Gujarat High Court
Messrs Vadilal Gases Ltd. & Another vs Union Of India & Others on 6 August, 2015
Author: A.J.Desai
Bench: A.J.Desai, A.G.Uraizee
C/SCA/10713/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10713 of 2015
With
SPECIAL CIVIL APPLICATION NO. 11762 of 2015
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MESSRS VADILAL GASES LTD. & ANOTHER
Versus
UNION OF INDIA & OTHERS
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Appearance:
MR PARESH M DAVE, ADVOCATE for the Petitioner(s) No. 1 - 2
NOTICE SERVED for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 2 - 3
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 06/08/2015
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE A.J.DESAI) A mention is made by Ms Rujuta Oza, learned advocate that Mr R.J. Oza has got instructions to appear for the respondents and seeks time to file vakalatnama as well as reply affidavit, if any. Hence, S.O. to 3rd September 2015.
(A.J.DESAI, J.) (A.G.URAIZEE, J.) mohd Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Aug 07 02:31:18 IST 2015