Gujarat High Court
Icds Department Dahod vs Orion Appliance Pvt Ltd on 27 December, 2016
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/CA/12117/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR VACATING INTERIM RELIEF) NO. 12117 of
2016
In SPECIAL CIVIL APPLICATION NO. 18159 of 2016
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ICDS DEPARTMENT DAHOD....Applicant(s)
Versus
ORION APPLIANCE PVT LTD....Respondent(s)
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Appearance:
MAHAVIR M GADHVI, 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 : 27/12/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) In the light of the order passed in the main petition, this application does not survive and is disposed of accordingly.
(HARSHA DEVANI, J.) (A. S. SUPEHIA, J.) parmar* Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Dec 28 00:06:25 IST 2016