Gujarat High Court
Babubhai vs Navin on 29 January, 2010
Author: Bhagwati Prasad
Bench: Bhagwati Prasad
Gujarat High Court Case Information System
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LPA/180/2009 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS
PATENT APPEAL No. 180 of 2009
In
SPECIAL
CIVIL APPLICATION No. 3915 of 2008
With
CIVIL
APPLICATION No. 1933 of 2009
In
LETTERS PATENT APPEAL No. 180 of 2009
=========================================================
BABUBHAI
KASHIRAM RANA - Appellant(s)
Versus
NAVIN
FLUORINE INDUSTRIES - Respondent(s)
=========================================================
Appearance
:
MR
DIPAK R DAVE for
Appellant(s) : 1,
MS SAMATA PATEL for NANAVATI ASSOCIATES for
Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE BHAGWATI PRASAD
and
HONOURABLE
MR.JUSTICE BANKIM.N.MEHTA
Date
: 29/01/2010
(Per
: HONOURABLE MR.JUSTICE BHAGWATI PRASAD)
ORAL
ORDER IN LPA
ADMIT.
ORAL ORDER IN CA The Heard learned counsel for the appellant does not press this application. Hence, the application is disposed of as not pressed.
(BHAGWATI PRASAD, J) (BANKIM.N.MEHTA, J) shekhar/-
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