Gujarat High Court
Saraspur Nagrik Co-Operative Bank Ltd vs Desert Storm Chem Pvt.Limited & 7 on 30 July, 2015
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/2661/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2661 of 2015
With
SPECIAL CIVIL APPLICATION NO. 2879 of 2015
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SARASPUR NAGRIK CO-OPERATIVE BANK LTD. 1, DARSHAN SOCIETY,
NAVRANGPURA, AHMEDABAD-9....Petitioner(s)
Versus
DESERT STORM CHEM PVT.LIMITED & 7....Respondent(s)
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Appearance:
MR BHARAT JANI, ADVOCATE for the Petitioner(s) No. 1
MR ASHISH H SHAH, ADVOCATE for the Respondent(s) No. 3 , 7.1 - 7.3
RULE SERVED for the Respondent(s) No. 2 , 6 , 7.4 - 7.5 , 8
RULE UNSERVED for the Respondent(s) No. 1 , 4 - 5
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 30/07/2015
COMMON ORAL ORDER
1. On 15.7.2015, below quoted order was passed:
"These petitions are admitted for final hearing under order dated 13.4.2015.
However, today's cause list shows that certain respondents are not served with the process of the Court either due to incomplete or incorrect address or because the concerned respondent has left the Country and is staying Abroad.
So far as respondent No. 5 is concerned, remark shows that the premises is demolished.
In nutshell, the petitioner has not mentioned correct, complete and present addresses of the said unserved respondents.
Time until 29.7.2015 is granted to the petitioner to supply correct, competent and present addresses of the said unserved respondents.
If the petitioner supplies correct, complete and present addresses of the said unserved respondents, fresh process of Rule may be issued to the unserved Page 1 of 2 C/SCA/2661/2015 ORDER respondents making it returnable on 31.8.2015. If the addresses are not supplied within time mentioned above then the petitions may be placed before the Court on 29.7.2015 for appropriate orders."
2. Despite that the petitioner has failed to comply the said order.
3. Since learned advocate for the petitioner has filed leave note today, appropriate order is deferred.
4. S.O. to 3.8.2015.
5. It is clarified that appropriate order will be passed by the Court on 3.8.2015 so far as unserved respondents are concerned if the petitioner does not comply the order dated 15.7.2015.
(K.M.THAKER, J.) Bharat Page 2 of 2