Gujarat High Court
Kirtibhai Ambalal Khalas vs Heirs Of Deceased Vasantlal Chimanlal ... on 12 March, 2018
Author: Z.K.Saiyed
Bench: Z.K.Saiyed
C/CRA/18/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 18 of 2018
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KIRTIBHAI AMBALAL KHALAS
Versus
HEIRS OF DECEASED VASANTLAL CHIMANLAL KHALAS
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Appearance:
MR JIGAR M PATEL(3841) for the PETITIONER(s) No. 1,10,2,3,4,5,6,7,8,9
DS AFF.NOT FILED (N)(11) for the RESPONDENT(s) No.
1,1.1,1.2,1.3,2,2.1,2.1.1,2.1.2,2.1.3,2.1.4,2.2,2.2.1,2.2.2,2.3,3,4
HCLS COMMITTEE(4998) for the RESPONDENT(s) No. 2.1.1,2.1.4
MR RAVI N SHAH(6513) for the RESPONDENT(s) No. 2.1.1,2.1.4
NOTICE SERVED BY DS(5) for the RESPONDENT(s) No.
1.2,1.3,2.1.1,2.1.2,2.1.3,2.1.4,2.2.1,2.3,3,4
NOTICE UNSERVED(8) for the RESPONDENT(s) No. 1.1,2.2.2
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CORAM: HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 12/03/2018
ORAL ORDER
The endorsement shows that the some of the respondents are unserved and D.S. Affidavit is not filed qua some of the respondents. Hence, learned advocate for the applicant is directed to take necessary steps in this regard. S.O. to 23.04.2018.
(Z.K.SAIYED, J) Siddharth Page 1 of 1