Jamna Ice Factory vs Paschim Gujarat Vij Company Ltd
2021 Latest Caselaw 1775 Guj

            C/AO/329/2017                                 IA ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


  CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 2 of 2017
             In F/APPEAL FROM ORDER NO. 329 of 2017
==========================================================

JAMNA ICE FACTORY Versus PASCHIM GUJARAT VIJ COMPANY LTD ========================================================== Appearance:

MR VISHAL C MEHTA for the PETITIONER(s) No. SAMEE A URAIZEE for the PETITIONER(s) No. MR PREMAL R JOSHI for the RESPONDENT(s) No. ==========================================================

CORAM: HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

Date : 05/02/2021

IA ORDER

Heard learned Senior Counsel Mr. Mehul Suresh Shah with

learned advocate Mr. Vishal C Mehta and learned advocate Mr.

Samee Uraizee for the petitioner and learned advocate Mr. Premal

Joshi for the respondent, at length, through video conference.

Registry to accept the citations/judgments if any, as provided

by the learned advocates for both the sides and place on record.

Stand over to 09.03.2021.

(A. C. JOSHI,J) Radhika