Gujarat High Court
M/S Anchor Daewoo Industries Ltd vs Special Secretary ( Appeals ) on 29 November, 2018
Author: A.J.Desai
Bench: A.J.Desai
C/SCA/12733/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO.12733 of 2018
=========================================
M/S ANCHOR DAEWOO INDUSTRIES LTD
Versus
SPECIAL SECRETARY (APPEALS)
=========================================
Appearance :
MR VIMAL A PUROHIT for the PETITIONER.
MR L.B. DABHI, AGP for the RESPONDENTS.
=========================================
CORAM : HONOURABLE MR.JUSTICE A.J.DESAI
Date : 29/11/2018
ORAL ORDER
I have heard Mr. Vimal A. Purohit, learned advocate appearing for the petitioner and Mr. L.B. Dabhi, learned Assistant Government Pleader for the respondents.
Rule returnable on 13.3.2019. Learned Assistant Government Pleader waives service of rule on behalf of respondents. Interim relief granted earlier is hereby confirmed.
The respondents are directed to file affidavit-in-reply.
(A.J.DESAI, J) SAVARIYA Page 1 of 1 Downloaded on : Sun Aug 08 01:57:16 IST 2021