Gujarat High Court
Abg Cement Limited vs Union Of India on 2 May, 2018
Author: A.J. Shastri
Bench: A.J. Shastri
C/SCA/15271/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15271 of 2017
=========================================================
ABG CEMENT LIMITED
Versus
UNION OF INDIA
=========================================================
Appearance:
MR PREMAL R JOSHI(1327) for the PETITIONER(s) No. 1
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for
the RESPONDENT(s) No. 2
MR DEVANG VYAS(2794) for the RESPONDENT(s) No. 1
NOTICE SERVED BY DS(5) for the RESPONDENT(s) No. 2
=========================================================
CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 02/05/2018
ORAL ORDER
Despite the fact that vide order dated 05.04.2018 a direction was given to respondent no. 1 to clarify the stand by submitting the affidavitinreply. So far as the same has not been filed. As a last chance, the said order to be complied on or before 15.06.2018. The matter to come up for admission hearing on 18.06.2018.
(A.J. SHASTRI, J) /phalguni/ Page 1 of 1