Gujarat High Court
Rasiklal S Mardia Ex Chairman & Managing ... vs Icici Bank Ltd & 2 on 4 March, 2014
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi, Mohinder Pal
O/OJCA/483/2009 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 483 of 2009
In O.J.APPEAL NO. 105 of 2009
In COMPANY APPLICATION NO. 649 of 2008
In COMPANY PETITION NO. 37 of 1998
In COMPANY APPLICATION NO. 322 of 2008
In COMPANY PETITION NO. 37 of 1998
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RASIKLAL S MARDIA EX CHAIRMAN & MANAGING DIRECTO....Applicant(s)
Versus
ICICI BANK LTD & 2....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1
MR NIKHIL S KARIEL, ADVOCATE for the Respondent(s) No. 2
OFFICIAL LIQUIDATOR for the Respondent(s) No. 3
SINGHI & CO, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
and
HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 04/03/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) When the matter is called out, party-in-person, Mr. Rasiklal S.Maradia, Ex-Chairman & Managing Director is not present. The matter is notified on an office note and the relevant part of which reads as under:
..."It is respectfully submitted that, at the relevant time, main matters shown in Column.No.2 Page 1 of 2 O/OJCA/483/2009 ORDER above, were disposed of by the Hon'ble Court vide order / judgment shown in Column. No.3 above. However, in the connected OJ Civil Applications shown in Column No.4 above, preferred in the respective main matters, no orders of disposal were passed".
In view of that, as the main matter is disposed of, this Civil Application does not survive and the same is disposed of accordingly.
(RAVI R.TRIPATHI, J.) (MOHINDER PAL, J.) ashish Page 2 of 2