Gujarat High Court
Lincoln Pharmaceuticals Ltd vs Troikaa Pharmaceuticals Ltd on 11 July, 2012
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
OJCA/108/2012 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION No. 108 of 2012
In
CIVIL SUITS No. 5 of 2012
With
CIVIL SUITS No. 5 of 2012
With
CIVIL APPLICATION No. 141 of 2012
In
CIVIL SUITS No. 5 of 2012
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LINCOLN PHARMACEUTICALS LTD - Applicant(s)
Versus
TROIKAA PHARMACEUTICALS LTD - Respondent(s)
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Appearance :
MR RR SHAH for Applicant(s) : 1,
MR YJ TRIVEDI for Respondent(s) : 1,
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CORAM : HON'BLE SMT. JUSTICE ABHILASHA KUMARI
Date : 11/07/2012
ORAL ORDER
In view of the Resolution of the Gujarat High Court Advocates' Association dated 10.07.2012, learned advocates have abstained from work. However, an application for extension of stay has been filed by the plaintiff, that has been submitted to the Court Sherestedar through Shri Ajit Bhatt, Clerk of Ms.Manisha Lavkumar, learned advocate for the plaintiff. The same is taken on record.
Perused the said application. The matter may be listed on 09.08.2012.
OJCA/108/2012 2/2 ORDER The ad-interim stay granted by the Trial Court is extended, till then.
(Smt.Abhilasha Kumari, J.) Gaurav+