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[Cites 1, Cited by 4]

Gujarat High Court

Arunbhai Dhirajlal Mehta vs Sanghvi Stores on 10 July, 2019

Author: A.J. Shastri

Bench: A.J. Shastri

        C/CA/1426/2019                                        IA ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD


   CIVIL APPLICATION (FOR SUBSTITUTE SERVICE) NO. 1 of 2019

                In R/CIVIL APPLICATION NO. 1426 of 2019

        In F/CIVIL REVISION APPLICATION NO. 16116 of 2019

===============================================

MINAXIBEN W/O ARUNBHAI MEHTA Versus SANGHVI STORES =============================================== Appearance:

MR VIBHUTI NANAVATI for the PETITIONER(s) No. for the RESPONDENT(s) No. =============================================== CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI Date : 10/07/2019 IA ORDER The present Civil Application is filed for the purpose of seeking following reliefs:
"4.(A) Your Lordships may be pleased to direct the office to serve the notice of admission of Civil Application No.1426 of 2019 upon respondents No.1 and 4 to 7 by affixing the same as per Order V, Rule 20(1) of the Code of Civil Procedure, 1908 at a conspicuous part of the premises at the address of the respondents No.1 and 4 to 7 mentioned in the cause title of Civil Application No.1426 of 2019.
(B) Your Lordships may further be pleased to direct the Registry to obtain report of the Bailiff about affixation of the subject notice as above forthwith.
(C) Such other and further order or orders as the honourable Court may deem fit in the facts and circumstances of the case demand may be passed."

Considering the averments made in the application and in view of the submissions that despite attempt has been made, the service has not been effected. As a result of this, Page 1 of 2 Downloaded on : Thu Jul 11 03:20:23 IST 2019 C/CA/1426/2019 IA ORDER the applicants original plaintiffs have filed present application.

Having heard learned advocates appearing for the respective parties and having gone through the contents made in the application, present Civil Application is granted in terms of para 4(B).

Accordingly, Civil Application stands disposed of.

(A.J. SHASTRI, J) DHARMENDRA KUMAR Page 2 of 2 Downloaded on : Thu Jul 11 03:20:23 IST 2019