Gujarat High Court
Gbs Corporation vs Ventral Print Media Private Limited & 2 on 7 December, 2015
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
O/COMP/222/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 222 of 2015
==========================================================
GBS CORPORATION....Petitioner(s)
Versus
VENTRAL PRINT MEDIA PRIVATE LIMITED & 2....Respondent(s)
==========================================================
Appearance:
MR. SHYAM D MOTWANI, ADVOCATE FOR 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
==========================================================
CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 07/12/2015
ORAL ORDER
Mr. Jinesh H Kapadia, learned advocate for the respondents states that the remaining amount of Rs.25,000/, out of total amount of Rs.1,36,000/ has been deposited in the Bank account of the petitioner today.
Mr. Shyam D Motwani, learned advocate for Mr. Dipak R Dave, learned advocate for the petitioner, prays for time in order to verify this aspect.
List on 16.12.2015.
Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Dec 08 02:50:05 IST 2015 O/COMP/222/2015 ORDER (SMT. ABHILASHA KUMARI, J.) Bimal Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Dec 08 02:50:05 IST 2015