Gujarat High Court
K S Infraspace Llp vs Ambalal Sarabhai Enterprises Ltd Thro ... on 12 December, 2018
Author: Harsha Devani
Bench: Harsha Devani, A. P. Thaker
C/SCA/17868/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 17868 of 2018
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K S INFRASPACE LLP
Versus
AMBALAL SARABHAI ENTERPRISES LTD THRO AUTHOIZED PERSON
CHAULA SHASTRI
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Appearance:
MR DEVAN PARIKH, SR. ADVOCATE with MR SP MAJMUDAR(3456) for
the PETITIONER(s) No. 1,2
MS MEGHA JANI, ADVOCATE for the RESPONDENT
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CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI
and
HONOURABLE DR.JUSTICE A. P. THAKER
Date : 12/12/2018
ORAL ORDER
(PER : HONOURABLE MS.JUSTICE HARSHA DEVANI)
1. Heard Mr. Devan Parikh, Senior Advocate, learned counsel with Mr. S. P. Majmudar, learned advocate for the petitioner and Ms. Megha Jani, learned advocate for the respondent.
2. Having regard to the submissions advanced by the learned counsel for the respective parties, the court is of the view that the matter requires consideration. Hence, Issue Rule returnable on 20th December, 2018. Ms. Megha Jani, learned advocate waives service of notice of rule on behalf of the respondent.
3. In the meanwhile, it would be open for the petitioner to seek an adjournment in the proceedings before the Page 1 of 2 C/SCA/17868/2018 ORDER Commercial Court, with liberty to approach this court in case of difficulty.
Matter to be listed on the admission board.
(HARSHA DEVANI, J) (A. P. THAKER, J) B.U. PARMAR Page 2 of 2