Gujarat High Court
Amarben@Samarben Legal Heirs &Wd/O.Of ... vs Laxmanji Bhikaji Thakor on 30 November, 2013
Author: S.G.Shah
Bench: S.G.Shah
AMARBEN@SAMARBEN LEGAL HEIRS &WD/O.OF DEC.RAMJIBHAI MANEKBHA....Appellant(s)V/SLAXMANJI BHIKAJI THAKOR C/AO/184/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD APPEAL FROM ORDER NO. 184 of 2013 With CIVIL APPLICATION NO. 5019 of 2013 In APPEAL FROM ORDER NO. 184 of 2013 ============================================= AMARBEN@SAMARBEN LEGAL HEIRS &WD/O.OF DEC.RAMJIBHAI MANEKBHA....Appellant(s) Versus LAXMANJI BHIKAJI THAKOR & 6....Respondent(s) ============================================= Appearance: MR SP MAJMUDAR, ADVOCATE for the Appellant(s) No. 1 MS VIDHI J BHATT, ADVOCATE for the Respondent(s) No. 3 - 7 ============================================= CORAM: HONOURABLE MR.JUSTICE S.G.SHAH Date : 30/11/2013 ORAL ORDER
1. Notice returnable on 24.12.2013.
Direct service upon respondent Nos.1 and 2 is permitted, to be served either directly or through the Trial Court through concerned advocate appearing for such litigants.
2. Learned advocate Ms.Vidhi J.Bhatt waives service of notice upon respondent Nos. 3 to
6.
3. Direct service upon respondent No.7 is permitted, to be served even by affixing the same at the given address, if it could not be served in due course. In that case appellant and the concerned process server of the Court shall file a report and affidavit in accordance with provision of C.P.C.
(S.G.SHAH, J.) dharmendra Page 1 of 1