Gujarat High Court
Dakshin Gujarat Vij Company Limited vs Land Mark Corporation on 12 January, 2021
Author: Vineet Kothari
Bench: Vineet Kothari, Gita Gopi
C/LPA/74/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 74 of 2014
In
R/SPECIAL CIVIL APPLICATION NO. 3739 of 2012
With
R/LETTERS PATENT APPEAL NO. 1583 of 2019
In
SPECIAL CIVIL APPLICATION NO. 4668 of 2016
With
R/LETTERS PATENT APPEAL NO. 1582 of 2019
In
SPECIAL CIVIL APPLICATION NO. 4311 of 2016
With
R/LETTERS PATENT APPEAL NO. 1584 of 2019
In
SPECIAL CIVIL APPLICATION NO. 5229 of 2016
==============================================================
DAKSHIN GUJARAT VIJ COMPANY LIMITED
Versus
LAND MARK CORPORATION & 1 other(s)
==============================================================
Appearance:
MS LILU K BHAYA(1705) for the Appellant(s) No. 1
MS SONAL D VYAS(999) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
==============================================================
CORAM: HONOURABLE DR. JUSTICE VINEET KOTHARI
and
HONOURABLE MS. JUSTICE GITA GOPI
Date : 12/01/2021
ORAL ORDER
(PER : HONOURABLE DR. JUSTICE VINEET KOTHARI) The translation of the documents in vernacular will be produced by learned counsel appearing for the appellant, as prayed. Put up on 09.02.2021.
(DR. VINEET KOTHARI,J) (GITA GOPI,J) Pankaj Page 1 of 1 Downloaded on : Wed Jan 13 23:07:59 IST 2021