Gujarat High Court
Mehsana Taluka Co-Operative Purchase ... vs The Director on 15 November, 2016
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/17975/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 17975 of 2016
With
SPECIAL CIVIL APPLICATION NO. 17976 of 2016
TO
SPECIAL CIVIL APPLICATION NO. 17978 of 2016
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MEHSANA TALUKA CO-OPERATIVE PURCHASE AND SALE UNION
LIMITED....Petitioner(s)
Versus
THE DIRECTOR, & 5....Respondent(s)
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Appearance:
MR DIPEN DESAI, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 3
MR VC VAGHELA, ADVOCATE for the Respondent(s) No. 5
NOTICE SERVED BY DS for the Respondent(s) No. 1 - 2 , 4 , 6
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 15/11/2016
ORAL ORDER
Any of the respondents, if inclined to file reply, shall file the same latest by 17.11.2016.
Stand over to 17.11.2016.
(N.V.ANJARIA, J.) cmjoshi Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Nov 16 00:41:37 IST 2016