Gujarat High Court
Dena Bank vs District Magistrate & on 9 March, 2016
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/1844/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 1844 of 2016
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DENA BANK....Petitioner(s)
Versus
DISTRICT MAGISTRATE & 1....Respondent(s)
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Appearance:
MR SS PANESAR, ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
NOTICE NOT RECD BACK for the Respondent(s) No. 2
NOTICE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 09/03/2016
ORAL ORDER
Since notice is not received back from respondent No.2, learned advocate for the petitioner requests that the fresh notice may be issued and further requests that the direct service may be given.
Registry to issue fresh notice to respondent No.2 returnable on 21.0.32016. Direct service is permitted.
(N.V.ANJARIA, J.) cmjoshi Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Mar 10 02:26:53 IST 2016