Gujarat High Court
Lakhani Namkeen And Aa Gruh Udhyog vs Isha Snacks Private Limited on 11 April, 2019
Author: Harsha Devani
Bench: Harsha Devani, Bhargav D. Karia
C/AO/99/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/APPEAL FROM ORDER NO. 99 of 2019
With
CIVIL APPLICATION (SECOND APPEAL) NO. 1 of 2019
In R/APPEAL FROM ORDER NO. 99 of 2019
With
R/APPEAL FROM ORDER NO. 102 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In R/APPEAL FROM ORDER NO. 102 of 2019
With
R/APPEAL FROM ORDER NO. 103 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In R/APPEAL FROM ORDER NO. 103 of 2019
With
R/APPEAL FROM ORDER NO. 104 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In R/APPEAL FROM ORDER NO. 104 of 2019
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LAKHANI NAMKEEN AND AA GRUH UDHYOG
Versus
ISHA SNACKS PRIVATE LIMITED
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Appearance:
BIREN J PANCHAL(9300) for the Appellant(s) No. 1
MR GAURAV O SONI(10336) for the Appellant(s) No. 1
DR RAJESH H ACHARYA(2233) for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 11/04/2019
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Heard Mr. Harshit Tolia, learned advocate with Mr. Biren Panchal and Mr. Gaurav Soni, learned advocates for the Page 1 of 2 C/AO/99/2019 ORDER appellants and Mr. S.N. Soparkar, Senior Advocate, learned counsel with Ms. Pooja Acharya and Mr. Zahid Shaikh, learned advocates for the respondent.
Arguments are concluded. Matters be posted for dictation of judgment on 12.4.2019.
(HARSHA DEVANI, J) (BHARGAV D. KARIA, J) RAGHUNATH R NAIR Page 2 of 2