Gujarat High Court
All India Starch Manufacturers ... vs Union Of India on 1 May, 2019
Author: A.Y. Kogje
Bench: A.Y. Kogje
C/SCA/8302/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 8302 of 2019
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ALL INDIA STARCH MANUFACTURERS ASSOCIATION PRIVATE
LIMITED THRU CHETNA DHARAJIYA D/O PRABHATKUMAR
Versus
UNION OF INDIA
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Appearance:
MR TEJAS S TRIVEDI(5692) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2,3
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CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 01/05/2019
ORAL ORDER
Considering the nature of the petition and the fact that the several other petitions with identical fact situation are pending before this Court, wherein one of the orders is produced at Page-167, Annexure-L (Colly). NOTICE returnable on 24-06-2019. Interim relief in terms of Para-7(D).
Learned Advocate undertakes on behalf of the petitioner for consignment. The importer shall file undertaking before the respondent No.2-Authority that the petitioner shall be ready and willing to pay an additional fees / charges / penalty, subject to the outcome of the petition.
Respondent No.1 to be served through speed post. Direct service is permitted for respondents No. 2 and 3.
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