Gujarat High Court
M/S Daimler Chrysler India Private ... vs M/S Kloeckner Desma Machinery Pvt Ltd on 28 September, 2018
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/CRA/403/2016 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 1 of 2018
IN R/CIVIL REVISION APPLICATION NO. 403 of 2016
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M/S DAIMLER CHRYSLER INDIA PRIVATE LIMITED (NOW MERCEDES BENZ Versus M/S KLOECKNER DESMA MACHINERY PVT LTD ========================================================== Appearance:
MR ARVIND PARIKH for J SAGAR ASSOCIATES for the PETITIONER(s) No. MR JF MEHTA for the RESPONDENT(s) No. MR JAYDEEP GADHVI for MR ZUBIN F BHARDA for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA Date : 28/09/2018 IA ORDER Heard the learned advocates appearing for the respective parties.
Having heard the learned advocates appearing for the respective parties, the adÂinterim relief granted vide order dated 20.3.2017 is extended till the final disposal of the Civil Revision Application. It is jointly requested that considering the issue involved, the matter may be fixed for hearing and the same may be listed in the week beginning from 19.11.2018.
Accordingly, the application is disposed of.
(R.M.CHHAYA, J) MAULIK R. PANDYA Page 1 of 1 Downloaded on : Fri Jul 19 00:34:27 IST 2019