Gujarat High Court
Batliboi vs Dakshin on 12 June, 2012
Author: K.M. Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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SCA/4032/2012 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 4032 of 2012
=========================================================
BATLIBOI
LTD - Petitioner(s)
Versus
DAKSHIN
GUJARAT VIJ COMPANY LTD - Respondent(s)
=========================================================
Appearance :
MR
VIMAL M PATEL for
Petitioner(s) : 1,
MS LILU K BHAYA for Respondent(s) :
1,
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CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 12/06/2012
ORAL
ORDER
Even in the second call, learned advocate for the petitioner is not present. Hence, dismissed for non-prosecution.
(K.M. Thaker, J.) After the aforesaid order was dictated and before it could be transcribed and signed, learned advocate for the petitioner has requested to recall the order and to restore the proceedings. He has also shown readiness to proceed with the hearing of the petition today itself.
Learned advocate for the respondent has no objection, if the request is accepted and granted.
Hence, the earlier order is recalled and the proceedings are restored to file.
Heard Ms. Bhaya, learned advocate for respondent company, and Mr. Mihir Joshi, learned Senior Advocate, has made submissions to certain extent, particularly with reference to the preliminary contentions raised by Ms.Bhaya.
So as to place on record certain documents, time is granted. S.O. to 15.7.2012.
Ad-interim relief granted earlier will continue till then.
(K.M. Thaker, J.) Bharat* Top