Gujarat High Court
Krishak Bharati Cooperative Limited vs S R Travels & on 4 August, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, G.B.Shah
C/CA/6577/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR STAY) NO. 6577 of 2015
In FIRST APPEAL NO. 1084 of 2015
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KRISHAK BHARATI COOPERATIVE LIMITED....Applicant(s)
Versus
S R TRAVELS & 1....Respondent(s)
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Appearance:
MRS MAUNA M BHATT, ADVOCATE for the Applicant(s) No. 1
MR.P.A.MEDH, ADVOCATE for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE G.B.SHAH
Date : 04/08/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Learned advocate Mr.P.A.Medh appears for respondents. It is submitted by learned advocate for the applicant that that the amount is deposited as per the earlier order dated 16.06.2015 and hence the said order stands confirmed.
(K.S.JHAVERI, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Aug 07 01:16:11 IST 2015 C/CA/6577/2015 ORDER (G.B.SHAH, J.) ANKIT Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Aug 07 01:16:11 IST 2015