Gujarat High Court
Parmanand Kanaiyalal Nimbark & vs A M C & 3 on 29 September, 2014
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/FA/868/1989 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 868 of 1989
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PARMANAND KANAIYALAL NIMBARK & 1....Appellant(s)
Versus
A M C & 3....Defendant(s)
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Appearance:
MR ANSHIN H DESAI, ADVOCATE for the Appellant(s) No. 1 - 2
VIRAL K SHAH, ADVOCATE for the Appellant(s) No. 1 - 2
DELETED for the Defendant(s) No. 1 - 3
MR IM PANDYA, ADVOCATE for the Defendant(s) No. 4
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 29/09/2014
ORAL ORDER
In the present Appeal respondent No.1- Ahmedabad Municipal Corporation which was a party defendant No.1 in the original suit, and which is necessary party, has not so far appeared despite that notice of admission of the Appeal was served on it.
Let there be a Notice to respondent No.1- Ahmedabad Municipal Corporation to be served through its Commissioner, returnable on 01st October, 2014 to enable the Corporation to respond to Court's Notice.
Direct service is permitted.
(N.V.ANJARIA, J.) Anup Page 1 of 1