Gujarat High Court
The Legal Heirs Of Deceased Fakirchand ... vs O.L.Of M/S.Shri Amruta Mills Ltd. & ... on 27 June, 2017
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.G.Uraizee
O/OJA/60/2003 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
O.J.APPEAL NO. 60 of 2003
In
COMPANY APPLICATION NO. 47 of 1993
In COMPANY PETITION NO. 72 of 1991
With
O.J.APPEAL NO. 81 of 2006
In
COMPANY APPLICATION NO. 468 of 1999
With
O.J.APPEAL NO. 13 of 2009
In
COMPANY APPLICATION NO. 428 of 2008
With
CIVIL APPLICATION (OJ) NO. 87 of 2009
In
O.J.APPEAL NO. 13 of 2009
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THE LEGAL HEIRS OF DECEASED FAKIRCHAND AMBARAM PATEL &
1....Appellants
Versus
O.L.OF M/S.SHRI AMRUTA MILLS LTD. & 1....Opponents
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Appearance:
MR MI HAVA, ADVOCATE for the Appellants No. 1.3 - 1.4 , 2.1
MR MUKESH A PATEL, ADVOCATE for the Appellants No. 1 - 1.2 , 2 , 2.2 -
2.3
MR.CHANAKYA BHAVSAR, ADVOCATE for the Appellants No. 1.3 - 1.4 , 2.1
MR RM DESAI, ADVOCATE for the Opponent No. 1
NOTICE SERVED for the Opponent No. 2
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 27/06/2017
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O/OJA/60/2003 ORDER
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Shri Desai, learned advocate appearing for respondent has submitted that for sake of convenience the bunch of lease deeds with marking with relevant clauses would be exchanged, which will facilitate the hearing. Accordingly, it is expected of the counsels to do the needful. Put up on 03.07.2017.
Registry is directed to keep copy of this order in each matter.
(S.R.BRAHMBHATT, J.) (A.G.URAIZEE,J) pallav Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Jun 27 23:44:11 IST 2017