Gujarat High Court
Vapi Care Pharma Pvt Ltd vs Dakshin Gujarat Vij Company Ltd on 27 November, 2019
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/847/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 847 of 2019
==========================================================
VAPI CARE PHARMA PVT LTD
Versus
DAKSHIN GUJARAT VIJ COMPANY LTD
==========================================================
Appearance:
MS TEJAL A VASHI(2704) for the Petitioner(s) No. 1
MR DIPAK R DAVE(1232) for the Respondent(s) No. 2
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 27/11/2019
ORAL ORDER
Learned advocate Mr.Jay J. Jani for learned advocate Ms.Tejal A. Vashi for the petitioner, under instructions, seeks permission to withdraw this petition.
Permission, is granted.
The petition stands disposed of as withdrawn. Notice is discharged.
(BHARGAV D. KARIA, J) PALAK Page 1 of 1 Downloaded on : Thu Nov 28 02:08:28 IST 2019