Gujarat High Court
Sham Kanakuppe Raghavendra Rao vs Zep Infratech Limited on 22 August, 2016
Author: R.M.Chhaya
Bench: R.M.Chhaya
O/COMP/301/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 301 of 2015
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SHAM KANAKUPPE RAGHAVENDRA RAO....Petitioner(s)
Versus
ZEP INFRATECH LIMITED....Respondent(s)
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Appearance:
MR TEJ SHAH, ADVOCATE for the Petitioner(s) No. 1
MR DARSHAN M PARIKH, ADVOCATE for the Respondent(s) No. 1
SERVED BY RPAD - (N) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 22/08/2016
ORAL ORDER
Mr.Tej Shah, learned counsel for the petitioner does not press this petition. It is clarified that this Court has not gone into the merits of the matter.
Petition stands disposed of as not pressed. Notice is discharged.
(R.M.CHHAYA, J.) Suchit Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Aug 23 04:38:42 IST 2016