Gujarat High Court
Suo Motu vs Morris Samuel Christian & on 5 November, 2015
Bench: S.R.Brahmbhatt, R.P.Dholaria
R/CR.MA/20917/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR CONTEMPT OF COURT)
NO. 20917 of 2015
In
SPECIAL CIVIL APPLICATION NO. 6027 of 2015
With
CRIMINAL MISC.APPLICATION NO. 20920 of 2015
In
SPECIAL CIVIL APPLICATION NO. 6029 of 2015
With
CRIMINAL MISC.APPLICATION NO. 20922 of 2015
In
SPECIAL CIVIL APPLICATION NO. 8052 of 2015
TO
CRIMINAL MISC.APPLICATION NO. 20923 of 2015
In
SPECIAL CIVIL APPLICATION NO. 13283 of 2015
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SUO MOTU....Applicant
Versus
MORRIS SAMUEL CHRISTIAN & 1....Respondents
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Appearance:
SUO MOTU for the Applicant
MR.MAULIK R PATEL, ADVOCATE for the Respondent Nos. 1 2
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 05/11/2015
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) The record indicates that on account of the requirement of segregating the papers, the notices were processed and issued and physically sent for service only after 30th October 2015 and therefore endorsement of the board is "Notice is not received back". We are of the Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Nov 07 02:18:26 IST 2015 R/CR.MA/20917/2015 ORDER considered view that instead of awaiting the notice to be received back, let there be a Fresh Notice in these proceedings to the respondents/contemnor returnable on 30th November 2015. It is specifically mentioned that in case if on 30th November 2015 the respondents are not present before the Court, the Court will be constrained to issue appropriate process that may include issuance of bailable/nonbailable warrant for procuring their presence in this Court.
Office is directed to place copy of this order in each matter.
(S.R.BRAHMBHATT, J.) (R.P.DHOLARIA,J.) Rathod...
Page 2 of 2HC-NIC Page 2 of 2 Created On Sat Nov 07 02:18:26 IST 2015