Gujarat High Court
Dilipkumar Natwarlal Kothari & vs Parmanand Natwarlal Kothari & 6 on 28 November, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, Vipul M. Pancholi
C/CA/7341/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR BRINGING HEIRS) NO. 7341 of 2014
In
FIRST APPEAL NO. 3991 of 2012
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DILIPKUMAR NATWARLAL KOTHARI & 1....Applicant(s)
Versus
PARMANAND NATWARLAL KOTHARI & 6....Respondent(s)
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Appearance:
MR NV GANDHI, ADVOCATE for the Applicant(s) No. 1 - 2
MR ASHOK K PADIA, ADVOCATE for the Respondent(s) No. 5
MR KV SHELAT, ADVOCATE for the Respondent(s) No. 1 - 2.1 , 2.4 , 3 - 4 ,
6.1 - 6.3
NOTICE UNSERVED for the Respondent(s) No. 2.2 - 2.3 , 2.5 - 2.6
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 28/11/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) The applicants to take steps for providing current addresses or such other steps as may be necessary to serve unserved respondents. For this purpose S.O. to 19.12.2014.
(AKIL KURESHI, J.) Page 1 of 2 C/CA/7341/2014 ORDER (VIPUL M. PANCHOLI, J.) raghu Page 2 of 2