Gujarat High Court
Batliboi vs Dakshin on 20 April, 2012
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
Gujarat High Court Case Information System
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SCA/4032/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 4032 of 2012
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BATLIBOI
LTD - Petitioner
Versus
DAKSHIN
GUJARAT VIJ COMPANY LTD - Respondent
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Appearance :
MR
VIMAL M PATEL for Petitioner:
MS LILU K BHAYA for
Respondent:
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CORAM
:
HONOURABLE
MR.JUSTICE S.R.BRAHMBHATT
Date
: 20/04/2012
ORAL
ORDER
Hearing of the matter is going on and as the arguments are canvased and the matter was required to be adjourned for placing of record, and the circular has now come on record; and as both the counsels have inconvenience for Monday & Tuesday, it is kept on Wednesday, i.e. 25/4/2012. Status-quo qua supply be maintained by all.
[ S.R. BRAHMBHATT, J ] /vgn Top