Gujarat High Court
Messrs Apar Industries Ltd. vs The Union Of India on 28 September, 2020
Author: Vikram Nath
Bench: Vikram Nath, J.B.Pardiwala
C/SCA/11754/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11754 of 2020
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MESSRS APAR INDUSTRIES LTD.
Versus
THE UNION OF INDIA
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Appearance:
MR PARESH DAVE FOR MR 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
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CORAM:HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH
and
HONOURABLE MR. JUSTICE J.B.PARDIWALA
Date : 28/09/2020
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. VIKRAM NATH) We have heard Mr. Paresh M. Dave, learned counsel for the petitioners.
Issue notice returnable on 12.10.2020. Leaned counsel for the petitioner to serve advance copy on learned Standing Counsel Mr. Nikunt Raval and Mr. Devang Vyas, learned Additional Solicitor General.
The request for stay would be considered on the next date after hearing counsels for the respondents also.
(VIKRAM NATH, CJ) (J. B. PARDIWALA, J) A. B. VAGHELA Page 1 of 1 Downloaded on : Tue Sep 29 21:35:23 IST 2020