Gujarat High Court
Perfect Security Services & vs Institute For Plasma Research & on 23 December, 2013
Author: S.G.Shah
Bench: S.G.Shah
C/CA/8052/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 8052 of 2013
In FIRST APPEAL (STAMP NUMBER) NO. 2044 of 2013
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PERFECT SECURITY SERVICES & 1....Applicant(s)
Versus
INSTITUTE FOR PLASMA RESEARCH & 1....Respondent(s)
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Appearance:
MR. TIRTHRAJ PANDYA, ADVOCATE for the Applicant(s) No. 1 - 2
DS AFF.NOT FILED (R) for the Respondent(s) No. 2
MRS MAUNA M BHATT, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 23/12/2013
ORAL ORDER
Applicant wants to disclose correct and better address of unserved of respondent No.2.
Let there be a fresh Rule returnable on 16.01.2014 qua respondent No.2.
In addition to regular mode of service, Direct Service is also permitted, as requested.
(S.G.SHAH, J.) drashti Page 1 of 1