Gujarat High Court
Amin Associates A Partnership Firm vs Bharatbhai Purshottambhai Patel & 5 on 16 August, 2017
Bench: M.R. Shah, B.N. Karia
C/SCA/18399/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 18399 of 2016
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AMIN ASSOCIATES A PARTNERSHIP FIRM....Petitioner(s)
Versus
BHARATBHAI PURSHOTTAMBHAI PATEL & 5....Respondent(s)
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Appearance:
MS ARCHANA R ACHARYA, ADVOCATE for the Petitioner(s) No. 1 1.5
MR CHIRAG B PATEL, CAVEATOR for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 2 3 , 3.3 , 4 , 5.1 5.4 , 6.1
6.3
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE B.N. KARIA
Date : 16/08/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Notice for final disposal returnable on 31.08.2017. Mr. Chirag Patel, learned advocate appearing on caveat waives service of notice on behalf of respondent no.1 - original plaintiff. As original plaintiff can be said to be main contesting party and even otherwise nobody appeared before learned Commercial Court on behalf of other defendants except original defendant no.1, rest of the respondents are not required to be served. Adinterim relief granted earlier is directed to continue.
(M.R. SHAH, J.) (B.N. KARIA, J.) satish Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Aug 16 23:58:57 IST 2017