Gujarat High Court
Fortis vs Gsl(India) on 30 March, 2012
Author: R.M.Chhaya
Bench: R.M.Chhaya
Gujarat High Court Case Information System
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COMP/286/1999 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY
PETITION No. 286 of 1999
=========================================================
FORTIS
FINANCIAL SERVICES LTD. - Petitioner(s)
Versus
GSL(INDIA)
LTD. - Respondent(s)
=========================================================
Appearance
:
MR
PC KAVINA for
Petitioner(s) : 1,MR RAJNI H MEHTA for Petitioner(s) : 1,
MR AC
GANDHI for Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE R.M.CHHAYA
Date
: 30/03/2012
ORAL
ORDER
Considering the office note dated 29.3.2012 as well as the communication dated 29.3.2012 addressed by learned advocate Mr. Ashok C. Gandhi, it appears that learned advocate Mr. A.C. Gandhi has expressed his desire to retire from the matter. Hence, fresh NOTICE to the respondent returnable on 25.4.2012.
[R.M.CHHAYA, J.] mrpandya Top