Gujarat High Court
National Collateral Management ... vs Chhanabhai Bhikhabhai Raval on 7 December, 2018
Author: B.N. Karia
Bench: B.N. Karia
C/CRA/630/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CIVIL REVISION APPLICATION NO. 630 of 2018
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NATIONAL COLLATERAL MANAGEMENT SERVICES LTD THRU
ABHISHEK SHARMA
Versus
CHHANABHAI BHIKHABHAI RAVAL
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Appearance:
MR TARAK DAMANI(6089) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No.
1,10,100,101,102,103,104,105,106,107,108,109,11,110,111,112,114,115,116,117,1
18,119,12,120,121,122,123,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3
,30,31,32,33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,5
5,56,57,58,59,6,60,61,62,63,64,65,66,67,68,69,7,70,71,72,73,74,75,76,77,78,79,8,8
0,81,82,83,84,85,86,87,88,89,9,90,91,92,93,94,95,96,97,98,99
MR RAJESH SHAH for MS. RADHIKA V NAYAK(9069) for the RESPONDENT(s)
No. 113
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CORAM: HONOURABLE MR.JUSTICE B.N. KARIA
Date : 07/12/2018
ORAL ORDER
Notice returnable on 14 th December 2018. Learned advocate Mr. Rajesh K. Shah for Ms. Radhika Nayak, learned advocate waives service of notice for and behalf of the caveator. He has submitted that he will appear on behalf of the caveator as well as all the respondents except the respondent No.123.
Registry to tag this matter with Civil Revision Application No. 593/2018 and 595/2018.
Direct service qua respondent no. 123 is permitted.
(B.N. KARIA, J) ksdarji Page 1 of 1