Gujarat High Court
Carnation vs Respondent(S) on 26 August, 2008
Author: C.K.Buch
Bench: C.K.Buch
Gujarat High Court Case Information System
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COMA/451/2008 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY
APPLICATION No. 451 of 2008
=========================================================
CARNATION
NUTRA ANALOGUE FOODS LIMITED - Applicant(s)
Versus
.
- Respondent(s)
=========================================================
Appearance
:
SINGHI
& CO for
Applicant(s) : 1,
None
for Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE C.K.BUCH
Date
: 26/08/2008
ORDER
BELOW NOTE FOR SPEAKING TO MINUTES Heard Mr. Bijal Chhatrapati, learned counsel appearing for Singhi & Co.
Having considered the grievance raised by the Note for speaking to minutes, it appears that some typographical error has cropped up in the order passed by this Court on 13.8.2008, which has been rightly pointed out in the note for speaking to minutes. Therefore, in terms of the Note for speaking to minutes, the original order be corrected and read accordingly. The Registry may issue fresh writ in terms of the corrected order. The Note for speaking to minutes is disposed of accordingly.
[C.K. BUCH, J.] pirzada/-
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