Gujarat High Court
Pooja Tex Prints Private Ltd. & vs Union Of India & 2 on 3 May, 2017
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/SCA/9298/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9298 of 2017
TO
SPECIAL CIVIL APPLICATION NO. 9301 of 2017
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POOJA TEX PRINTS PRIVATE LTD. & 1....Petitioner(s)
Versus
UNION OF INDIA & 2....Respondent(s)
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Appearance:
AMAL PARESH DAVE, ADVOCATE for the Petitioner(s) No. 1 - 2
MR PARESH M DAVE, ADVOCATE for the Petitioner(s) No. 1 - 2
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 03/05/2017
COMMON ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Mr. Paresh Dave, learned advocate for the petitioners has invited the attention of the court to the judgment and order dated 7.3.2017 passed by this court in Siddhi Vinayak Syntex Pvt. Ltd. v. Union of India and others rendered in Special Civil Application No.19437 of 2016 to point out that in more or less similar set of facts, this court has set aside the show cause notice as well as the impugned order-in-original.
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2. In view of the aforesaid, Issue Rule returnable on 28th June, 2017. Ad-interim relief is granted in terms of paragraph 20(C) of the petitions. Direct service is permitted qua respondents No.2 and 3. To be listed on the admission Board.
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