Gujarat High Court
Dilipkumar Natwarlal Kothari & vs Parmanand Natwarlal Kothari & 6 on 23 December, 2014
Bench: Akil Kureshi, Vipul M. Pancholi
C/CA/7341/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 7341 of 2014
In FIRST APPEAL NO. 3991 of 2012
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DILIPKUMAR NATWARLAL KOTHARI & 1....Applicant(s)
Versus
PARMANAND NATWARLAL KOTHARI & 6....Respondent(s)
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Appearance:
MR NV GANDHI, ADVOCATE for the Applicant(s) No. 1 2
MR ASHOK K PADIA, ADVOCATE for the Respondent(s) No. 5
MR KV SHELAT, ADVOCATE for the Respondent(s) No. 1 2.1 , 2.4 , 3 4 , 6.1
6.3
NOTICE UNSERVED for the Respondent(s) No. 2.2 2.3 , 2.5 2.6
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 23/12/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Learned advocate Shri Nehal Gandhi for the applicants submitted that out of unserved opponent Nos. 2.2, 2.3, 2.5 and 2.6, opponent No.2.2 was previously abroad and now she is returned to the same address. He would provide current address of the opponent Nos. 2.3 and 2.5 and serve opponent No.2.6. through direct service at the same address.
Under the circumstances, Registry to issue fresh notice on the said unserved opponents at the address that may be supplied by the applicant during the course of the day, returnable on 27.01.2015. Direct service permitted.
(AKIL KURESHI, J.) (VIPUL M. PANCHOLI, J.) Jani Page 1 of 1