Gujarat High Court
Lathia Industrial Supplies Company ... vs Municipal Commissioner Ahmedabad & on 3 July, 2014
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/SCA/1812/2005 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 1812 of 2005
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LATHIA INDUSTRIAL SUPPLIES COMPANY PVT.LTD. &
1....Petitioner(s)
Versus
MUNICIPAL COMMISSIONER AHMEDABAD & 1....Respondent(s)
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Appearance:
MR AC GANDHI, ADVOCATE for the Petitioner(s) No. 1 2
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 1 2
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 03/07/2014
ORAL ORDER
At the request made by learned Counsel Shri H. S. Munshaw that he would like to file rejoinder and some time may be granted. The matter is adjourned with consent of learned Counsel Shri A. C. Gandhi. S. O. to 10th July, 2014.
(RAJESH H.SHUKLA, J.) Tuvar Page 1 of 1