Gujarat High Court
Kotak Mahindra Bank Ltd vs Balaram Cements Ltd on 18 July, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
O/OJCA/557/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 557 of 2011
In COMPANY PETITION NO. 9 of 2011
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KOTAK MAHINDRA BANK LTD....Applicant(s)
Versus
BALARAM CEMENTS LTD....Respondent(s)
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Appearance:
MR NAVIN K PAHWA, ADVOCATE for the Applicant(s) No. 1
MR SUDHIR M MEHTA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 18/07/2013
ORAL ORDER
Even in second call, learned advocate for the applicant is not present. Any request for pass-over or adjournment is also not made in the second call, though at the time of first call, hearing was deferred at the request of learned advocate for the applicant.
Hence, dismissed for non-prosecution.
(K.M.THAKER, J.) kdc Page 1 of 1