Gujarat High Court
Metas Of Seventh-Day Adventist vs Wockhardt Hospitals Limited on 29 January, 2020
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/1177/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 1177 of 2020
With
R/SPECIAL CIVIL APPLICATION NO. 690 of 2020
==========================================================
WOCKHARDT HOSPITALS LIMITED
Versus
METAS OF SEVENTH DAY ADVENTIST
==========================================================
Appearance in SCA No. 1177 of 2020:
MR ANAND DSAI with MR NANDISH Y CHUDGAR(2011) for the
Petitioner(s) No. 1
MR KAMAL TRIVEDI, ADVOCATE GENERAL with MR TANVISH BHATT
with MR JAY KANSARA for M/S WADIAGHANDY AND CO(5679) for
the Respondent(s) No. 1
Appearance in SCA No.690 of 2020:
MR MIHIR JOSHI, SR. ADVOCATE with MR TANVISH BHATT with
MR JAY KANSARA and MS NISHA OJHA for M/S WADIAGHANDY AND
CO(5679) for the Petitioner(s) No. 1
MR ANAND DESAI with MR NANDISH Y CHUDGAR(2011) for the
Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
and
HONOURABLE MR.JUSTICE VIRESHKUMAR B. MAYANI
Date : 29/01/2020
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE R.M.CHHAYA) Rule returnable on 11.03.2020.
(R.M.CHHAYA, J) (VIRESHKUMAR B. MAYANI, J) BIJOY B. PILLAI Page 1 of 1 Downloaded on : Sat Jan 23 05:33:16 IST 2021