Gujarat High Court
Metas Of Seventh-Day Adventist vs Wockhardt Hospitals Limited on 17 November, 2017
Author: M.R. Shah
Bench: M.R. Shah, Biren Vaishnav
C/FA/3769/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 3769 of 2017
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METAS OF SEVENTH-DAY ADVENTIST....Appellant(s)
Versus
WOCKHARDT HOSPITALS LIMITED....Defendant(s)
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Appearance:
MR KAMAL TRIVEDI, SENIOR ADVOCATE WITH MR UNMESH D SHUKLA,
ADVOCATE WITH MR TANVISH U BHATT, ADVOCATE FOR M/S
WADIAGHANDY & CO, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 17/11/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Present appeal is permitted to be circulated today pursuant to the permission granted by the Honourable The Chief Justice permitting to move the First Appeal and the Civil Application today. Learned Counsel appearing on behalf of the appellant has placed on record the true copy of the impugned order passed by the learned Judge, Commercial Court, Vadodara. It is assured that certified copy of the same shall be placed on record as soon as the same is available.
Heard Shri Kamal Trivedi, learned Senior Advocate appearing with Shri Unmesh D. Shukla, learned advocate with Mr. Tanvish U. Bhatt, learned advocate appearing on behalf of the appellant. Notice returnable on 28.11.2017. Direct service is permitted.
(M.R. SHAH, J.) Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Nov 17 23:03:25 IST 2017 C/FA/3769/2017 ORDER (BIREN VAISHNAV, J.) Bimal Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Nov 17 23:03:25 IST 2017