Gujarat High Court
Parthiv Vijaykumar Dave vs Ahmedabad Custom House Agents ... on 20 December, 2018
Author: S.H.Vora
Bench: S.H.Vora
C/AO/281/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/APPEAL FROM ORDER NO. 281 of 2018
With
CIVIL APPLICATION NO. 1 of 2018
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PARTHIV VIJAYKUMAR DAVE
Versus
AHMEDABAD CUSTOM HOUSE AGENTS ASSOCIATION
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Appearance:
MR JF MEHTA(461) for the PETITIONER(s) No. 1
NANAVATI ASSOCIATES(1375) for the RESPONDENT(s) No. 1,2,3,4,5,6
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 20/12/2018
ORAL ORDER
The respondent is directed to clarify whether Bank Account No.03330200000266 is operated by Ahmedabad Custom House Agents Association NTC or Ahmedabad Custom House Agents Association as Corporation on next date of hearing. Learned advocate Mr. JF Mehta for the appellant states at bar that the appellant has already moved appropriate application for withdrawal of Civil Suit No.1111 of 2015 and the same is pending for order.
S.O. to 27.12.2018.
(S.H.VORA, J) SHEKHAR P. BARVE Page 1 of 1