Gujarat High Court
National vs Shriramcharan on 13 January, 2010
Author: H.K.Rathod
Bench: H.K.Rathod
Gujarat High Court Case Information System
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FA/2688/2009 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST
APPEAL No. 2688 of 2009
=====================================
NATIONAL
INSURANCE COMPANY - Appellant(s)
Versus
SHRIRAMCHARAN
MEHNGILAL MALI & 1 - Defendant(s)
=====================================
Appearance
:
MR DAKSHESH MEHTA for
Appellant(s) : 1,
RULE UNSERVED for Defendant(s) : 1,
SERVED BY
AFFIX.-(R) for Defendant(s) :
2,
=====================================
CORAM
:
HONOURABLE
MR.JUSTICE H.K.RATHOD
Date
: 13/01/2010
ORAL
ORDER
Rule remained unserved for respondent no. 1. Learned Advocate Mr. Dakshesh Mehta appearing for applicant submitted that initially respondent no. 1 was residing at Gandhinagar, thereafter, he shifted to U.P. Accordingly, notice issued by this Court, permitted to be served through RPAD, has been returned back with an endorsement that, 'person has left the place'. Therefore, Mr. Mehta requests to adjourn the matter for filing an appropriate application for substituted service of notice. Hence, the matter is adjourned to 27/01/2010.
[ H. K. Rathod, J. ] hiren Top