RAMTECH INDUSTRIES LTD Vs. GUJARAT CRAFT INDUSTRIES LTD

JUDGEMENT

(1.) BY way of present petition, the petitioners have inter alia prayed for quashing and setting aside the order dated 04th August 2000 passed by the Chamber Judge, City Civil Court, Ahmedabad, in Summary Civil Suit No.4273 of 1998, whereby the trial Court granted conditional leave to defend on depositing an amount of Rs.2.5 lakhs.

(2.) THIS petition of the year 2004 has come up today for admission hearing for the first time before this Court and the same has not been admitted till date.

(3.) IT is clarified that the original defendant/s shall file their written statement, if any, within four weeks from today.