STATE OF GUJARAT Vs. CHANDUBHAI RAGHAVBHAI KUMBHANI
LAWS(GJH)-2010-5-286
HIGH COURT OF GUJARAT
Decided on May 11,2010

STATE OF GUJARAT Appellant
VERSUS
CHANDUBHAI RAGHAVBHAI KUMBHANI Respondents

JUDGEMENT

- (1.)Rule. Mr.Anshin Desai, learned advocate waives service of notice of Rule on behalf of the respondent herein - original plaintiff.
(2.)With the consent of the learned advocates appearing on behalf of the respective parties, the present application is taken up for final hearing today.
(3.)The present application has been preferred by the applicants - original appellants for an interim stay of further operation, implementation and execution of impugned judgement and orders passed by both the Courts below.


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