Gujarat High Court
Rashmi Cooperative Housing Soicety ... vs Vadodara Municipal on 18 March, 2013
Author: Harsha Devani
Bench: Harsha Devani
RASHMI COOPERATIVE HOUSING SOICETY LIMITED THRO PRESIDENT....Petitioner(s)V/SVADODARA MUNICIPAL CORPORATION THROUGH COMMISSIONER C/SCA/2973/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 2973 of 2013 ================================================================ RASHMI COOPERATIVE HOUSING SOICETY LIMITED THRO PRESIDENT....Petitioner(s) Versus VADODARA MUNICIPAL CORPORATION THROUGH COMMISSIONER & 1....Respondent(s) ================================================================ Appearance: MR SP MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1 ================================================================ CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI Date : 18/03/2013 ORAL ORDER
The learned advocate for the petitioner has tendered draft amendment. Amendment is allowed in terms of the draft. The same shall be carried out forthwith.
Heard Mr. S. P. Majmudar, learned advocate for the petitioner.
Issue Notice returnable on 1st April, 2013.
Direct Service is permitted.
(HARSHA DEVANI, J.) parmar* Page 1 of 1