Gujarat High Court
Matrix Cellular International ... vs Matrix Telecom Pvt. Ltd. on 19 December, 2018
Author: S.H.Vora
Bench: S.H.Vora
C/AO/326/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/APPEAL FROM ORDER NO. 326 of 2017
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MATRIX CELLULAR INTERNATIONAL SERVICES LTD.
Versus
MATRIX TELECOM PVT. LTD.
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Appearance:
MR. MN MARFATIA(6930) for the PETITIONER(s) No. 1
SINGHI & CO(2725) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 19/12/2018
ORAL ORDER
Learned advocates for the respective parties seek time. S.O. 18.3.2019.
The learned Trial Judge is directed to expedite the hearing of the Civil Suit No.11/2009 and decide the same as expeditiously as possible but not later than one and half years from the date of receipt of present order. The learned Trial Judge shall decide the suit in accordance with law after hearing parties to the suit and uninfluenced by observations made in the impugned order and also pendency of present Appeal from Order. Further, parties to the suit are also directed to co-operate with the learned trial Judge for deciding the suit and shall not seek unnecessary adjournment. The learned Trial Judge is directed to furnish progress report of the suit so far conducted till 15.03.2019 so as to reach to this Court on or before 17.03.2019.
(S.H.VORA, J) SHEKHAR P. BARVE Page 1 of 1