Gujarat High Court
Jayatma Informatics Pvt. Ltd vs Hcl Infosystems Limited on 23 August, 2017
Bench: M.R. Shah, B.N. Karia
C/SCA/13430/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 13430 of 2017
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JAYATMA INFORMATICS PVT. LTD.....Petitioner(s)
Versus
HCL INFOSYSTEMS LIMITED....Respondent(s)
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Appearance:
MR. KAMAL TRIVEDI, SR. ADV. WITH MR HARSH N PAREKH, ADVOCATE for
the Petitioner(s) No. 1
MR SALIL M THAKORE, CAVEATOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 23/08/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Notice returnable on 05.09.2017. Shri Salil Thakore, learned advocate, who is on caveat, waives service of notice of admission on behalf of the respondent original plaintiff. As number of contentions and issues are raised in the petition and as jurisdiction / powers of the High Court under Articles 226 & 227 of the Constitution of India are required to be considered in detailed and it is reported that now original plaintiff submitted application before the learned Commercial Court to pronounce the judgment and pass the decree, to see that the petition does not become infructuous and / or to avoid any further multiplicity of proceedings, further proceedings of Commercial Suit are ordered to be stayed till 11.09.2017 or any further order is passed in the petition, whichever is earlier. Direct service is permitted.
sd/ (M.R. SHAH, J.) sd/ (B.N. KARIA, J.) Kaushik Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Aug 24 23:17:39 IST 2017