Gujarat High Court
Landmark Cars Pvt. Ltd. vs Union Of India on 22 January, 2020
Author: J.B.Pardiwala
Bench: J.B.Pardiwala, Bhargav D. Karia
C/SCA/1487/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 1487 of 2020
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LANDMARK CARS PVT. LTD.
Versus
UNION OF INDIA
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Appearance:
UCHIT N SHETH(7336) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
and
HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 22/01/2020
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) Let Notice for final disposal be issued to the respondents returnable on 28.01.2020.
Direct service is permitted.
On the returnable date, notify the matter on top of the board.
In the meantime, it shall be open for the learned counsel appearing for the writapplicant to furnish one copy of his paperbook to Mr.Devang Vyas, the learned Assistant Solicitor General of India appearing, who would be appearing for the respondents.
Page 1 of 2 Downloaded on : Thu Jan 30 01:34:54 IST 2020 C/SCA/1487/2020 ORDERHaving heard the learned counsel appearing for the writapplicant and having gone through the materials on record, we direct the respondent no.2 to release the vehicle of the writapplicant on furnishing bankguarantee of Rs.11 lakh.
(J. B. PARDIWALA, J) (BHARGAV D. KARIA, J) GIRISH Page 2 of 2 Downloaded on : Thu Jan 30 01:34:54 IST 2020