Gujarat High Court
Bisazza Private India Limited vs Pino Bisazza Glass Pvt. Ltd. & on 27 January, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/1953/2010 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1953 of 2010
In SPECIAL CIVIL APPLICATION NO. 4876 of 2003
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BISAZZA PRIVATE INDIA LIMITED....Appellant(s)
Versus
PINO BISAZZA GLASS PVT. LTD. & 1....Respondent(s)
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Appearance:
MR SN SOPARKAR, SENIOR COUNSEL WITH MR AMAR N BHATT,
ADVOCATE for the Appellant(s) No. 1
MR ASHOK L SHAH, ADVOCATE for the Respondent(s) No. 1
MR DEVANG VYAS, ADVOCATE for the Respondent(s) No. 2
MS ARCHANA U AMIN, ADVOCATE for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 27/01/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Heard. In view of the order dated 21.07.2014 passed by this Court in Company Petition No. 91 of 2014 with Company Petition No. 92 of 2014 whereby respondent no. 1 Company has now been amalgamated with Gemstone Glass Private Limited, the grievance of the petitioner shall not survive. However, it is clarified that Gemstone Glass Private Limited shall not use the word 'Bisazza' in its name hereinafter. Petition stands disposed of accordingly. Liberty to revive in case of difficulty.
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