Gujarat High Court
Fortis vs Gsl(India) on 21 June, 2012
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
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,
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CORAM
:
HON'BLE
SMT. JUSTICE ABHILASHA KUMARI
Date
: 21/06/2012
ORAL ORDER
Perused the submission of the Registry dated 18.06.2012. It is stated that through 'oversight' fresh Notice, as ordered by the Court could not be issued to respondent No.1. The needful be done, forthwith, and Notice be issued to respondent No.1, making it returnable on 09.07.2012.
(Smt. Abhilasha Kumari, J.) Gaurav+ Top