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LPA/8920/2008 1/ 1 ORDER

IN

THE HIGH COURT OF GUJARAT AT AHMEDABAD

LETTERS

PATENT APPEAL No. 89 of 2008

In

SPECIAL

CIVIL APPLICATION No. 2621 of 2007

=========================================

AHMEDABAD GHANTI MALIK MANDAL - Appellant(s)

Versus

STATE

OF GUJARAT & 1 - Respondent(s)

========================================= Appearance : MR

K.M.PATEL, SR. ADV, WITH MR PRABHAKAR UPADYAY for Appellant(s) : 1,

GOVERNMENT PLEADER for Respondent(s) : 1, None

for Respondent(s) : 2, =========================================

CORAM

:

HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN

and

HONOURABLE MR.JUSTICE AKIL KURESHI

Date

: 08/10/2008

ORAL

ORDER

(Per

: HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN)

Adjourned to enable the appellant to file counter to the specific statement made by the respondent to put the petitioner to the strict proof of the statement that all its members are doing only labour work of grinding food-grains received from individuals. Learned counsel for the appellant sought time to produce material to show that the members of the petitioners are doing only labour work of grinding food-grains received from individuals.

Adjourned to 22nd October, 2008.

(K.S.Radhakrishnan, C.J.)

(Akil Kureshi, J.)

(vjn)

   

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