Gujarat High Court
Ramniklal Shivlal Bavishi Since ... vs Tulsidas Chakubhai Gorvadiya Since ... on 13 August, 2014
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/4465/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4465 of 2014
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RAMNIKLAL SHIVLAL BAVISHI SINCE DECEASED....Petitioner(s)
Versus
TULSIDAS CHAKUBHAI GORVADIYA SINCE DECEASED &
1....Respondent(s)
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Appearance:
MR HM PRACHCHHAK FOR MR MRUGEN K PUROHIT, ADVOCATE for the
Petitioner(s) No. 1 - 1.4
MR SANDEEP N BHATT, ADVOCATE for the Respondent(s) No. 1.1 - 1.4
NOTICE UNSERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 13/08/2014
ORAL ORDER
The endorsement on the Board indicates that notice issued to respondent No.2 could not be served, as he is not found at the given address. Mr.H.M.Prachchhak, learned advocate for Mr.Mrugen K. Purohit, learned advocate for the petitioners, submits that he would be supplying the correct address of respondent No.2 in the Registry on, or before, 28.08.2014.
On receipt of the correct address, the Registry to issue fresh Notice to respondent No.2, making it returnable on 15.09.2014.
Page 1 of 2 C/SCA/4465/2014 ORDER
(SMT. ABHILASHA KUMARI, J.) Gaurav+ Page 2 of 2