Gujarat High Court
State Of Gujarat & vs Baroda Surgical (I) Pvt Ltd & on 21 January, 2014
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/CA/692/2002 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR STAY) NO. 692 of 2002
In LETTERS PATENT APPEAL NO. 34 of 2002
In SPECIAL CIVIL APPLICATION NO. 7327 of 2001
================================================================
STATE OF GUJARAT & 1....Applicant(s)
Versus
BARODA SURGICAL (I) PVT LTD & 1....Respondent(s)
================================================================
Appearance:
MS AMITA SHAH AGP for the Applicant(s) No. 1 - 2
NANAVATI & NANAVATI, ADVOCATE for the Respondent(s) No. 1 - 2
================================================================
CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 21/01/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) In view of the fact that the main appeal being L.P.A. no. 34/2002 is disposed of by this Court on 20/8/2009, therefore, this civil application does not survive. Hence, the same stands disposed of.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) *asma Page 1 of 2 C/CA/692/2002 ORDER Page 2 of 2