Gujarat High Court
Krishak Bharti Cooperative Limited vs M/S. Dcp Constructions - Engineers And on 16 March, 2017
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
C/FA/2144/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 2144 of 2016
TO
FIRST APPEAL NO. 2164 of 2016
With
CIVIL APPLICATION NO. 9553 of 2016
In
FIRST APPEAL NO. 2144 of 2016
TO
CIVIL APPLICATION NO. 9573 of 2016
In
FIRST APPEAL NO. 2164 of 2016
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KRISHAK BHARTI COOPERATIVE LIMITED....Appellant(s)
Versus
M/S. DCP CONSTRUCTIONS - ENGINEERS AND
CONSTRUCTORS....Defendant(s)
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Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Appellant(s) No. 1
DHARA P BHATT, ADVOCATE for the Defendant(s) No. 1
GAURAV D NANAVATI, ADVOCATE for the Defendant(s) No. 1
MR. PARTH H BHATT, ADVOCATE for the Defendant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
Date : 16/03/2017
COMMON ORAL ORDER
It is requested on behalf of learned Advocate Mrs. Mauna M. Bhatt for the Appellant that the talks of settlement are being explored and as there is a leave-note of learned Advocate Shri Parth H. Bhatt for the Respondent, the matters may be adjourned.
Therefore, the matters are adjourned to 13.4.2017.
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