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Gujarat High Court

Red Fox Securitas Pvt Ltd vs Red Fox Protection Services Pvt Ltd on 23 January, 2018

Author: Paresh Upadhyay

Bench: Paresh Upadhyay

                   C/AO/11/2018                                                ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          APPEAL FROM ORDER NO. 11 of 2018


                                              With
                            CIVIL APPLICATION NO. 744 of 2018
                                                In
                           APPEAL FROM ORDER NO. 11 of 2018
         ==========================================================
              RED FOX SECURITAS PVT LTD                  ....Appellant
                   Versus
              RED FOX PROTECTION SERVICES PVT LTD ....Respondent
         ==========================================================
         Appearance:
         MR ANSHIN DESAI, SENIOR ADVOCATE with
         MR JIGAR J PATEL, ADVOCATE and
         MR. JAINISH P SHAH, ADVOCATE for the Appellant

         MR HIREN U TRIVEDI, ADVOCATE for
         MS RUPALI J SHAH, ADVOCATE for the Respondent
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY

                                       Date : 23/01/2018


                                        ORAL ORDER

1. This Court had on 19.01.2018 passed the following order.

"1. This Appeal arises from the Order passed by the City Civil Court, Ahmedabad (Chamber Judge) dated 05.01.2018 below Notice of Motion in Civil Suit No.139 of 2017. It is by the Page 1 of 3 HC-NIC Page 1 of 3 Created On Tue Jan 23 23:39:57 IST 2018 C/AO/11/2018 ORDER original defendant.

2. Heard Mr. Anshin Desai, learned senior advocate for the appellant.

3. Learned senior advocate for the appellant has addressed the Court at length on the merits of the matter. He has also pressed for stay of the impugned order. He however states that the impugned order is suspended by the Trial Court till 23.01.2018.

4. Keeping the above aspect in view, issue notice to the respondent returnable on 23.01.2018.

Direct service Today is permitted."

2. Mr. Hiren U. Trivedi and Ms. Rupali J. Shah, learned advocates state that they are appearing on behalf of the respondent - original plaintiff.

3. At the close of the day - today, Mr. Desai, learned senior advocate for the appellant is on his legs.

4. List for further hearing on 29.01.2018.

5. The Trial Court itself has suspended the effect of the impugned order till today. The said arrangement shall continue till 30.01.2018.

HC-NIC Page 2 of 3 Created On Tue Jan 23 23:39:57 IST 2018 C/AO/11/2018 ORDER (PARESH UPADHYAY, J.) SHRIJIT PILLAI/43 Page 3 of 3 HC-NIC Page 3 of 3 Created On Tue Jan 23 23:39:57 IST 2018