Gujarat High Court
Digjam Limited vs Parakramsinh J on 10 January, 2013
Author: Jayant Patel
Bench: Jayant Patel
DIGJAM LIMITED....Appellant(s)V/SPARAKRAMSINH J JADEJA....Respondent(s) C/LPA/1252/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD LETTERS PATENT APPEAL NO. 1252 of 2012 In SPECIAL CIVIL APPLICATION NO. 6047 of 2012 ================================================================ DIGJAM LIMITED....Appellant(s) Versus PARAKRAMSINH J JADEJA....Respondent(s) ================================================================ Appearance: MR SHIRISH JOSHI, ADVOCATE for the Appellant(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL and HONOURABLE MR.JUSTICE MOHINDER PAL Date : 10/01/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL) Mr.Shirish Joshi, learned counsel for the appellant states that as the main Special Civil Application is fixed for final hearing, he is not pressing the present appeal.
Permission granted. Disposed of as not pressed.
(JAYANT PATEL, J.) (MOHINDER PAL, J.) BIJOY Page 1 of 1