Gujarat High Court
Mangala Properties (Pvt) Ltd Through ... vs Heirs Of Decd. Shankarbhai Mahijibhai ... on 30 September, 2015
Author: S.G.Shah
Bench: S.G.Shah
C/SCA/8690/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8690 of 2011
With
CIVIL REVISION APPLICATION NO. 306 of 2015
==========================================================
MANGALA PROPERTIES (PVT) LTD THROUGH MANAGING
DIRECTOR....Petitioner(s)
Versus
HEIRS OF DECD. SHANKARBHAI MAHIJIBHAI PATEL & 3....Respondent(s)
==========================================================
Appearance:
MR NILESH A PANDYA, ADVOCATE for the Petitioner(s) No. 1
(MR KD VASAVADA), ADVOCATE for the Respondent(s) No. 1.1 - 1.3
NOTICE SERVED BY DS for the Respondent(s) No. 2 - 3 , 4.1 - 4.6
==========================================================
CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 30/09/2015
ORAL ORDER
Order in Special Civil Application Let there be a fresh notice upon the respondents no.1.1 to 1.3, returnable on 21.12.2015 for making alternative arrangement, however without additional set of pleadings. Direct service is permitted. Pursuant to Order 3, Rule 5 and Order 6, Rule 14(A) of the Civil Procedure Code, permitted to be served through the concerned Court and also through the advocate appearing for the respondents before the trial Court. Process Server is permitted to affix the notice of rule at the given address, if it is not served in due course.
Order in Civil Revision Application Notice, returnable on 21.12.2015. Learned advocate Mr. Devendra Rana appearing for learned advocate Mr.Nilesh Pandya waives Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Oct 01 02:25:56 IST 2015 C/SCA/8690/2011 ORDER service of notice for respondent no.4, since they have already preferred Special Civil Application no.8690 of 2011 for the same litigant. Direct service is permitted. Pursuant to Order 3, Rule 5 and Order 6, Rule 14(A) of the Civil Procedure Code, permitted to be served through the concerned Court and also through the advocate appearing for the respondents before the trial Court. Process Server is permitted to affix the notice of rule at the given address, if it is not served in due course.
(S.G.SHAH, J.) binoy Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Oct 01 02:25:56 IST 2015