Gujarat High Court
Ishwaria Ganot Sahakari Agriculture ... vs State Of Gujarat & 3 on 20 January, 2014
Author: A.J.Desai
Bench: A.J.Desai
C/SCA/6717/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 6717 of 2013
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ISHWARIA GANOT SAHAKARI AGRICULTURE MANDLI LTD THRO
ITS....Petitioner(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR NIRAV C THAKKAR, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 1 4
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 20/01/2014
ORAL ORDER
When the matter is called out, Mr. Nirav C. Thakkar, learned advocate for the petitioner is not present in the Court.
It is made clear that on the next date of hearing, if he does not remain present, appropriate order shall be passed including vacating of the interim relief is passed.
S.O. to 05.03.2014.
(A.J.DESAI, J.) *Kazi...
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