Gujarat High Court
Mfar Constructions Pvt Ltd vs Kanaka Infratech Ltd on 2 April, 2018
Author: C.L. Soni
Bench: C.L. Soni
C/COMP/235/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/COMPANY PETITION NO. 235 of 2015
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MFAR CONSTRUCTIONS PVT LTD
Versus
KANAKA INFRATECH LTD
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Appearance:
MR.PARTH CONTRACTOR(7150) for the PETITIONER(s) No. 1
MR. JIT P PATEL(6994) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 02/04/2018
ORAL ORDER
Learned advocate Mr.Aditya Yagnik appearing for learned advocate Mr.Parth Contractor states that the parties are close to finalize the negotiation and it is likely to over within a period of one week. He, therefore, requests for time. The request is accepted.
th S.O to 17 April 2018.
It is clarified that if the parties do not finally reach to any settlement by th 17 April 2018, the petition shall be taken up to pass appropriate orders on the next date of hearing.
(C.L. SONI, J) Vijay Page 1 of 1