Gujarat High Court
Harpalsinh S/O Indrajitsinh Mulubha vs Kanti Cotton Mill & on 5 May, 2014
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
O/OJMCA/62/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION NO. 62 of 2014
In
COMPANY PETITION NO. 205 of 1996
With
MISC. CIVIL APPLICATION NO. 63 of 2014
In
COMPANY PETITION NO. 205 of 1996
TO
MISC. CIVIL APPLICATION NO. 83 of 2014
In
COMPANY PETITION NO. 205 of 1996
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HARPALSINH S/O INDRAJITSINH MULUBHA....Applicant
Versus
KANTI COTTON MILL & 1....Respondents
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Appearance:
MR SUNIL C PATEL, ADVOCATE for the Applicant
OFFICIAL LIQUIDATOR for the Respondent No. 2
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 05/05/2014
COMMON ORAL ORDER
Leave to add Manager, GIDC and The Secretary, Department of Industries and Mines as party respondent Nos. 3 and 4.
After the parties are joined, cause title be amended and thereafter, office is directed to issue returnable on 18.06.2014.
Registry to keep copy of this order in each matter.
Page 1 of 2 O/OJMCA/62/2014 ORDER
(S.R.BRAHMBHATT, J.)
pallav
Page 2 of 2