Gujarat High Court
Sahajanand Technologies Private ... vs Regional Director - North Western ... on 16 June, 2015
Author: M.R. Shah
Bench: M.R. Shah, A.G.Uraizee
C/LPA/428/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 428 of 2014
In
SPECIAL CIVIL APPLICATION NO. 3994 of 2013
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SAHAJANAND TECHNOLOGIES PRIVATE LIMITED....Appellant(s)
Versus
REGIONAL DIRECTOR - NORTH WESTERN REGION - MINISTRY
OF & 2....Respondent(s)
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Appearance:
MR DHAVAL SHAH, ADVOCATE for the Appellant(s) No. 1
MR DEVANG VYAS, ADVOCATE for the Respondent(s) No. 1 , 3
MR NISHANT LALAKIYA, ADVOCATE
for the Respondent(s) No. 1 , 3
NANAVATI ASSOCIATES, ADVOCATE
for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 16/06/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Shri Dhaval Shah, learned advocate appearing on behalf of the appellant has stated at the bar that the dispute between the parties is as such amicably settled, however, some documents are to be executed. Under the circumstances, as a last chance, stand over to 30/06/2015.
(M.R. SHAH, J.) (A.G. URAIZEE,J.) Siji Page 1 of 1