Gujarat High Court
Official Liquidator Being Liquidator ... vs Steel Authority Of India Limited (Sail) on 25 April, 2019
Author: K.M.Thaker
Bench: K.M.Thaker, Sangeeta K. Vishen
C/OJA/39/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/O.J.APPEAL NO. 39 of 2013
With
R/O.J.APPEAL NO. 40 of 2013
With
R/O.J.APPEAL NO. 41 of 2013
With
R/O.J.APPEAL NO. 42 of 2013
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OFFICIAL LIQUIDATOR BEING LIQUIDATOR OF GUJARAT STEEL TUBES
Versus
STEEL AUTHORITY OF INDIA LIMITED (SAIL) & 5 other(s)
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Appearance:
MR ABHIJIT P JOSHI(1330) for the Appellant(s) No. 1
NANAVATI ASSOCIATES(1375) for the Opponent(s) No. 1
RULE SERVED BY DS(65) for the Opponent(s) No. 2
RULE SERVED(64) for the Opponent(s) No. 5,6
RULE UNSERVED(68) for the Opponent(s) No. 3,4
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
and
HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 25/04/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE K.M.THAKER) Having regard to the certain issue which arises in present proceedings, we requested Mr.A.L. Shah, learned advocate to render his service Amicus Curiae. Mr.Shah, learned advocate has accepted the request.
We direct the office to supply complete set Page 1 of 2 Downloaded on : Tue Jun 25 03:27:10 IST 2019 C/OJA/39/2013 ORDER of appeal and its record to Mr.A.L. Shah, learned advocate on or before 29.4.2019 and to reflect, in the cause list, his appearance as Amicus Curiae.
S.O. to 3.5.2019.
(K.M.THAKER, J) (SANGEETA K. VISHEN, J) Bharat Page 2 of 2 Downloaded on : Tue Jun 25 03:27:10 IST 2019