Gujarat High Court
Vkc Footsteps India Pvt. Ltd. vs Union Of India on 17 January, 2019
Author: Harsha Devani
Bench: Harsha Devani, A. P. Thaker
C/FA/39335/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
F/FIRST APPEAL NO. 39335 of 2018
With
F/FIRST APPEAL NO. 39336 of 2018
With
F/SPECIAL CIVIL APPLICATION NO. 34710 of 2018
With
F/SPECIAL CIVIL APPLICATION NO. 34843 of 2018
With
F/SPECIAL CIVIL APPLICATION NO. 34867 of 2018
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GVFL TRUSTEE COMPANY PVT. LTD.
Versus
AURA HERBAL TEXTILES LIMITED
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Appearance:
MR NITIN K MEHTA(3286) for the PETITIONER(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE DR.JUSTICE A. P. THAKER
Date : 17/01/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Office objections to be removed on or before 2nd February 2019, failing which the matters shall stand dismissed for non- prosecution.
Registry to place a copy of this order in each matter.
(HARSHA DEVANI, J) (A. P. THAKER, J) V.R. PANCHAL Page 1 of 1