Gujarat High Court
Rajesh Tarachand Sheth vs M/S High Tech Litho Private Limited ... on 30 July, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/4310/2018 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR FIXING DATE OF HEARING) NO. 1
of 2019
In R/SPECIAL CRIMINAL APPLICATION NO. 4310 of 2018
==========================================================
M/S HIGH TECH LITHO PRIVATE LIMITED THROUGH RAMAKANT R. SHUKLA, MANAGER ADMINISTRATION) Versus M/S SHARP INDUSTRIES LIMITED ========================================================== Appearance:
NANAVATI & NANAVATI for the PETITIONER(s) No. for the RESPONDENT(s) No. NANAVATI & CO. for the RESPONDENT(s) No. MS SHRUTI PATHAK, APP for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE S.H.VORA Date : 30/07/2019 IA ORDER Learned advocate for the applicant seeks permission to withdraw present application with a liberty to file fresh appropriate and proper application. Permission is granted. The present application stands disposed of as withdrawn with above liberty.
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