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Gujarat High Court

Dakshin Gujarat Vij Company Ltd (Dgvcl) vs Ambrish A Kamdar Proprietor Of M/S ... on 23 November, 2017

Author: R.Subhash Reddy

Bench: R.Subhash Reddy, Vipul M. Pancholi

                       C/CA/15202/2017                                               ORDER




                       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 15202 of
                                                    2017

             In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 2259 of 2017
                        In SPECIAL CIVIL APPLICATION NO. 13739 of 2009

         ==========================================================
                    DAKSHIN GUJARAT VIJ COMPANY LTD (DGVCL)....Applicant(s)
                                          Versus
                       AMBRISH A KAMDAR PROPRIETOR OF M/S AAKASH
                                  MANTHAN....Respondent(s)
         ==========================================================
         Appearance:
         MS LILU K BHAYA, ADVOCATE for the Applicant(s) No. 1
         ==========================================================

           CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
                  REDDY
                  and
                  HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI

                                          Date : 23/11/2017


                                              ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) Notice to respondent returnable on 26.12.2017.

(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) Srilatha Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Nov 23 23:09:13 IST 2017