Gujarat High Court
Honda Cars India Limited vs Balaji Sursangji Thakore on 23 February, 2021
Author: A. C. Joshi
Bench: Ashokkumar C. Joshi
C/SCA/11063/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11063 of 2020
With
CIVIL APPLICATION (DIRECTION) NO. 1 of 2021
In R/SPECIAL CIVIL APPLICATION NO. 11063 of 2020
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HONDA CARS INDIA LIMITED
Versus
BALAJI SURSANGJI THAKORE
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Appearance:
M/S WADIAGHANDY AND CO(5679) for the Petitioner(s) No. 1
MR PS OZA(1392) for the Respondent(s) No. 1,2,3,4,5
NOTICE SERVED(4) for the Respondent(s) No. 10,6,7,8,9
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CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI
Date : 23/02/2021
ORAL ORDER
Heard learned Advocate Ms. Nisha Oza for Wadia Ghandy & Co. for the Petitioner through video conference.
Learned Advocate Mr. P.S.Oza appearing for some of the Respondents could not be connected through the link is sent.
Learned Advocate Ms. Nisha Oza has objected so far as the Civil Application (For Direction) is concerned.
In the interest of justice, the matter is adjourned to 7.4.2021. Interim relief granted earlier to continue till then.
(A. C. JOSHI,J) J.N.W Page 1 of 1 Downloaded on : Wed Feb 24 05:21:58 IST 2021