Gujarat High Court
M/S Daimler Chrysler India Private ... vs M/S Kloeckner Desma Machinery Pvt Ltd & ... on 20 March, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/CRA/403/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 403 of 2016
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M/S DAIMLER CHRYSLER INDIA PRIVATE LIMITED (NOW MERCEDES
BENZ....Applicant(s)
Versus
M/S KLOECKNER DESMA MACHINERY PVT LTD & 2....Opponent(s)
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Appearance:
MR AS VAKIL, ADVOCATE for the Applicant(s) No. 1
MR JF MEHTA, ADVOCATE for the Opponent(s) No. 1 - 2
MR ZUBIN F BHARDA, ADVOCATE for the Opponent(s) No. 3
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 20/03/2017
ORAL ORDER
1. Heard the learned Advocate Mr.A. S. Vakil for the applicant. None is present for the opponents.
2. Rule.
3. Having regard to the submissions made by the learned Advocate for the applicant and to the provisions contained in Section 175 read with Section 165 of the Motor Vehicles Act, 1988, the proceedings of the Civil Suit No.411 of 2011 are stayed till the pendency of the present Civil Revision Application.
(BELA M. TRIVEDI, J.) vinod Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Mar 21 01:02:37 IST 2017