Gujarat High Court
Maa Ambica Marketing vs Orion Appliance Pvt Ltd & on 16 November, 2016
Bench: Harsha Devani, A.S. Supehia
C/CA/11154/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR JOINING PARTY) NO.11154 of 2016
In SPECIAL CIVIL APPLICATION NO. 18159 of 2016
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MAA AMBICA MARKETING....Applicant(s)
Versus
ORION APPLIANCE PVT LTD & 1....Respondent(s)
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Appearance:
MR JA ADESHRA, ADVOCATE for the Applicant(s) No. 1
MR PARTH CONTRACTOR, ADVOCATE for Respondent No. 1
DS AFF.NOT FILED (R) for the Respondent(s) No. 2
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE MR.JUSTICE A.S. SUPEHIA
Date : 16/11/2016
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI) Fresh RULE be issued to respondent No.2, returnable on 23.11.2016. Direct service is permitted today.
Sd/ [HARSHA DEVANI, J] Sd/ [A. S. SUPEHIA, J] *** Bhavesh[pps]* Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Nov 17 00:05:51 IST 2016