The Tata Power Co.Ltd Through Arun Bopat vs Wind World India Ltd & on 23 September, 2014

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Gujarat High Court

The Tata Power Co.Ltd Through Arun Bopat vs Wind World India Ltd & on 23 September, 2014

Bench: S.G.Shah

              C/AO/381/2014                                                ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                     APPEAL FROM ORDER NO. 381 of 2014
                                            With
                      CIVIL APPLICATION NO. 10216 of 2014
                                              In
                      APPEAL FROM ORDER NO. 381 of 2014
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    THE TATA POWER CO.LTD THROUGH ARUN BOPAT,....Appellant(s)
                             Versus
             WIND WORLD INDIA LTD & 1....Respondent(s)
================================================================
Appearance:
MR TATTVAM K PATEL, ADVOCATE for the Appellant(s) No. 1
MR MEHUL S SHAH, ADVOCATE for the Respondent(s) No. 2
VIRAL K SHAH, ADVOCATE for the Respondent(s) No. 1
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            CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
                         Date : 23/09/2014
                                COMMON ORAL ORDER

Learned advocate Mr. Tattvam K. Patel for the appellant states that by judgment and order dated 22.9.2014 passed below Exh.5 in Regular Civil Suit No.12 of 2014 has now been finally decided by the Principal Civil Judge, JamJodhpur and therefore, he seeks permission to withdraw the present appeal.

Permission is granted. Disposed of as withdrawn. The Court has not entered into the merits of the case.

In view of withdrawal of Appeal From Order No.381 of 2014, Civil Application No.10216 of 2014 does not survive and hence the same stands disposed of. Rule is discharged. Interim relief, if any, granted earlier stands vacated.

(S.G.SHAH, J.) VATSAL Page 1 of 1

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