Gujarat High Court
Carnation vs Respondent(S) on 14 November, 2008
Author: K.A.Puj
Bench: K.A.Puj
Gujarat High Court Case Information System
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COMP/244/2008 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY
PETITION No. 244 of 2008
In
COMPANY
APPLICATION No. 451 of 2008
=========================================================
CARNATION
NUTRA-ANALOGUE FOODSLIMITED - Petitioner(s)
Versus
.
- Respondent(s)
=========================================================
Appearance :
SINGHI
& CO for Petitioner(s) : 1,
None for
Respondent(s) :
1,
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CORAM
:
HONOURABLE
MR.JUSTICE K.A.PUJ
Date
: 14/11/2008
ORAL
ORDER FOR SPEAKING TO MINUTES NOTE
Mr. S.M. Singhi, the learned advocate for the petitioner has filed this Note for speaking to minutes. It is stated that in Para 2 of the Order dated 23.10.2008, passed in Company Petition No.244/2008, the word ?Smeetings?? has been incorporated instead of the word ?Smeeting??. It is further stated that in Para 3 of the said Order, inadvertently the name ?SMr. Upen H. Shah?? has been incorporated instead of the name ?SMr. Dhaval N. Soni??.
Office is therefore directed to modify the Order dated 23.10.2008 by substituting the word ?Smeeting?? instead of ?Smeetings?? in Para 2 and substituting the word ?SMr. Dhaval N. Soni?? in place of ?SMr. Upen H. Shah?? in Para 3 of the Order.
This Note for speaking to minutes is accordingly disposed off.
(K.A. Puj, J.) Caroline Top