Gujarat High Court
Honda Cars India Limited vs Balaji Sursangji Thakore on 13 January, 2021
Author: Ashokkumar C. Joshi
Bench: Ashokkumar C. Joshi
C/SCA/11063/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11063 of 2020
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HONDA CARS INDIA LIMITED
Versus
BALAJI SURSANGJI THAKORE
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Appearance:
M/S WADIAGHANDY AND CO(5679) for the Petitioner(s) No. 1
MR PS OZA(1392) for the Respondent(s) No. 1,2,3,4,5
NOTICE SERVED(4) for the Respondent(s) No. 10,6,7,8,9
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CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 13/01/2021
ORAL ORDER
Learned Advocate Ms. Nisha Oza for learned Advocate Mr. P.S.Oza for the Respondent Nos. 1,2,3,4 and 5 has fairly submitted that the matter is inadvertently listed today as this matter is already listed on 23.2.2021.
The matter is adjourned accordingly.
(DR. ASHOKKUMAR C. JOSHI,J) J.N. W Page 1 of 1 Downloaded on : Thu Jan 14 01:51:22 IST 2021