Gujarat High Court
Gbs Corporation vs Ventral Print Media Private Limited & on 6 November, 2015
Author: Vipul M. Pancholi
Bench: Vipul M. Pancholi
O/COMP/222/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 222 of 2015
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GBS CORPORATION....Petitioner(s)
Versus
VENTRAL PRINT MEDIA PRIVATE LIMITED &
2....Respondent(s)
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Appearance:
MR DIPAK R DAVE, ADVOCATE for the Petitioner(s) No. 1
MR JINESH H KAPADIA, ADVOCATE for the Respondent(s) No. 1
- 3
MR NITIN T GANDHI, ADVOCATE for the Respondent(s) No. 1 -
3
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CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 06/11/2015
ORAL ORDER
Learned advocates appearing for the parties jointly submitted that during the pendency of this petition, without prejudice to the rights and contentions of both the parties, the respondent will pay Rs.1,36,000/- on or before 30th November 2015 to the petitioner. Learned advocate for the petitioner is ready and willing to accept the same without prejudice to the rights and contentions of the petitioner. Learned advocate for the petitioner has assured before this Court that petitioner will not proceed further with the criminal complaint, which is filed under Section 138 of the Negotiable Instrument Act against the respondent, which is pending before the concerned criminal Court.
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O/COMP/222/2015 ORDER
Learned advocates jointly submitted that the
talks for settlement are going on and therefore the matter may be adjourned to 7th December 2015.
Hence, S.O. to 7th December 2015.
(VIPUL M. PANCHOLI, J.) Jani Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Nov 07 03:40:32 IST 2015