Gujarat High Court
Rajgor Premshankar Asharam vs Adani Kalptaru Power Limited on 23 August, 2021
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/SCA/12309/2019 ORDER DATED: 23/08/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12309 of 2019
==========================================================
RAJGOR PREMSHANKAR ASHARAM
Versus
ADANI KALPTARU POWER LIMITED
==========================================================
Appearance:
MALAV M MULANI(8844) for the Petitioner(s) No. 1
DS AFF.NOT FILED (N)(11) for the Respondent(s) No. 1
MR PREMAL R JOSHI(1327) for the Respondent(s) No. 2
==========================================================
CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
Date : 23/08/2021
ORAL ORDER
Heard Mr. Malav M. Mulani, learned advocate for the petitioner and Mr. Premal Joshi, learned advocate for the respondent No.2.
Mr. Joshi, learned advocate for the respondent No.2 submits that the respondent No.2 is nonexistent entity.
Mr. Mulani, learned advocate for the petitioner seeks time to receive instructions and to file affidavit as to the service qua respondent No.1.
S.O. to 23.9.2021.
(A.G.URAIZEE, J) SURESH SOLANKI Page 1 of 1 Downloaded on : Tue Aug 24 20:44:27 IST 2021