TRIDENT INDIA LTD Vs. CHAM ICE AND COLD STORAGE
LAWS(SC)-2011-1-76
SUPREME COURT OF INDIA (FROM: GUJARAT)
Decided on
January 12,2011
TRIDENT INDIA LTD.
Appellant
VERSUS
CHAM ICE AND COLD STORAGE
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) The Appellant is aggrieved by the order dated 15.02.2008 of the Division Bench of the High Court of Gujarat at Ahmedabad passed in First Appeal No. 5300 of 2007 by which the money decree was stayed by the High Court.
(3.) We have heard learned Counsel for the parties.;
(2.) The Appellant is aggrieved by the order dated 15.02.2008 of the Division Bench of the High Court of Gujarat at Ahmedabad passed in First Appeal No. 5300 of 2007 by which the money decree was stayed by the High Court.
(3.) We have heard learned Counsel for the parties.;
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