Gujarat High Court
Jairambhai Valjibhai Parmar vs Ramanbhai Lallubhai Parmar on 31 August, 2015
Author: S.G.Shah
Bench: S.G.Shah
C/SCA/12614/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 12614 of 2015
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JAIRAMBHAI VALJIBHAI PARMAR....Petitioner(s)
Versus
RAMANBHAI LALLUBHAI PARMAR....Respondent(s)
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Appearance:
MR MG NANAVATI FOR NANAVATI & CO., ADVOCATE for the Petitioner(s)
No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 31/08/2015
ORAL ORDER
Notice, returnable on 21.10.2015. Direct service is permitted. Permitted to be served through the concerned Court and also through the advocate appearing for the respondents before the trial Court. Process Server is permitted to affix the notice of rule at the given address, if it is not served in due course. Call for the R & P of Special Summary Suit no.74 of 2013.
(S.G.SHAH, J.) binoy Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Sep 01 01:40:46 IST 2015