Gujarat High Court
Batliboi vs Dakshin
Author: K.M.Thaker
Bench: K.M.Thaker
SCA/4032/2012 1/ 1 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, ========================================================= CORAM : HONOURABLE MR.JUSTICE K.M.THAKER Date : 15/10/2012 ORAL ORDER
When the matter is called out, learned advocate for respondent company is not present.
Mr. Joshi, learned Senior Counsel with Mr. Patel, learned advocate for petitioner is present. It is submitted by learned Senior Counsel that the affidavit stating the details about subsequent events is filed and the order passed by the forum is placed on record. S.O. to 22nd October 2012.
Ad-interim relief which has been in operation will continue till then.
(K.M.THAKER, J.) jani