Gujarat High Court
Hindustan Dorr Oliver Limited vs Gujarat State Fertilizers And ... on 23 February, 2017
Author: M.R. Shah
Bench: M.R. Shah, B.N. Karia
C/FA/891/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 891 of 2017
With
CIVIL APPLICATION NO. 3082 of 2017
In
FIRST APPEAL NO. 891 of 2017
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HINDUSTAN DORR OLIVER LIMITED....Appellant(s)
Versus
GUJARAT STATE FERTILIZERS AND CHEMICALS LIMITED....Defendant(s)
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Appearance:
MR RS SANJANWALA, SENIOR ADVOCATE with
MR PRANAV M TRIVEDI, ADVOCATE for
SINGHI & CO, ADVOCATE for the Appellant(s) No. 1
MR KS NANAVATI, SENIOR ADVOCATE for
NANAVATI ASSOCIATES, CAVEATOR for the Defendant(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 23/02/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) S.O. to 1/3/2017. Ad-interim injunction granted earlier by the learned Commercial Court is hereby ordered to be extended upto 1/3/2017 so far as encashment of the advance bank guarantee in question is concerned, more particularly Bank Guarantee No.002812IGFIN0058.
Sd/-
(M.R. SHAH, J.) Sd/-
(B.N. KARIA, J.) Rafik Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Feb 24 00:13:52 IST 2017