Gujarat High Court
Bharuch Agricultural Produce Market ... vs Stup Engineers on 28 July, 2006
Author: Ravi R. Tripathi
Bench: Ravi R.Tripathi
SCA/15400/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 15400 of 2006
with
SPECIAL CIVIL APPLICATION No. 15401 of 2006
with
SPECIAL CIVIL APPLICATION No. 15402 of 2006
=========================================================
BHARUCH AGRICULTURAL PRODUCE MARKET COMMITTEE -
Petitioner(s)
Versus
STUP ENGINEERS - Respondent(s)
=========================================================
Appearance :
MR SK JHAVERI for Petitioner(s) : 1,
None for Respondent(s) : 1,
=========================================================
CORAM : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
Date : 28/07/2006
COMMON ORAL ORDER
Leave to amend, to substitute the handwritten copy by typed copy.
2. Notice returnable on 21st August 2006. Ad interim relief in terms of para 18(b) till then. It will be open for the petitioners to serve the notice of this Court by Speed Post, in addition to the regular mode of service, at their own cost.
(RAVI R. TRIPATHI, J.) karim HC-NIC Page 1 of 1 Created On Tue Sep 13 00:39:30 IST 2016