Gujarat High Court
Anil vs Indocaps on 9 March, 2010
Author: R.Tripathi
Bench: Ravi R.Tripathi
Gujarat High Court Case Information System
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SCA/2074/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 2074 of 2010
=========================================
ANIL
ANKUR ENGINEERING PVT LTD AND ANOTHER
Versus
INDOCAPS
THRO. PROPRIETOR R C SHARMA
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Appearance :
MR
DAKSHESH MEHTA for
the Petitioners
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CORAM
:
HONOURABLE
MR.JUSTICE RAVI R.TRIPATHI
Date
: 09/03/2010
ORAL
ORDER
Learned advocate Mr.Dakshesh Mehta for the petitioners undertakes to this Court to intimate to his client that the machinery in question should be restored back to the position from where it is shifted after depositing of Rs.2,65,000/- on 24.11.2005.
The matter is adjourned to 11.03.2010 for reporting compliance of the same.
(Ravi R.Tripathi, J.) *Shitole Top