Gujarat High Court
Neon Laboratories Ltd vs Ornate Pharma Pvt Ltd on 4 February, 2014
Author: S.G.Shah
Bench: S.G.Shah
C/AO/265/2009 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
APPEAL FROM ORDER NO. 265 of 2009
With
CIVIL APPLICATION NO. 8175 of 2009
In APPEAL FROM ORDER NO. 265 of 2009
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NEON LABORATORIES LTD....Appellant(s)
Versus
ORNATE PHARMA PVT LTD, OFFICE AT 2, GVMSAV LTD., ODHAV
ROAD....Respondent(s)
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Appearance:
MR YJ TRIVEDI, ADVOCATE for the Appellant(s) No. 1
MR RR SHAH, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 04/02/2014
ORAL ORDER
Learned advocate for both the parties have disclosed that the suit before the trial Court has been withdrawn. In view of such disclosure, this Appeal from Order becomes infructuous and, hence, the same is disposed of accordingly. In view of disposal of Appeal from Order, Civil Application also does not survive and also stands disposed of accordingly.
(S.G.SHAH, J.) binoy Page 1 of 1