent Nos.5 to 10 in Special Civil Application No.11812 of 2007 and respondent Nos.5 and 6 in Special Civil Application No.11813 of 2007 HC-NIC Page 1 of 2 Created On Tue Aug 15 03:33:26 IST 2017 SCA/11812/2007 2/2 ORDER returnable on 11.07.2007.
The petitioner is permitted to serve notices through Registered Post A.D. in addition to regular mode of service at its own costs. In the meantime, ad interim relief in terms of paragraph No.9 (C).
(RAVI R.TRIPATHI, J.) *Shitole HC-NIC Page 2 of 2 Created On Tue Aug 15 03:33:26 IST 2017