Supreme Court - Daily Orders
Ramakant Ambalal Choksi vs Harish Ambalal Choksi on 4 October, 2023
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.1727 COURT NO.14 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 252/2023
RAMAKANT AMBALAL CHOKSI Petitioner(s)
VERSUS
HARISH AMBALAL CHOKSI & ORS. Respondent(s)
(FOR DIRECTIONS [COUNSEL NOT FILED FRESH PARTICULARS FOR EFFECTING
SERVICE DESPITE LAST OPPORTUNITY GRANTED] )
Date : 04-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
[IN CHAMBER]
For Petitioner(s) Mr. Chirag M. Shroff, AOR
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. In the order dated 04th August, 2023, the Registrar had noted that counsel for the petitioner has not supplied fresh particulars in respect of the respondents No.1 to 6, despite last opportunity having been granted, that is why the matter is placed before this Court.
2. Today, learned counsel for the petitioner states that the only address of the respondents No.1 to 6 as available with the petitioner is already on record.
3. Learned counsel for the petitioner states that he may be permitted dasti summons to effect service on the unserved respondents No.1 to 6.
4. Issue fresh notice to the respondents No.1 to 6. Dasti service, in addition, is permitted.
Signature Not Verified 5. Affidavit of service shall be filed within four weeks. Digitally signed by GEETA AHUJA Date: 2023.10.04 18:04:29 IST Reason: (Geeta Ahuja) (Nand Kishor)
Assistant Registrar-cum-PS Court Master (NSH)