Gujarat High Court
Global Innovsource Solutions Pvt Ltd vs Zep Infratech Limited on 8 August, 2014
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
O/COMP/123/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 123 of 2014
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GLOBAL INNOVSOURCE SOLUTIONS PVT LTD....Petitioner
Versus
ZEP INFRATECH LIMITED....Respondent
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Appearance:
RC JANI & ASSOCIATE, ADVOCATE for the Petitioner
DS AFF.NOT FILED (N) for the Respondent
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 08/08/2014
ORAL ORDER
The Court has perused the note filed by learned advocate.
Office is directed to make appropriate submission clarifying as to whether the direct service was processed or delivered to the advocate or its clerk, as note indicate that no direct service was obtained. Office shall file report by 25.08.2014. S.O. to 25.08.2014.
(S.R.BRAHMBHATT, J.) Pankaj Page 1 of 1