Gujarat High Court
Abg Cement Limited vs Krishak Bharti Cooperative Limited on 25 June, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/LPA/746/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 746 of 2018
In R/SPECIAL CIVIL APPLICATION NO. 5774 of 2017
With
CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
In R/LETTERS PATENT APPEAL NO. 746 of 2018
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ABG CEMENT LIMITED
Versus
KRISHAK BHARTI COOPERATIVE LIMITED & 4 other(s)
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Appearance:
MR PREMAL R JOSHI(1327) for the Appellant(s) No. 1
MR MANISH R BHATT, SENIOR COUNSEL with MR VINEET SHETH for M
R BHATT AND CO.(5953) for the Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 2,3,4,5
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 25/06/2019
COMMON ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) Heard Shri Premal Joshi, learned advocate for the appellant.
Learned advocate for the appellant has addressed a letter dated 19th January, 2019 to the appellant, requesting the appellant to engage another advocate in this appeal.
Apropos the same, Registry has placed submission dated 19th February, 2019. Accordingly, we permit Shri Premal Joshi, learned advocate for the appellant to retire.
Page 1 of 2 Downloaded on : Wed Jun 26 02:03:18 IST 2019 C/LPA/746/2018 ORDERIssue notice to the appellant, returnable on 15th July, 2019.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) A.M. PIRZADA Page 2 of 2 Downloaded on : Wed Jun 26 02:03:18 IST 2019