Gujarat High Court
Ahmedabad Municipal Corporation vs Cmc India Skylark Cmc Pvt Ltd on 5 August, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, G.B.Shah
C/FA/3743/1996 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 3743 of 1996
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AHMEDABAD MUNICIPAL CORPORATION....Appellant(s)
Versus
CMC INDIA SKYLARK CMC PVT LTD....Defendant(s)
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Appearance:
MR AMIT J SHAH, ADVOCATE for the Appellant(s) No. 1
MR AY KOGJE, ADVOCATE for the Defendant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE G.B.SHAH
Date : 05/08/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) In view of the fact that the amount involved is less than Rs.1 lac, looking to the smallness of amount, present appeal is not entertained and the same is disposed of accordingly. It is clarified that we have not expressed anything on merits of the case and this order shall not be treated as precedent.
(K.S.JHAVERI, J.) (G.B.SHAH, J.) shekhar Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Aug 06 02:16:03 IST 2015