Gujarat High Court
Bausch And Lomb Incorporated vs Union Of India & 2 on 10 February, 2016
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/373/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 373 of 2016
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BAUSCH AND LOMB INCORPORATED....Petitioner(s)
Versus
UNION OF INDIA & 2....Respondent(s)
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Appearance:
MS MINOO A SHAH, ADVOCATE for the Petitioner(s) No. 1
KSHITIJ M AMIN, ADVOCATE for the Respondent(s) No. 1
MR HARDIK P MEHTA, ADVOCATE for the Respondent(s) No. 3
NOTICE SERVED BY DS for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 10/02/2016
ORAL ORDER
Mr. Kshitij Amin, learned Central Government Counsel for respondent no.1 seeks time.
S. O. to 29/02/2016.
It would be open for the petitioner to apply for the adjournment before the authority.
Mr. Kshitij Amin, learned Central Government Counsel states that if such request is made, the same shall be considered in accordance with law.
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