Gujarat High Court
Sham Kanakuppe Raghavendra Rao vs Zep Infratech Limited on 6 October, 2015
Author: Vipul M. Pancholi
Bench: Vipul M. Pancholi
O/COMP/301/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 301 of 2015
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SHAM KANAKUPPE RAGHAVENDRA RAO....Petitioner(s)
Versus
ZEP INFRATECH LIMITED....Respondent(s)
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Appearance:
MR TEJ SHAH, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 06/10/2015
ORAL ORDER
Heard learned advocate Mr.Tej Shah appearing for the petitioner. Learned advocate for the petitioner has relied upon the decision rendered by the Full Bench of Madhya Pradesh High Court in the case of Jonathan Allen v. Zoom Developers Private Limited, rendered on 24.08.2015 in Company Petition No.10 of 2015.
NOTICE, returnable on 05.11.2015.
(VIPUL M. PANCHOLI, J.) ANKIT Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Oct 07 02:58:24 IST 2015