Deepak Nitrite Limited vs Oriental Enterprise Pvt. Ltd. on 29 January, 2021

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Gujarat High Court

Deepak Nitrite Limited vs Oriental Enterprise Pvt. Ltd. on 29 January, 2021

Author: N.V.Anjaria

Bench: N.V.Anjaria, A.S. Supehia

         C/SCA/1247/2020                                               ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 1247 of 2020

                              With
CIVIL APPLICATION (FIXING DATE OF EARLY HEARING) NO. 1 of 2020
         In R/SPECIAL CIVIL APPLICATION NO. 1247 of 2020
==========================================================
                        DEEPAK NITRITE LIMITED
                                Versus
                     ORIENTAL ENTERPRISE PVT. LTD.
==========================================================
Appearance:
ANANDODAYA S MISHRA(8038) for the Petitioner(s) No. 1
MR JATIN Y TRIVEDI(2616) for the Respondent(s) No. 1
NOTICE UNSERVED(8) for the Respondent(s) No. 2
==========================================================

 CORAM: HONOURABLE MR. JUSTICE N.V.ANJARIA
        and
        HONOURABLE MR. JUSTICE A.S. SUPEHIA

                                Date : 29/01/2021

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA) While dealing with Civil Application (fixing date of early hearing) No. 1 of 2020, we had an occasion to pass the following order on 28.1.2021, "Learned advocate Ms. Chaitali Sadayed for learned advocate Mr. Anandodaya Mishra for the petitioner submits when the present application for fixing early date of hearing of Special Civil Application No. 1247 of 2020 was taken up, that the petitioner has instructed them to withdraw the main Special Civil Application itself. In view of this statement, the Registry is directed to list the Special Civil Application No. 1247 of 2020 on 29.1.2021 for the purpose of withdrawal as requested by learned advocate for the petitioner together with the present Civil Application."

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2. Today, the main Special Civil Application No. 1247 of 2020 has been listed on board.

3. Learned advocate Ms. Chaitali Sadayed for learned advocate Mr. Anandodaya Mishra for the petitioner stated that she has instructions both from the petitioner and from learned advocate Mishra to appear, plead and conduct the matter including to withdraw the same.

4. Accordingly, learned advocate upon instructions, seeks permission to withdraw the Special Civil Application No. 1247 of 2020.

5. Permission, as prayed for to withdraw the petition, is granted. The petition accordingly stands disposed as withdrawn. Notice is discharged.

Order in Civil Application No. 1 of 2020 No orders are required to be passed in the Civil Application in view of the withdrawal of the main petition.

(N.V.ANJARIA, J) (A. S. SUPEHIA, J) C.M. JOSHI Page 2 of 2 Downloaded on : Fri Jan 29 23:38:27 IST 2021

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