M/S Gopal Fabrics vs Altas Colours Private Limited
2025 Latest Caselaw 6056 Guj

Gujarat High Court

M/S Gopal Fabrics vs Altas Colours Private Limited on 24 April, 2025

Author: Sunita Agarwal

Bench: Sunita Agarwal

                                                                                                             NEUTRAL CITATION




                            C/SCA/4902/2025                                    ORDER DATED: 24/04/2025

                                                                                                              undefined




                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                               R/SPECIAL CIVIL APPLICATION NO. 4902 of 2025
                     ==================================================
                                         M/S GOPAL FABRICS & ORS.
                                                   Versus
                                      ALTAS COLOURS PRIVATE LIMITED
                     ==================================================
                     Appearance:
                     MR PRATIK RAMESH DEVNANI(14184) for the Petitioner(s) No. 1,2,3
                     ==================================================

                         CORAM:HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA
                               AGARWAL
                               and
                               HONOURABLE MR. JUSTICE PRANAV TRIVEDI

                                                           Date : 24/04/2025
                                                            ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MRS. JUSTICE SUNITA AGARWAL)

After a brief submission, Mr. Pratik Ramesh Devnani, learned

advocate appearing for the petitioners would submit that the

petitioners be permitted to withdraw the present petition, as

they propose to abide by the order passed by the trial court,

subject matter of challenge herein.

As regards the time granted by the trial court to make the

deposit and filing of the written statements within a period of 30

days from the date of order, on the request made by the learned

advocate for the petitioners, the time period for making the

deposits is extended for further period of 30 days from today.

NEUTRAL CITATION

C/SCA/4902/2025 ORDER DATED: 24/04/2025

undefined

Upon such deposits being made within the time given hereinabove,

the defendants / petitioners would be permitted to file a written

statement, as per the directions contained in the judgment and

order dated 21.03.2025.

Subject to the above, the present petition stands disposed of.

(SUNITA AGARWAL, C.J.)

(PRANAV TRIVEDI, J.) DHARMENDRA KUMAR