Gujarat High Court
Ksl Realty And ... vs Surat District Co Operative Spinning ... on 26 February, 2014
Author: Jayant Patel
Bench: Jayant Patel, Z.K.Saiyed
C/MCA/2833/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION (FOR DIRECTION) NO. 2833 of 2013
In FIRST APPEAL NO. 2720 of 2009
================================================================
KSL REALTY AND INFRASTRUCTURALINDUSTRIES LTD....Applicant(s)
Versus
SURAT DISTRICT CO OPERATIVE SPINNING MILLS LTD....Opponent(s)
================================================================
Appearance:
MR AMAR N BHATT, ADVOCATE for the Applicant(s) No. 1
MR BS PATEL, ADVOCATE for the Opponent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 26/02/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL) The prayer made in the application is for seeking extension of four weeks from 15.12.2013 and the said period of four weeks has also expired on 15.1.2014. Under the circumstances, the present application has become infructuous by efflux of time. Hence, disposed of accordingly.
(JAYANT PATEL, J.) (Z.K.SAIYED, J.) Page 1 of 2 C/MCA/2833/2013 ORDER Vahid Page 2 of 2