Gujarat High Court
Kadri Enterprise A Proprietor ... vs Union Of India on 22 February, 2021
Bench: Sonia Gokani, Sangeeta K. Vishen
C/SCA/14207/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14207 of 2020
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R/SPECIAL CIVIL APPLICATION NO. 14341 of 2020
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R/SPECIAL CIVIL APPLICATION NO. 8492 of 2015
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R/SPECIAL CIVIL APPLICATION NO. 2227 of 2021
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R/SPECIAL CIVIL APPLICATION NO. 1108 of 2018
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R/SPECIAL CIVIL APPLICATION NO. 1109 of 2018
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R/SPECIAL CIVIL APPLICATION NO. 1110 of 2018
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R/SPECIAL CIVIL APPLICATION NO. 7718 of 2020
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R/SPECIAL CIVIL APPLICATION NO. 7733 of 2020
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R/SPECIAL CIVIL APPLICATION NO. 7732 of 2020
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R/SPECIAL CIVIL APPLICATION NO. 7734 of 2020
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R/SPECIAL CIVIL APPLICATION NO. 7735 of 2020
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R/SPECIAL CIVIL APPLICATION NO. 8857 of 2020
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R/SPECIAL CIVIL APPLICATION NO. 11569 of 2020
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R/SPECIAL CIVIL APPLICATION NO. 1799 of 2016
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R/SPECIAL CIVIL APPLICATION NO. 20247 of 2015
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R/SPECIAL CIVIL APPLICATION NO. 20248 of 2015
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R/SPECIAL CIVIL APPLICATION NO. 20249 of 2015
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R/SPECIAL CIVIL APPLICATION NO. 20259 of 2015
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R/SPECIAL CIVIL APPLICATION NO. 20260 of 2015
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R/SPECIAL CIVIL APPLICATION NO. 12236 of 2016
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CIVIL APPLICATION (FOR AMENDMENT) NO. 1 of 2021
In R/SPECIAL CIVIL APPLICATION NO. 12236 of 2016
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R/SPECIAL CIVIL APPLICATION NO. 12237 of 2016
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R/SPECIAL CIVIL APPLICATION NO. 12238 of 2016
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R/SPECIAL CIVIL APPLICATION NO. 12239 of 2016
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R/SPECIAL CIVIL APPLICATION NO. 12240 of 2016
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R/SPECIAL CIVIL APPLICATION NO. 12241 of 2016
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C/SCA/14207/2020 ORDER
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R/SPECIAL CIVIL APPLICATION NO. 12242 of 2016
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R/SPECIAL CIVIL APPLICATION NO. 14932 of 2020
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R/SPECIAL CIVIL APPLICATION NO. 18739 of 2018
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R/SPECIAL CIVIL APPLICATION NO. 18737 of 2018
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MESSRS AL NOOR EXPORTS AND IMPORTS
Versus
UNION OF INDIA
==========================================================
Appearance:
A S TRIPATHI(7613) for the Petitioner(s) No. 1
AMAL PARESH DAVE(8961) for the Petitioner(s) No. 1
MR PARESH M DAVE(260) for the Petitioner(s) No. 1
PRIYANK P LODHA(7852) for the Respondent(s) No. 1,2,3
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CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI
and
HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 22/02/2021
COMMON ORAL ORDER
(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)
1. We have heard learned advocate Mr. Paresh Dave
appearing with learned advocates Mr. Dhaval Shah and Mr.
Paritosh Gupta for the petitioner and Central Government
Standing Counsels Mr. Priyank Lodha and Mr. Ankit Shah for the
respondents extensively on the aspect of draft amendment.
2. The draft amendment is permitted. Let the same be
carried out and a fresh copy of the petition shall be placed on
the record and the same shall be supplied to the other side by
2.3.2021. Reply, if any needs to be filed, the respondents shall
do that on or before 15.3.2021 with a copy in advance to the
other side. Thereby, the Civil Application (For Amendment)
No.1 of 2021 in Special Civil Application No.12236 of 2016 is
allowed.
3. The matters shall be posted on 16.3.2021.
C/SCA/14207/2020 ORDER
4. Today, the soft copy of compilation of 134 pages is
shared with the Court Masters, which also has been shared
with the other side. Let the same be taken note of at the time
of filing the reply, if there be any, and the respondents also
shall share the judgments which they may seek to rely, well in
advance to the Court as well as to the other side.
(SONIA GOKANI, J)
(SANGEETA K. VISHEN,J)
BINOY B PILLAI
