Gujarat High Court
Rawaliya Mulubhai Maldebhai vs National Dairy Development Board & ... on 19 January, 2015
Bench: Vijay Manohar Sahai, R.P.Dholaria
C/WPPIL/118/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
WRIT PETITION (PIL) NO. 118 of 2013
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RAWALIYA MULUBHAI MALDEBHAI....Applicant(s)
Versus
NATIONAL DAIRY DEVELOPMENT BOARD & 4....Opponent(s)
Appearance:
MR JIGAR G GADHAVI, ADVOCATE for the Applicant(s) No. 1
GOVERNMENT PLEADER for the Opponent(s) No. 5
MR ANKIT SHAH, ADVOCATE for the Opponent(s) No. 3
MR JIGAR M PATEL, ADVOCATE for the Opponent(s) No. 4
MR PA JADEJA, ADVOCATE for the Opponent(s) No. 2
VIRAL K SHAH, ADVOCATE for the Opponent(s) No. 1
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE MR.
VIJAY MANOHAR SAHAI
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 19/01/2015
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. VIJAY MANOHAR SAHAI) Amendment application is allowed. Learned counsel for the respondents to file reply to the amended paragraph No. 12(E). Amendment to be carried out within 10 days. Learned advocate Mr. Viral K. Shah shall file affidavit clearly stating as Page 1 of 2 C/WPPIL/118/2013 ORDER to whether National Dairy Development Board (NDDB) is working as a Milk Procurement Centre or he shall further clarify whether for mother Dairy, NDDB is working as Milk Procurement Centre or NDDB is procuring milk through mother Dairy for its Centre. List on 4.2.2015.
(V.M.SAHAI, ACJ.) (R.P.DHOLARIA,J.) PKN Page 2 of 2