Gujarat High Court
Fortis vs Gsl(India) on 30 March, 2012
Author: R.M.Chhaya
Bench: R.M.Chhaya
COMP/286/1999 1/ 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD COMPANY PETITION No. 286 of 1999 ========================================================= FORTIS FINANCIAL SERVICES LTD. - Petitioner(s) Versus GSL(INDIA) LTD. - Respondent(s) ========================================================= Appearance : MR PC KAVINA for Petitioner(s) : 1,MR RAJNI H MEHTA for Petitioner(s) : 1, MR AC GANDHI for Respondent(s) : 1, ========================================================= CORAM : HONOURABLE MR.JUSTICE R.M.CHHAYA Date : 30/03/2012 ORAL ORDER
Considering the office note dated 29.3.2012 as well as the communication dated 29.3.2012 addressed by learned advocate Mr. Ashok C. Gandhi, it appears that learned advocate Mr. A.C. Gandhi has expressed his desire to retire from the matter. Hence, fresh NOTICE to the respondent returnable on 25.4.2012.
[R.M.CHHAYA, J.] mrpandya