Gujarat High Court
Desai Vishnubhai Fulabhai & 5 vs O.L. Of Arbuda Mills (Under ... on 5 March, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
O/OJA/50/2005 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
O.J.APPEAL NO. 50 of 2005
In COMPANY APPLICATION NO. 121 of 2005
In COMPANY PETITION NO. 86 of 1995
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DESAI VISHNUBHAI FULABHAI & 5....Appellant(s)
Versus
O.L. OF ARBUDA MILLS (UNDER LIQUIDATION) &
1....Opponent(s)
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Appearance:
MR HM PARIKH, ADVOCATE for the Appellant(s) No. 1 , 3
MR SATYAM Y CHHAYA, ADVOCATE for the Appellant(s) No. 1.1 -
1.5 , 2 , 3.1 - 3.3 , 4 - 6
MR RM DESAI, ADVOCATE for the Opponent(s) No. 1
MRS VD NANAVATI, ADVOCATE for the Opponent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 05/03/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Though the issue involved in this appeal is covered by the decision of this Court in the case of Jabal C Lashkari v. Official Liquidator of Prasad Mills Ltd. & Ors. 2009 (1) GLR 758, Mr Chhaya, learned advocate for the appellants seeks time. Hence, S.O. to 11th March 2015.
(K.S.JHAVERI, J.) (A.G.URAIZEE, J.) mohd Page 1 of 1