Gujarat High Court
The Tata Power Co.Ltd Through Arun Bopat vs Wind World India Ltd & on 9 September, 2014
Author: S.G.Shah
Bench: S.G.Shah
C/AO/381/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
APPEAL FROM ORDER NO. 381 of 2014
With
CIVIL APPLICATION NO. 10216 of 2014
In
APPEAL FROM ORDER NO. 381 of 2014
===========================================================
THE TATA POWER CO.LTD THROUGH ARUN BOPAT,....Appellant(s) Versus WIND WORLD INDIA LTD & 1....Respondent(s) =========================================================== Appearance:
MR TATTVAM K PATEL, ADVOCATE for the Appellant(s) No. 1 ============================================================ CORAM: HONOURABLE MR.JUSTICE S.G.SHAH Date : 09/09/2014 ORAL COMMON ORDER RULE returnable on 23/9/2014. Ex-parte ad-interim relief restraining the opponent no. 2 from disturbing or interfering with the functioning of the wind turbines which are in existence in the area, in any manner whatsoever.
The trial Court shall proceed with the matter for hearing application exh. 5 without fail.
D S is permitted. To be served through the trial Court also.
(S.G.SHAH, J.) Page 1 of 2 C/AO/381/2014 ORDER * Pansala.Page 2 of 2