Gujarat High Court
Madhya Gujarat Vij Company Limited vs Indsur Global Limited Through ... on 14 August, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/LPA/1522/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 1522 of 2019
In R/SPECIAL CIVIL APPLICATION NO. 13818 of 2019
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2019
In R/LETTERS PATENT APPEAL NO. 1522 of 2019
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MADHYA GUJARAT VIJ COMPANY LIMITED
Versus
INDSUR GLOBAL LIMITED THROUGH AUTHORISED SIGNATORY/LEGAL
OFFICER MANISHA VYAS
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Appearance:
MS LILU K BHAYA(1705) for the Appellant(s) No. 1
for the Respondent(s) No. 1
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 14/08/2019
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) We are not inclined to interfere with the interlocutory order passed by learned Single Judge in view of the fact that hearing of the main special civil application is fixed today.
Letters patent appeal is therefore dismissed. Consequently, connected civil application does not survive and the same is disposed of accordingly.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) A.M. PIRZADA Page 1 of 1 Downloaded on : Wed Aug 14 22:00:24 IST 2019