Gujarat High Court
M/S. Oil & Natural Gas Corporation ... vs M/S. David Parkar Construction Ltd on 10 August, 2016
Author: M.R. Shah
Bench: M.R. Shah, A.S. Supehia
C/FA/1474/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 1474 of 2016
With
CIVIL APPLICATION NO. 6606 of 2016
In
FIRST APPEAL NO. 1474 of 2016
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M/S. OIL & NATURAL GAS CORPORATION (INDIA) LTD &
2....Appellant(s)
Versus
M/S. DAVID PARKAR CONSTRUCTION LTD.....Defendant(s)
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Appearance:
MR AJAY R MEHTA, ADVOCATE for the Appellant(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 10/08/2016
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) NOTICE returnable on 23/08/2016. Subject to availability of time, Court may hear the Appeal finally on that day as the main Special Civil Suit is of the year 1989 and which is / was at the stage of application under Section 34 of the Arbitration Act (Old). Direct service is permitted.
Registry is directed to call for the Record and Proceedings of the case from the learned trial Court so as to reach this Court on or before the returnable date.
(M.R. SHAH, J.) (A.S. SUPEHIA, J.) Siji Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Aug 11 03:23:10 IST 2016