Gujarat High Court
Hitendra Laxmichand Soni vs Shaikh & Company on 4 December, 2015
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/9169/2007 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9169 of 2007
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HITENDRA LAXMICHAND SONI....Petitioner(s)
Versus
SHAIKH & COMPANY....Respondent(s)
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Appearance:
MR SP MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1
MR CHIRAG M PAWAR, ADVOCATE for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 04/12/2015
ORAL ORDER
Nobody appears for the respondent. It is informed that probably, learned advocate who originally appeared for respondent is appointed as Judicial Officer.
Issue Notice to the respondent informing the next date of hearing and intimating the respondent to personally remain present or to make alternative arrangement. It may also be informed and intimated to the respondent that if Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Dec 05 02:13:12 IST 2015 C/SCA/9169/2007 ORDER no one attends the hearing on the next date, then appropriate order will be passed after hearing the petitioner.
S.O. to 22.12.2015.
Office is directed to send the intimation through Registered Speed Post. In addition thereto, process may also be served through Bailiff, City Civil Court.
(K.M.THAKER, J.) Bharat Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Dec 05 02:13:12 IST 2015