Gujarat High Court
Fortis vs Gsl(India) on 21 June, 2012
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
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, ========================================================= 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+