Gujarat High Court
Vishwanath Realtor & vs State Of Gujarat & 2 on 24 April, 2015
Author: M.R. Shah
Bench: M.R. Shah, S.H.Vora
C/SCA/7210/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7210 of 2015
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VISHWANATH REALTOR & 1....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
UCHIT N SHETH, ADVOCATE for the Petitioner(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE S.H.VORA
Date : 24/04/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Notice returnable on 29.04.2015. Direct service is permitted.
By way of ad-interim relief, the Department is restrained from withdrawing any amount from any of the bank accounts which are under attachment. However, the attachment of the bank accounts is, for the time being, continued.
(M.R.SHAH, J.) Page 1 of 2 C/SCA/7210/2015 ORDER (S.H.VORA, J.) Hitesh Page 2 of 2