Gujarat High Court
State Of Gujarat - Through Under ... vs Flex Industries Limited on 7 May, 2014
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi, Mohinder Pal
C/CA/4996/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4996 of 2014
In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 246 of 2014
In SPECIAL CIVIL APPLICATION NO. 8072 of 2007
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STATE OF GUJARAT - THROUGH UNDER SECRETARY & 1....Applicant(s)
Versus
FLEX INDUSTRIES LIMITED....Respondent(s)
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Appearance:
MR HARSHEEL SHUKLA AGP for the Applicant(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 07/05/2014 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI)
1. The present civil application is filed seeking condonation of delay 1476 days.
2. Heard learned Assistant Government Pleader, Mr.Shukla, for the applicants.
3. Rule returnable on 24th June, 2014. Direct service is permitted. It will be open for the learned AGP to effect direct service by RPAD or any other mode of service in addition to regular mode of service.
(RAVI R.TRIPATHI, J.) Page 1 of 2 C/CA/4996/2014 ORDER (MOHINDER PAL, J.) ashish Page 2 of 2