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Gujarat High Court

State Of Gujarat & vs Liquidator - Petrofils Co-Operative ... on 9 June, 2015

Bench: Vijay Manohar Sahai, R.P.Dholaria

        C/MCA/1413/2015                             ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      MISC. CIVIL APPLICATION (FOR REVIEW) NO. 1413 of 2015

          In SPECIAL CIVIL APPLICATION NO. 4353 of 2008

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              STATE OF GUJARAT & 1....Applicant(s)
                           Versus
LIQUIDATOR - PETROFILS CO-OPERATIVE LIMITED & 20....Opponent(s)
==========================================================
Appearance:
GOVERNMENT PLEADER for the Applicant(s) No. 1 - 2
MR BHARAT JANI, ADVOCATE for the Opponent(s) No. 2 , 11
MR BS KHATANA, ADVOCATE for the Opponent(s) No. 19
MR CZ SANKHLA, ADVOCATE for the Opponent(s) No. 14
MR HRIDAY BUCH, ADVOCATE for the Opponent(s) No. 17 - 18
MR KI SHAH, ADVOCATE for the Opponent(s) No. 12 - 13
MR KKASHYAP K PUJARA, ADVOCATE for the Opponent(s) No. 15
MR MS RAO, ADVOCATE for the Opponent(s) No. 1
MR PRANAV G DESAI, ADVOCATE for the Opponent(s) No. 4 - 8
MR RUTVIJ M BHATT, ADVOCATE for the Opponent(s) No. 20
SINGHI & CO, ADVOCATE for the Opponent(s) No. 16
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        CORAM: HONOURABLE THE ACTING CHIEF JUSTICE MR.
               VIJAY MANOHAR SAHAI
               and
               HONOURABLE MR.JUSTICE R.P.DHOLARIA

                          Date : 09/06/2015


                           ORAL ORDER

(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. VIJAY MANOHAR SAHAI) Rule returnable on 10.7.2015. Respondent No. 1 be served through registered post A.D. Learned advocate Mr. Bharat Jani waives service of rule for respondent Nos. 2 to 10.

Respondent Nos. 11 to 15 be served through registered post A.D. Learned advocate Mr. Sharmik Bhatt waives service of rule for respondent No. 16. Learned senior advocate Mr. Shalin Mehta assisted by learned advocate Mr. Hirday Buch waives service of rule for respondent Nos. 17 and 18. Learned senior advocate Mr. Mihir Thakore assisted by learned advocates Mr. Sandeep Singhi, Mr. P.R. Nanavati and Mr. Khatana waives service of rule for respondent No. 19. Direct service is permitted for respondent No. 20. Learned AGP Mr. Parth Bhatt waives service of rule for respondent No. 21.

Till next date of listing, parties are directed to maintain status quo.

(V.M.SAHAI, ACJ.) (R.P.DHOLARIA,J.) (pkn) Page 2 of 2