Gujarat High Court
Aryan Mines And Minerals Corporation & 2 vs Atulkumar Jamnadas Somaiya on 3 November, 2015
Author: S.G.Shah
Bench: S.G.Shah
C/SCA/18487/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 18487 of 2015
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ARYAN MINES AND MINERALS CORPORATION & 2....Petitioner(s)
Versus
ATULKUMAR JAMNADAS SOMAIYA....Respondent(s)
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Appearance:
MR PRATIK Y JASANI, ADVOCATE for the Petitioner(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 03/11/2015
ORAL ORDER
Rule returnable on 03.02.2016 on condition that petitioners shall deposit Rs.15,000/- (Rupees Fifteen Thousand Only) towards cost of this petition before trial Court within one week.
Interim relief in terms of para 9(C) till then.
Direct Service is permitted. Permitted to be served through learned advocate appearing on behalf of concerned respondent before the trial Court. If such advocate refuses to accept the notice, then process server shall affix the notice at the given address as per the provision of Code of Civil Procedure and shall file undertaking to that effect in the prescribed format.
(S.G.SHAH, J.) drashti Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Nov 05 02:43:59 IST 2015