Gujarat High Court
Bibby Financial Services India Pvt Ltd vs Morakhia Copper And Alloys (P) Ltd on 1 February, 2016
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
O/COMP/249/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 249 of 2015
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BIBBY FINANCIAL SERVICES INDIA PVT LTD....Petitioner(s)
Versus
MORAKHIA COPPER AND ALLOYS (P) LTD....Respondent(s)
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Appearance:
MR ADITYA B MEHTA, ADVOCATE for the Petitioner(s) No. 1
SERVED BY RPAD - (N) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 01/02/2016
ORAL ORDER
The endorsement on the Board indicates that the respondent has been served by Registered Post A.D. This aspect also emerges from the affidavit of service filed on 30.09.2015. This Court has granted several opportunities to the respondent to appear, but the respondent has not availed of the same.
Let fresh Notice be issued to the respondent, making it returnable on 29.02.2016.
In addition to the normal mode of service, learned advocate for the petitioner is permitted to serve the notice through Registered Post A.D., at the cost of the petitioner.
(SMT. ABHILASHA KUMARI, J.)
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O/COMP/249/2015 ORDER
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