Gujarat High Court
Abg vs Panchmahal on 13 April, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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COMP/17/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY
PETITION No. 17 of 2011
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ABG
INFRALOGISTICS LIMITED - Petitioner(s)
Versus
PANCHMAHAL
CEMENT COMPANY PRIVATE LIMITED - Respondent(s)
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Appearance :
MR
ZUBIN F BHARDA for Petitioner(s) : 1,
DS AFF.NOT FILED (N) for
Respondent(s) : 1,
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CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 13/04/2011
ORAL
ORDER
Mr Bharda, learned advocate for the petitioner, states that Shri Yatin Soni, learned advocate for the respondent, has agreed to accept notice on behalf of the respondent - company.
In view of the above, Shri Bharda for the petitioner is directed to serve compilation of the petition to the learned advocate for the respondent.
S.O. to 04.05.2011.
[Anant S. Dave, J.] *pvv Top