Gujarat High Court
Matrix Cellular International ... vs Matrix Telecom Pvt. Ltd. on 18 March, 2019
Author: A.J. Shastri
Bench: A.J. Shastri
C/AO/326/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/APPEAL FROM ORDER NO. 326 of 2017
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MATRIX CELLULAR INTERNATIONAL SERVICES LTD.
Versus
MATRIX TELECOM PVT. LTD.
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Appearance:
MR. MN MARFATIA(6930) for the Appellant(s) No. 1
MS PARINI SHAH, ADVOCATE for SINGHI & CO(2725) for the
Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 18/03/2019
ORAL ORDER
When the matter is taken up for hearing, learned advocate Mr. Marfatia appearing for the appellant under the instructions seeks permission to withdraw the present appeal from order. Permission is granted. The appeal from order stands disposed of as withdrawn. Notice is discharged.
(A.J. SHASTRI, J) /phalguni/ Page 1 of 1