Gujarat High Court
Shivam Development Trust & vs Union Of India & 2 on 13 August, 2015
Author: A.J.Desai
Bench: A.J.Desai, A.G.Uraizee
C/SCA/7301/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7301 of 2015
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SHIVAM DEVELOPMENT TRUST & 1....Petitioner(s)
Versus
UNION OF INDIA & 2....Respondent(s)
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Appearance:
MR PARESH M DAVE, ADVOCATE for the Petitioner(s) No. 1 - 2
MRS VD NANAVATI, ADVOCATE for the Respondent(s) No. 2 - 3
NOTICE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 13/08/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE A.J.DESAI) Heard learned advocates appearing for the respective parties.
Rule returnable on 15th October, 2015. Learned advocate Mrs. V.D.Nanavati appearing waives service of rule on behalf of the respondents. Interim relief in terms of para 15(C) till then.
(A.J.DESAI, J.) (A.G.URAIZEE,J) Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Aug 14 13:22:07 IST 2015 C/SCA/7301/2015 ORDER Asma Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Aug 14 13:22:07 IST 2015