Gujarat High Court
Deesa Taluka Sahkari Kharid Vechan ... vs State Of Gujarat on 5 July, 1999
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 3003 of 1999
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DEESA TALUKA SAHKARI KHARID VECHAN SANGH LTD.
Versus
STATE OF GUJARAT
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Appearance:
1. Special Civil Application No. 3003 of 1999
MR PJ VYAS for Petitioner No. 1
RULE SERVED for Respondent No. 1-3
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CORAM : MR.JUSTICE KUNDAN SINGH
Date of Order: 05/07/1999
ORAL ORDER
Ld.Counsel for the petitioner states that the petitioner has already deposited the amount as directed by this Court. Ld.Counsel for the respondents prays for and he is granted four week's time to obtain instructions. List this matter on 5.7.99.
Dt.05.07.99 [KUNDAN SINGH, J.]