Gujarat High Court
M/S Bahuchar Gruh Udyog vs Talod Gruh Udyog A Sole on 8 March, 2013
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
M/S BAHUCHAR GRUH UDYOG....Appellant(s)V/STALOD GRUH UDYOG A SOLE PROP.CONCERN OWNED BY....Respondent(s) C/AO/187/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD APPEAL FROM ORDER NO. 187 of 2012 With CIVIL APPLICATION NO. 8409 of 2012 In APPEAL FROM ORDER NO. 187 of 2012 ================================================================ M/S BAHUCHAR GRUH UDYOG....Appellant(s) Versus TALOD GRUH UDYOG A SOLE PROP.CONCERN OWNED BY....Respondent(s) ================================================================ Appearance: MR PP BANAJI, ADVOCATE for the Appellant(s) No. 1 MR PRATIK Y JASANI, ADVOCATE for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA Date : 08/03/2013 ORAL ORDER
Learned Advocate Shri Banaji for the appellant states that his learned Counsel Shri T.N.Daruvalla from Bombay is not able to come today and with consent of learned Advocate Shri Pratik Jasani the matter may be adjourned. S.O. to 4th April, 2013.
Since the matter has been heard substantially for the submissions on behalf of the appellant, with consent of both the sides, the matter is treated as part-heard.
(RAJESH H.SHUKLA, J.) Tuvar Page 1 of 1