Gujarat High Court
Paschim Gujarat Vij Company Limited vs M/S Manibhadra Ispat Ltd. on 20 September, 2019
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SCA/13889/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13889 of 2019
==========================================================
PASCHIM GUJARAT VIJ COMPANY LIMITED
Versus
M/S MANIBHADRA ISPAT LTD.
==========================================================
Appearance:
MS LILU K BHAYA(1705) for the Petitioner(s) No. 1
NOTICE NOT RECD BACK(3) for the Respondent(s) No. 2
NOTICE SERVED(4) for the Respondent(s) No. 1,3
VMP LEGAL(7210) for the Respondent(s) No. 4
==========================================================
CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
and
HONOURABLE MR.JUSTICE VIRESHKUMAR B. MAYANI
Date : 20/09/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) Mr. Vimal Patel, the learned counsel has instructions to appear on behalf of the respondent No.4. The respondents Nos.1 and 3 although served with the notice issued by this Court, yet have chosen not to remain present before this Court either in person or through an advocate. The respondent No.2 is yet to be served.
Let fresh Notice be issued to the respondents No.s1, 2 and 3 respectively, returnable on 25 th September 2019. Direct service is permitted.
The matter shall be posted for final hearing on top of the Board.
(J. B. PARDIWALA, J) (VIRESHKUMAR B. MAYANI, J) CHANDRESH Page 1 of 1 Downloaded on : Sun Sep 22 00:36:15 IST 2019