Gujarat High Court
Nathalal Chimanlal Modh & 13 vs Priyank Gunvantlal Modh & 3 on 5 October, 2015
Author: S.G.Shah
Bench: S.G.Shah
C/SCA/16000/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 16000 of 2015
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NATHALAL CHIMANLAL MODH & 13....Petitioner(s)
Versus
PRIYANK GUNVANTLAL MODH & 3....Respondent(s)
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Appearance:
MR JD AJMERA, ADVOCATE for the Petitioner(s) No. 1 - 11.1 , 12 - 14
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CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 05/10/2015
ORAL ORDER
Learned advocate for the petitioner seeks permission to transpose respondent No.1 as petitioner No. 14 being original defendant i.e. co- litigant in the original suit. Permission as sought for is granted.
Rule for final disposal returnable on 26.10.2015. Direct Service is permitted. Permitted to be served through learned advocate appearing on behalf of concerned respondent before the trial Court. If such advocate refuses to accept the notice, then process server shall affix the notice at the given address as per the provision of Code of Civil Procedure and shall file undertaking to that effect in the prescribed format.
(S.G.SHAH, J.) drashti Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Oct 06 02:24:49 IST 2015