Gujarat High Court
Haresh Manilal Somaiya vs State Of Gujarat & 4 on 14 March, 2014
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/SCR.A/1068/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 1068 of 2014
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HARESH MANILAL SOMAIYA....Applicant(s)
Versus
STATE OF GUJARAT & 4....Respondent(s)
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Appearance:
MR ASHISH M DAGLI, ADVOCATE for the Applicant(s) No. 1
MR LB DABHI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 14/03/2014
ORAL ORDER
Learned APP requests for time. S.O. to 21.03.2014.
In the meanwhile, the respondents will not take any coercive steps against the petitioner if he manufactures or deals with rotten gur, or gul, jaggery, shakkar, palmyra jaggery or raab, and total sugar (expressed as invert sugar) within 70.0 to 95.00 percent as prescribed under Section 2(i) of the Gur (Regulation of Use) Order, 1968, issued by the Central Government under Section 3 of the Essential Commodities Act, 1955 by G.S.R. 685, dated 03.04.1968.
Direct Service is permitted.
Page 1 of 2 R/SCR.A/1068/2014 ORDER
(G.R.UDHWANI, J.)
rakesh/
Page 2 of 2