Gujarat High Court
Institute Of Plasma Research Through ... vs Bhagwati Spherocast Private Limited on 22 September, 2021
Author: R.M.Chhaya
Bench: R.M.Chhaya, Biren Vaishnav
C/FA/427/2019 IA ORDER DATED: 22/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
In R/FIRST APPEAL NO. 427 of 2019
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INSTITUTE OF PLASMA RESEARCH THROUGH FACILITATION CENTRE
FOR INDUSTRIAL PLASMA TECHNOLOGIES (FCIPT)
Versus
BHAGWATI SPHEROCAST PRIVATE LIMITED
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Appearance:
MR DG SHUKLA for the PETITIONER(s) No.
MR UDAY R BHATT for the RESPONDENT(s) No.
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CORAM:HONOURABLE THE ACTING CHIEF JUSTICE MR.
JUSTICE R.M.CHHAYA
and
HONOURABLE MR. JUSTICE BIREN VAISHNAV
Date : 22/09/2021
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE MR. JUSTICE R.M.CHHAYA) Heard Mr. Harsheel D. Shukla, learned counsel for the applicant and Mr. Uday R. Bhatt, learned counsel for the respondent.
Mr. Bhatt, learned counsel for the respondent states that a Resolution may be passed for the withdrawal of the suit and hence, the matter may be adjourned for some time. At his request, adjourned to 7.10.2021.
(THE ACTING CHIEF JUSTICE R.M.CHHAYA, J) (BIREN VAISHNAV, J) VATSAL S. KOTECHA Page 1 of 1 Downloaded on : Thu Sep 23 04:14:50 IST 2021