Gujarat High Court
Menarini India Private Limited vs Respondent(S) on 7 January, 2015
Author: Harsha Devani
Bench: Harsha Devani
O/COMP/110/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 110 of 2014
In COMPANY APPLICATION NO. 97 of 2014
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MENARINI INDIA PRIVATE LIMITED....Petitioner(s)
Versus
.....Respondent(s)
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Appearance:
MR NITIN K MEHTA, ADVOCATE for the Petitioner(s) No. 1
MR DEVANG VYAS, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
Date : 07/01/2015
ORAL ORDER
Mr. Devang Vyas, learned advocate for the respondent is reported to be sick. Hence, the matter is adjourned to 29 th January, 2015.
(HARSHA DEVANI, J.) parmar* Page 1 of 1