Gujarat High Court
N L Forex Ltd. & vs Reserve Bank Of India on 16 September, 2015
Author: Akil Kureshi
Bench: Akil Kureshi, S.R.Brahmbhatt
C/SCA/8961/2004 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8961 of 2004
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N L FOREX LTD. & 1....Petitioners
Versus
RESERVE BANK OF INDIA....Respondent
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Appearance:
NANAVATI ASSOCIATES, ADVOCATE for the Petitioners No. 1 -
2
MR AMAR N BHATT, ADVOCATE for the Respondent No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 16/09/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Counsel for the petitioners submitted that this petition arises under the provision of the Reserve Bank of India Act and the Foreign Exchange Management Act, 1999 and therefore would have to be placed before the Bench assigned the subject matter. The registry to verify and place the petition before the appropriate Bench.
(AKIL KURESHI, J.) (S.R.BRAHMBHATT, J.) Pankaj Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Sep 22 23:57:36 IST 2015