Gujarat High Court
Analytix Business Solutions (I) Pvt Ltd vs Nihir Shah on 5 November, 2020
Author: Ashutosh J. Shastri
Bench: Ashutosh J. Shastri
C/AO/113/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/APPEAL FROM ORDER NO. 113 of 2020
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
In
R/APPEAL FROM ORDER NO. 113 of 2020
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ANALYTIX BUSINESS SOLUTIONS (I) PVT LTD
Versus
NIHIR SHAH
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Appearance:
MR JATIN Y TRIVEDI(2616) for the Appellant(s) No. 1
NOTICE NOT RECD BACK(3) for the Respondent(s) No. 2
PARTY IN PERSON(5000) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
Date : 05/11/2020
ORAL ORDER
When the matter is taken up for hearing, Party-in-Person Mr. Nihir Shah has appeared and requested that he wants to engage a lawyer to defend the present proceedings and has also shown inclination to make statement that he will not utilize the Audit Review software / Computer Program through AR.IO website and copyright over the review application software till the next date of hearing.
Considering the statement being made, learned advocate Mr. Jatin Y. Trivedi has no objection for the time being granted to the party-in-person. Accordingly, the Appeal from Order as well as the Civil Application are kept on 4th December 2020.
(ASHUTOSH J. SHASTRI, J) NAIR SMITA V. Page 1 of 1 Downloaded on : Fri Nov 06 04:32:33 IST 2020