Gujarat High Court
Batliboi vs Dakshin on 25 June, 2012
Author: K.M.Thaker
Bench: K.M.Thaker
Gujarat High Court Case Information System
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SCA/4032/2012 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 4032 of 2012
With
SPECIAL
CIVIL APPLICATION No. 16461 of
2010
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BATLIBOI
LTD - Petitioner(s)
Versus
DAKSHIN
GUJARAT VIJ COMPANY LTD - Respondent(s)
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Appearance :
MR
VIMAL M PATEL for Petitioner(s) : 1,
MS LILU K BHAYA for
Respondent(s) : 1,
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CORAM
:
HONOURABLE
MR.JUSTICE K.M.THAKER
Date
: 25/06/2012
ORAL ORDER
At the request of learned counsel for the petitioner, S.O. to 2.7.2012.
Ad-interim relief, if any, granted earlier, to continue till then.
(K.M.Thaker, J.) Before the order could be signed, learned advocate for the petitioner has, in presence of learned advocate for the respondent, requested that the hearing of the petition, which is adjourned until 2.7.2012, may be adjourned to 9.7.2012 instead 2.7.2012, since learned advocate for the petitioner has some personal difficulty on 2.7.2012 and he may not be able to attend the hearing.
Therefore, the date of hearing is changed at the request of learned advocate for the petitioner and the hearing is adjourned to 9.7.2012. S.O. to 9.7.2012.
Ad-interim relief, if any, granted earlier, to continue till then.
(K.M.Thaker, J.) kdc Top