Gujarat High Court
Narmada Clean- Tech & Anr vs Indian Council Of Arbitration on 18 November, 2014
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/SCA/3072/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 3072 of 2014
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NARMADA CLEAN- TECH & ANR. ...Petitioners
Versus
INDIAN COUNCIL OF ARBITRATION
AND ORS. ...Respondents
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Appearance:
M/S TRIVEDI & GUPTA, ADVOCATE for the Petitioners
MR KG SUKHWANI, ADVOCATE for the Respondent(s) No. 3
MS AMRITA M THAKORE, ADVOCATE for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 18/11/2014
ORAL ORDER
At the request made on behalf of M/s.Trivedi & Gupta, Advocate for the petitioner, stand over 26.11.2014. Interim relief granted earlier to continue till then.
(PARESH UPADHYAY, J.) Amit/61 Page 1 of 1