Krishna Associates vs Gujarat State Electricity ...
2021 Latest Caselaw 10845 Guj

     C/FA/4375/2018                               ORDER DATED: 05/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 4375 of 2018

                                   With
                      R/CROSS OBJECTION NO. 59 of 2019
                                     In
                        FIRST APPEAL NO. 4375 of 2018
==========================================================
                     KRISHNA ASSOCIATES
                           Versus
        GUJARAT STATE ELECTRICITY CORPORATION LIMITED
==========================================================
Appearance:
AYAAN A PATEL(8900) for the Appellant(s) No. 1
MR DIPAK R DAVE(1232) for the Defendant(s) No. 1
SERVED BY AFFIX. (R)(67) for the Defendant(s) No. 2
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 CORAM:HONOURABLE MS. JUSTICE SONIA GOKANI
       and
       HONOURABLE MR. JUSTICE N.V.ANJARIA

                              Date : 05/08/2021

                        ORAL ORDER

(PER : HONOURABLE MS. JUSTICE SONIA GOKANI)

1. This Court vide its order dated 25.03.2021 had directed

the Commercial Court of Vadodara to proceed with the trial of

Commercial Civil Suit No. 12 of 2016 (Old Special Civil Suit

No. 533 of 1993) from the stage of hearing the arguments of

both the sides. It was further directed to deliver a fresh

judgment and decree on the basis of the the merits and in

accordance with law, for which, the period given was four

months from the date of receipt of writ of the order. The writ

was sent on 15.04.2021.

C/FA/4375/2018 ORDER DATED: 05/08/2021

2. The request is come from Mr. M.R.Mengdey, learned

Principal District Judge, Vadodara with a communication

dated 17.07.2021 of learned 2 nd Additional Senior Civil Judge,

Vadodara who is conducting this matter, requires further four

months' period for the said purpose.

3. Learned advocate Mr. Patel appearing for the appellant

- original defendant has no objection to this and supports this

request.

4. Noticing the details which have been given in the

communication given by the learned Presiding Officer we

deem it appropriate to grant the period of four months as has

been asked for.

5. Let the matter be expedited and both the sides shall

cooperate.

6. The registry to intimate learned Presiding Judge through

learned Principal District Judge, additionally.

(SONIA GOKANI, J)

(N.V.ANJARIA, J) Bhoomi