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Gujarat High Court

Honest Industrial Sentinels vs Official Liquidator Of Kanoria Dyechem ... on 10 March, 2016

Author: Abhilasha Kumari

Bench: Abhilasha Kumari

              O/COMA/290/2013                                                    ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


                        COMPANY APPLICATION NO. 290 of 2013

                   In OFFICIAL LIQUDATOR REPORT NO. 81 of 2004
                         In COMPANY PETITION NO. 156 of 2002

         ==========================================================
                    HONEST INDUSTRIAL SENTINELS....Applicant(s)
                                       Versus
               OFFICIAL LIQUIDATOR OF KANORIA DYECHEM LIMITED &
                                 7....Respondent(s)
         ==========================================================
         Appearance:
         MRS VD NANAVATI, ADVOCATE for the Applicant(s) No. 1
         MR SAURABH M PATEL, ADVOCATE for the Respondent(s) No. 1
         OFFICIAL LIQUIDATOR for the RESPONDENT(s) No. 1
         MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 2
         MR AKSHAT KHARE, ADVOCATE for the Respondent(s) No. 3
         MRS SUMAN KHARE, ADVOCATE for the Respondent(s) No. 3
         SERVED BY RPAD - (N) for the RESPONDENT(s) No. 4
         NOTICE UNSERVED for the RESPONDENT(s) No. 5
         MR DEEPAK M SHAH, ADVOCATE for the Respondent(s) No. 6
         MR RAJAN D SHAH, ADVOCATE for the Respondent(s) No. 6
         MR HARSHAD J SHAH, ADVOCATE for the Respondent(s) No. 7
         NOTICE SERVED for the RESPONDENT(s) No. 8
         ==========================================================

               CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
                      KUMARI

                                   Date : 10/03/2016


                                    ORAL ORDER

The   endorsement   on   the   Board   indicates   that  notice issued to respondent No.5 could not be served,  Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Mar 11 02:05:58 IST 2016 O/COMA/290/2013 ORDER as   the   Office   of   the   said   respondent   has   shifted  elsewhere.

Mrs.V.D.   Nanavati,   learned   advocate   for   the  applicant,   submits   that   she   has   received   the   fresh  address   of   the   unserved   respondent   and   would   be  supplying the same in the Registry, during the course  of the day. 

On receipt of the fresh address, the Registry to  issue notice to respondent No.5, making it returnable  on 05.04.2016. 

In addition to the normal mode of service, Direct  Service is also permitted. 

(SMT. ABHILASHA KUMARI, J.) piyush Page 2 of 2 HC-NIC Page 2 of 2 Created On Fri Mar 11 02:05:58 IST 2016