Gujarat High Court
Larsen And Toubro Limited vs Jmc Projects (India) Ltd. on 7 March, 2019
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
C/FA/490/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/FIRST APPEAL NO. 490 of 2017
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LARSEN AND TOUBRO LIMITED
Versus
JMC PROJECTS (INDIA) LTD.
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Appearance:
MR RASESH H PARIKH(3862) for the Appellant(s) No. 1
MR.HEMANG H PARIKH(2628) for the Appellant(s) No. 1
M/S WADIAGHANDY AND CO(5679) for the Defendant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE V. B. MAYANI
Date : 07/03/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Let the matter receives consideration from other Bench, wherein, one of us (Coram: S.R. Brahmbhatt, J.) is not a party.
Not before this Court.
(S.R.BRAHMBHATT, J) (V. B. MAYANI, J) P.S. JOSHI Page 1 of 1