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Creative Infocity Ltd vs Gujarat Informatics Ltd on 15 November, 2021

Bench: Chief Justice, Surya Kant, Hima Kohli

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     ITEM NO.7                       Court 1 (Video Conferencing)                  SECTION XVII

                                   S U P R E M E C O U R T O F            I N D I A
                                           RECORD OF PROCEEDINGS

     Miscellaneous Application No.                   1728/2021 in SLP(C) No. 11877/2020


     CREATIVE INFOCITY LTD                                                    Petitioner(s)

                                                         VERSUS

     GUJARAT INFORMATICS LTD                                                  Respondent(s)

     (FOR ADMISSION and IA No.132287/2021­CLARIFICATION/DIRECTION)

     Date : 15­11­2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MS. JUSTICE HIMA KOHLI


     For Petitioner(s)
                                        Mr.   K.V. Viswanathan, Sr. Adv.
                                        Mr.   Sunit Shah, Sr. Adv.
                                        Mr.   Ajay Kumar, AOR
                                        Mr.   Pinakin Raval, Adv.
                                        Mr.   Pathik Acharya, Adv.
                                        Mr.   Ashish Chaubey, Adv.
                                        Mr.   Subratha Roy, Adv.
     For Respondent(s)
                                        Mr. Dheeraj Nair, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The Court is convened through Video Conferencing.

Mr. K.V. Viswanathan, learned Senior counsel appearing for the petitioner, after arguing for some time, seeks permission to Signature Not Verified withdraw the application seeking clarification of the Order passed Digitally signed by Vishal Anand Date: 2021.11.15 by this Court on 14­12­2020, with liberty to pursue his remedy in 20:10:47 IST Reason:

accordance with law.

In view of the request made, the application is dismissed as withdrawn with the aforesaid liberty. Miscellaneous application stands disposed of.

  (VISHAL ANAND)                                 (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                          COURT MASTER (NSH)