Gujarat High Court
Maa Ambica Marketing vs Orion Appliance Pvt Ltd & on 11 November, 2016
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/CA/11154/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR JOINING PARTY) NO.11154 of 2016
In
SPECIAL CIVIL APPLICATION NO.18159 of 2016
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MAA AMBICA MARKETING....Applicant(s)
Versus
ORION APPLIANCE PVT LTD & 1....Respondent(s)
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Appearance:
MR JA ADESHRA, ADVOCATE for the Applicant(s) No.1
MR PARTH CONTRACTOR, ADVOCATE for the Respondent(s) No.1
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CORAM: HONOURABLE MS. JUSTICE HARSHA DEVANI
and
HONOURABLE MR. JUSTICE A.S. SUPEHIA
Date : 11/11/2016
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE HARSHA DEVANI)
1. Heard Mr. J.A. Adeshra, learned advocate for the applicant.
2. Issue rule returnable on 16th November, 2016. Mr. Parth Contractor, learned advocate waives service of notice of rule on behalf of the respondent No.1. Direct Service is permitted qua respondent No.2.
( Harsha Devani, J. ) ( A.S. Supehia, J. ) hki Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Nov 12 00:30:28 IST 2016