Gujarat High Court
Legal Heirs And Representative Of ... vs Owner Of Truck No Gtp-8644 - Amit ... on 18 June, 2018
Author: S.G. Shah
Bench: S.G. Shah
C/SCA/5517/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 5517 of 2018
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LEGAL HEIRS AND REPRESENTATIVE OF DECEASED
Versus
OWNER OF TRUCK NO GTP-8644 - AMIT JASUBSANGHI
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Appearance:
MR. HEMAL SHAH(6960) for the PETITIONER(s) No. 1,1.1,1.2,1.3,1.4
for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 18/06/2018
ORAL ORDER
Rule returnable on 02.07.2018. Direct service is permitted. To be served through the District Court or the Civil Court, Jamnagar. The Process server of the Court shall help the petitioner to confirm the service upon respondents even by affixing the same at given address.
The tribunal is directed to file a report on or before returnable date to confirm that whether they are in receipt of information in the form of Form No.54, which is mandatory in such cases. If such report is not received, the tribunal shall disclose in such report that what action they have taken to get such form in time.
(S.G. SHAH, J) DRASHTI K. SHUKLA Page 1 of 1