Gujarat High Court
Dilipkumar Natwarlal Kothari & vs Parmanand Natwarlal Kothari & 6 on 19 December, 2014
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 : 19/12/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) Learned advocate for the applicants stated that current addresses of the unserved respondents shall be supplied latest by 20 th December 2014. If so done, registry to issue fresh Notice returnable on 16th January 2015 to the unserved respondents. Direct service, as prayed for, is permitted.
(AKIL KURESHI, J.) (VIPUL M. PANCHOLI, J.) *malek Page 1 of 1