Gujarat High Court
Abg Cement Limited vs Krishak Bharti Cooperative Limited on 31 July, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/LPA/746/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 746 of 2018
In R/SPECIAL CIVIL APPLICATION NO. 5774 of 2017
With
CIVIL APPLICATION (FOR STAY) NO. 2 of 2018
In R/LETTERS PATENT APPEAL NO. 746 of 2018
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ABG CEMENT LIMITED
Versus
KRISHAK BHARTI COOPERATIVE LIMITED & 4 other(s)
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Appearance:
ADVOCATE NOTICE UNSERVED(82) for the Appellant(s) No. 1
M R BHATT AND CO.(5953) for the Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 2,3,4,5
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 31/07/2019
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) In view of report of bailiff, issue fresh notice to the appellant returnable on 30.08.2019 since no representation is made in spite of letter dated 19.01.2019 addressed by earlier learned advocate appearing on behalf of appellant.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) P. SUBRAHMANYAM Page 1 of 1 Downloaded on : Thu Aug 01 23:21:09 IST 2019