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Tirupati Weaves vs Union Of India
2021 Latest Caselaw 6390 Guj

Citation : 2021 Latest Caselaw 6390 Guj
Judgement Date : 18 June, 2021

Gujarat High Court
Tirupati Weaves vs Union Of India on 18 June, 2021
Bench: Bela M. Trivedi, Ashokkumar C. Joshi
     C/SCA/6959/2021                            ORDER DATED: 18/06/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 6959 of 2021

==========================================================
                           TIRUPATI WEAVES
                                Versus
                            UNION OF INDIA
==========================================================
Appearance:
MR. VINAY SHROFF, ADVOCATE WITH MR. PARTH S SHAH(8375) for the
Petitioner(s) No. 1,2
for the Respondent(s) No. 1,2,3
==========================================================

  CORAM:HONOURABLE MS. JUSTICE BELA M. TRIVEDI
        and
        HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                            Date : 18/06/2021

                            ORAL ORDER

(PER : HONOURABLE MS. JUSTICE BELA M. TRIVEDI)

Learned advocate for the petitioners is directed to furnish the judgment in the case of VKC Footsteps India Pvt. Ltd. Versus Union of India and Others in Special Civil Application No. 2792 of 2019 decided on 24.07.2020.

Put up on 24.06.2021.

(BELA M. TRIVEDI, J)

(A. C. JOSHI,J) AMAR SINGH

 
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