Gujarat High Court
Lakhani Filaments Pvt Ltd vs Daxin Gujarat Vij Co Ltd & on 18 December, 2014
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/15105/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15105 of 2012
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LAKHANI FILAMENTS PVT LTD....Petitioner(s)
Versus
DAXIN GUJARAT VIJ CO LTD & 1....Respondent(s)
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Appearance:
MR DR BHATT, ADVOCATE for the Petitioner(s) No. 1
MS LILU K BHAYA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 18/12/2014
ORAL ORDER
1 Ms. Lilu K. Bhaya, learned advocate for the respondent submits that the petition is covered by the judgment dated 12.08.2013 of this Court passed in Special Civil Applications Nos.15262 of 2012 with 15263 of 2012, which has been affirmed by the Division Bench in Letters Patent Appeal No.1069 of 2013 decided on 17.09.2013.
2 However, this proposition is disputed by Mr. Ravish Bhatt, learned advocate for the petitioner.
3 To hear further arguments, list on 20th January 2015.
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