Gujarat High Court
State Of Gujarat vs Yuvraj International Ltd on 24 January, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Sonia Gokani
O/OJCA/448/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 448 of 2013
In STAMP NUMBER NO. 2037 of 2013
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STATE OF GUJARAT....Applicant(s)
Versus
YUVRAJ INTERNATIONAL LTD.....Respondent(s)
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Appearance:
MR JAIMIN GANDH, AGP for the Applicant(s) No. 1
RULE UNSERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MS JUSTICE SONIA GOKANI
Date : 24/01/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Respondent is not found at the given address. Rule of Civil Application, therefore, could not be served. Under the circumstances, it will be open for the applicant to serve the notice of rule by affixing the same at a conspicuous place on the premises of last known address of the respondent. For such purpose, let fresh notice of rule be issued returnable on 21st February 2014.
Direct service is permitted.
(AKIL KURESHI, J.)
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O/OJCA/448/2013 ORDER
(MS SONIA GOKANI, J.)
vijayan
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