Gujarat High Court
Parle Biscuits Pvt. Ltd vs State Of Gujarat & 3 on 11 April, 2017
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/7249/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7249 of 2017
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PARLE BISCUITS PVT. LTD.....Petitioner(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR MEHULSHARAD SHAH, ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 11/04/2017
ORAL ORDER
Notice returnable on 02.05.2017.
Considering the order dated 01.08.2013 passed by this Court in Special Civil Application No. 3563 of 2013, adinterim relief in terms of paragraph No. 13(D) is granted.
Direct service is permitted.
(R.M.CHHAYA, J.) manoj Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Apr 12 00:47:28 IST 2017