Gujarat High Court
I-Sourcing Technologies Pvt. Ltd. & vs E Procurement Technologies Ltd on 24 August, 2015
Author: S.G.Shah
Bench: S.G.Shah
C/CA/9335/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR VACATING INTERIM RELIEF) NO. 9335 of
2015
In SPECIAL CIVIL APPLICATION NO. 12969 of 2015
With
CIVIL APPLICATION NO. 9351 of 2015
In
SPECIAL CIVIL APPLICATION NO. 12969 of 2015
With
CIVIL APPLICATION NO. 9349 of 2015
In
SPECIAL CIVIL APPLICATION NO. 12969 of 2015
==========================================================
I-SOURCING TECHNOLOGIES PVT. LTD. & 1....Applicant(s) Versus E PROCUREMENT TECHNOLOGIES LTD., & 3....Respondent(s) ========================================================== Appearance:
MR KAMAL TRIVEDI, SR. COUNSEL with MR YJ TRIVEDI, ADVOCATE for the Applicant(s) No. 1 - 2 MR PC KAVINA, SR. COUNSEL with MR CR ABICHANDANI, ADVOCATE for the Respondent(s) No. 1 MR HARSHIT S TOLIA, ADVOCATE for the Respondent(s) No. 2 MR PANAM C SONI, ADVOCATE for the Respondent(s) No. 3 - 4 ========================================================== CORAM: HONOURABLE MR.JUSTICE S.G.SHAH Date : 24/08/2015 ORAL COMMON ORDER Heard Ld. Sr. Counsel Mr. Trivedi for the applicant, Sr. Counsel Mr. Kavina for the respondent no. 1, Mr. Tolia, Ld. Advocate for respondent no. 2 and Mr. Soni, Ld. Advocate for respondent nos. 3 and 4. Both the parties have agree to decide the main petition finally.Page 1 of 2
HC-NIC Page 1 of 2 Created On Thu Aug 27 01:34:39 IST 2015 C/CA/9335/2015 ORDER Judgment is reserved.
(S.G.SHAH, J.) * Pansala.Page 2 of 2
HC-NIC Page 2 of 2 Created On Thu Aug 27 01:34:39 IST 2015