Gujarat High Court
Stelmec Limited vs Shrijee Builders, on 5 July, 2019
Author: R.M.Chhaya
Bench: R.M.Chhaya, B.N. Karia
C/SCA/15591/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15591 of 2017
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STELMEC LIMITED & 1 other(s)
Versus
SHRIJEE BUILDERS, & 2 other(s)
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Appearance:
MR PARTHIV B SHAH(2678) for the Petitioner(s) No. 1,2
MR RAKESH PATEL, AGP for the Respondent(s) No. 2
MR DEVANG VYAS(2794) for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 05/07/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE R.M.CHHAYA) Heard learned advocate Mr. Parthiv B. Shah for the petitioners and learned AGP Mr. Rakesh Patel for the respondent No.2- State.
At the outset, learned advocate Mr. Parthiv B. Shah for the petitioner has not pressed the petition on merits. However, he requested, let the issue of jurisdiction may be kept open. As the main Commercial Suit is pending before the Court below, the impugned order is not disturbed with a liberty to the parties to take appropriate contention including the contention Page 1 of 2 Downloaded on : Wed Jul 10 23:47:35 IST 2019 C/SCA/15591/2017 ORDER of jurisdiction before the Court below and the Court below shall decide the same in accordance with law, in the suit.
Present petition stands disposed of accordingly. Notice discharged. No costs.
Direct service is permitted.
(R.M.CHHAYA, J) (B.N. KARIA, J) K. S. DARJI Page 2 of 2 Downloaded on : Wed Jul 10 23:47:35 IST 2019