Gujarat High Court
Shree Traders vs Indequip Engineering Ltd. on 28 January, 2019
Author: A.J. Shastri
Bench: A.J. Shastri
C/FA/804/2002 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 804 of 2002
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SHREE TRADERS
Versus
INDEQUIP ENGINEERING LTD.
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Appearance:
MR DHARMESH V SHAH(1050) for the PETITIONER(s) No. 1
RULE SERVED BY DS(65) for the RESPONDENT(s) No. 2
UNSERVED REFUSED (R)(70) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 28/01/2019
ORAL ORDER
When the matter is taken up for hearing, the learned advocate for the appellant has not remained present, nor any mentioning is made on his behalf. As a result of this, the appeal stands dismissed for non prosecution.
(A.J. SHASTRI, J) /phalguni/ Page 1 of 1