Gujarat High Court
Institute For Plasma Research vs Munniben Hiralal Solanki & 2 on 4 August, 2016
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/8683/2008 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8683 of 2008
With
SPECIAL CIVIL APPLICATION NO. 3780 of 2008
With
SPECIAL CIVIL APPLICATION NO. 3890 of 2008
INSTITUTE FOR PLASMA RESEARCH....Petitioner(s)
Versus
MUNNIBEN HIRALAL SOLANKI & 21....Respondent(s)
Appearance:
MR DG SHUKLA, ADVOCATE for the Petitioner(s) No. 1
APPEARANCE DELETED for the Respondent(s) No. 1 - 21
MR TR MISHRA, ADVOCATE for the Respondent(s) No. 22
NOTICE SERVED for the Respondent(s) No. 1 - 21
RULE SERVED for the Respondent(s) No. 22
CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 04/08/2016
ORAL ORDER
The cause list reflects that appearance for respondent No.21 in Special Civil Application No.8683 of 2008 is deleted. From the record, it does not become clear as to whether fresh process after deleting appearance for the respondent Nos.1 to 21 are issued or not. Therefore, with a view to eliminating any doubt with regard to appearance on behalf of the respondents, following order is passed:-
Office is directed to issue fresh Notice to the respondent Nos.1 to 21 (in Special Civil Application No.8683 of 2008), respondent No.2 (in Special Civil Application No.3780 of 2008) and respondent No.2 (in Special Civil Application No.3890 of 2008), making it returnable on 6.9.2016.Page 1 of 2
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