Gujarat High Court
M/S Daewoo Motors India Ltd vs Arun Motors on 18 February, 2003
Author: R.P. Dholakia
Bench: R.P.Dholakia
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION No 335 of 2003
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M/S DAEWOO MOTORS INDIA LTD
Versus
ARUN MOTORS, A PARTNERSHIP FIRM THRO'ARUN HIRABHAI CHOKSI
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Appearance:
MR BALRAM D JAIN for Petitioner No. 1-4
MR JR SHAH for Respondent No. 1
MR PR ABICHANDANI APP for Respondent No. 2
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CORAM : MR.JUSTICE R.P.DHOLAKIA
Date of Order: 18/02/2003
ORAL ORDER
1. Heard the learned counsel for the respective parties at length.
2. Mr. BD Jain, learned counsel for the petitioners has drawn my attention to the decision of the Apex Court reported in (1999) 8 Supreme Court Cases 468.
3. Rule returnable on 5/3/2002. Further proceedings arising out of the complaint No.PVT/C.C./No.6164 of 2002 filed by the complainant - respondent No.1 pending in the court of learned Chief Judicial Magistrate, Surat are ordered to be stayed till final disposal of this petition.
Mr.JR Shah learned counsel waives service of notice of rule on behalf of respondent No.1 and Mr.PR Abichandani learned APP waives service of notice of rule for respondent No.2.
Direct service today is permitted.
(R.P. DHOLAKIA, J.) Rafik