Gujarat High Court
M.S Khurana Engineering Limited vs Ahmedabad Municipal Corporation & on 17 August, 2015
Bench: Jayant Patel, N.V.Anjaria
C/SCA/13025/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 13025 of 2015
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M.S KHURANA ENGINEERING LIMITED....Petitioner(s)
Versus
AHMEDABAD MUNICIPAL CORPORATION & 1....Respondent(s)
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Appearance:
MR KG SUKHWANI, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE MR.
JAYANT PATEL
and
HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 17/08/2015
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. JAYANT PATEL) Notice returnable on 7.9.2015. By ad-interim order, no coercive steps shall be taken for recovery of the amount in question. Direct service is permitted.
(JAYANT PATEL, ACJ.) (N.V.ANJARIA, J.) vinod Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Aug 18 01:48:54 IST 2015