Gujarat High Court
M/S Unnati Engineers A Proprietary ... vs Gpsc Pipavav Power Company Limited ... on 18 March, 2019
Author: K.M.Thaker
Bench: K.M.Thaker, Sangeeta K. Vishen
C/SCA/5197/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 5197 of 2019
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M/S UNNATI ENGINEERS A PROPRIETARY CONCERN THROUGH ITS
PROPRIETOR MS. MARGI SAMIR MEHTA
Versus
GPSC PIPAVAV POWER COMPANY LIMITED (GPPC)
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Appearance:
MRS PURVA R BHATT(3216) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
and
HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 18/03/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE K.M.THAKER) The petitioner has not placed on record NIT/tender document. Since the court inquired about the NIT/tender document, learned counsel for the petitioner seeks time to place the said document(s) on record. At the request of the petitioner, time is granted. S.O to 25.3.2019.
(K.M.THAKER, J) (SANGEETA K. VISHEN,J) BINOY B PILLAI Page 1 of 1