Gujarat High Court
Bectochem Consultant And Engineers Pvt ... vs Chamunda Pharma Machinery Private ... on 5 June, 2017
Author: C.L.Soni
Bench: C.L. Soni
C/SCA/10119/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 10119 of 2017
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BECTOCHEM CONSULTANT AND ENGINEERS PVT LIMITED....Petitioner(s)
Versus
CHAMUNDA PHARMA MACHINERY PRIVATE LIMITED....Respondent(s)
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Appearance:
MR PATHIK M ACHARYA, ADVOCATE for the Petitioner(s) No. 1
MR RAJESHWAR J DAVE, ADVOCATE for the Petitioner(s) No. 1
NOTICE NOT RECD BACK for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 05/06/2017
ORAL ORDER
1. As per the endorsement on the Board, notice has not come back duly served. Learned advocate Mr. Dave requests to issue fresh notice and permit direct service.
2. Hence, issue FRESH NOTICE returnable on 20th June 2017.
Direct Service is permitted.
3. Ad-interim relief granted vide order dated 23.5.2017, shall continue till the returnable date.
(C.L.SONI, J.) Omkar Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jun 06 01:29:04 IST 2017