Gujarat High Court
Saraspur Nagrik Co-Operative Bank Ltd vs Desert Storm Chem Pvt.Limited & 7 on 19 September, 2016
Author: Mohinder Pal
Bench: Mohinder Pal
C/CA/8139/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR FRESH NOTICE) NO. 8139 of 2016
In SPECIAL CIVIL APPLICATION NO. 2661 of 2015
With
CIVIL APPLICATION NO. 8138 of 2016
In
SPECIAL CIVIL APPLICATION NO. 2879 of 2015
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SARASPUR NAGRIK CO-OPERATIVE BANK LTD.....Applicant(s)
Versus
DESERT STORM CHEM PVT.LIMITED & 7....Respondent(s)
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Appearance:
MR BHARAT JANI, ADVOCATE for the Applicant(s) No. 1
MR ASHISH H SHAH, ADVOCATE for the Respondent(s) No. 3 , 7.1 - 7.3
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CORAM: HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 19/09/2016
ORAL ORDER
Present are the applications for substituted service by way of publication. This Court is of the view that respondents cannot be served through ordinary process. Let they be served by way of publication in the newspaper. Necessary formalities be completed and after publication, main matters be listed on 17th October, 2016. Present applications stand disposed of.
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