Gujarat High Court
Fortis vs Gsl(India) on 13 June, 2012
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
COMP/286/1999 1/ 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD COMPANY PETITION No. 286 of 1999 ========================================================= FORTIS FINANCIAL SERVICES LTD. - Petitioner(s) Versus GSL(INDIA) LTD. - Respondent(s) ========================================================= Appearance : MR PC KAVINA, SR. ADVOCATE, MR RAJNI H MEHTA for Petitioner MR AC GANDHI for Respondent(s) : 1, ========================================================= CORAM : HON'BLE SMT. JUSTICE ABHILASHA KUMARI Date : 13/06/2012 ORAL ORDER
As the Court has issued fresh Notice to the respondent on 30.03.2012, pursuant to the desire expressed by Mr.A.C.Gandhi to retire as advocate for respondent No.1, Registry may not show the name of Mr.A.C.Gandhi as appearing for the said respondent.
It is not clear from the Board whether Notice to respondent No.1 has been served, or not. Registry to make a specific submission in this regard.
List on 20.06.2012.
(Smt. Abhilasha Kumari, J.) (sunil)