M/S Golden Synthetics vs George Samuel
2021 Latest Caselaw 4390 Guj

           C/SCA/5088/2021                                                ORDER




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 5088 of 2021

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                             M/S GOLDEN SYNTHETICS
                                     Versus
                                 GEORGE SAMUEL
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Appearance:
ARJUN R SHETH(7589) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2,3,4,5
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 CORAM: HONOURABLE MR. JUSTICE VIPUL M. PANCHOLI

                                  Date : 18/03/2021

                                      ORAL ORDER

Heard learned advocate for petitioner, gone through the averments made in the petition, perused the documents placed on record and the judgment being Swiss Ribbons Pvt.Ltd. & Anr. V/s UOI & Ors., Writ Petition (Civil) No.99 of 2018 decided on 25.1.2019, on which reliance is placed by learned advocate for the petitioner. Notice returnable on 28.4.2021. Till then, ad-interim relief in terms of paragraph 43(b) is granted. Direct service is permitted.

(VIPUL M. PANCHOLI, J) SRILATHA