Gujarat High Court
Fortis vs Gsl(India) on 7 September, 2011
Author: K.M.Thaker
Bench: K.M.Thaker
COMP/286/1999 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD COMPANY PETITION No. 286 of 1999 ================================================= FORTIS FINANCIAL SERVICES LTD. - Petitioner(s) Versus GSL(INDIA) LTD. - Respondent(s) ================================================= Appearance : MR PC KAVINA for Petitioner(s) : 1,MR RAJNI H MEHTA for Petitioner(s) : 1, MR AC GANDHI for Respondent(s) : 1, ================================================= CORAM : HONOURABLE MR.JUSTICE K.M.THAKER Date : 07/09/2011 ORAL ORDER
On 29.6.2011, present petition was taken-up for hearing, however, neither learned advocate for the petitioner nor learned advocate for the respondent was present. Hence, the proceedings were adjourned to 19.7.2011. Thereafter, the proceedings came to be adjourned on two occasions due to absence of the parties.
Today also, no one is present when the petition is taken-up for hearing. Hence, dismissed for non-prosecution.
[K.M.Thaker, J.] Before the above order could be signed, Mr. Valmik Vyas, learned advocate, for Mr. R.H.Mehta, learned advocate for the petitioner, has appeared and requested for some time. At his request, S.O. to 27.9.2011.
[K.M.Thaker, J.] kdc