Gujarat High Court
Gbs Corporation vs Ventral Print Media Private Limited & 2 on 17 October, 2015
Author: Vipul M. Pancholi
Bench: Vipul M. Pancholi
O/COMP/222/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 222 of 2015
==========================================================
GBS CORPORATION....Petitioner(s)
Versus
VENTRAL PRINT MEDIA PRIVATE LIMITED & 2....Respondent(s)
==========================================================
Appearance:
MR DIPAK R DAVE, ADVOCATE for the Petitioner(s) No. 1
MR JINESH H KAPADIA, ADVOCATE for the Respondent(s) No. 1 - 3
MR NITIN T GANDHI, ADVOCATE for the Respondent(s) No. 1 - 3
==========================================================
CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 17/10/2015
ORAL ORDER
Draft amendment is allowed. Petitioner shall carry out the same forthwith.
Learned advocate for the petitioner has tendered copy of the affidavit in rejoinder. The same is taken on record. Learned advocate for the respondent has requested for time. Stand over to 30.10.2015.
(VIPUL M. PANCHOLI, J.) ANKIT Page 1 of 1 HC-NIC Page 1 of 1 Created On Sun Oct 18 03:48:53 IST 2015