Gujarat High Court
Bharat A Patel Son Of Atmaram Narsihdas ... vs Reserve Bank Of India (Rbi) & 14 on 4 December, 2014
Author: K.M.Thaker
Bench: K.M.Thaker
C/CA/13478/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR DIRECTION) NO. 13478 of 2014
In SPECIAL CIVIL APPLICATION NO. 9835 of 2013
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BHARAT A PATEL SON OF ATMARAM NARSIHDAS PATEL &
1....Applicant(s)
Versus
RESERVE BANK OF INDIA (RBI) & 14....Respondent(s)
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Appearance:
MR SP MAJMUDAR, ADVOCATE for the Applicant(s) No. 1 - 2
MS MITA S PANCHAL, ADVOCATE for the Respondent(s) No. 15
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 04/12/2014
ORAL ORDER
1. Heard Mr. Majmudar, learned advocate for the applicants and Ms. Panchal, learned advocate for the respondent No.15.
2. In present application the applicants have prayed, inter alia, that:-
"9(B) YOUR LORDSHIPS may be pleased to permit the present applicants - petitioners to serve opponent No.11 and 12 by substituted mode by affixing the notice outside the conspicuous part of the premises of the opponents No.11 and 12 as mentioned in cause title of the present application."
3. Having regard to the facts of the case and considering the submissions made by learned advocate for the applicants below mentioned order Page 1 C/CA/13478/2014 ORDER is passed:-
On the condition that the applicants will comply with the provisions under Order 5 Rule 20, the relief prayed for in para 9(B) is granted.
The applicants are allowed to serve the opponent Nos. 11 and 12 by way of substituted mode i.e. publication in the newspaper i.e. "Sandesh".
Notice to be made returnable on 24.12.2014. Therefore, for the purpose of publication of order / process in daily newspaper the said date shall be mentioned as the next date for hearing. The order / process should be published on or before 8.12.2014. the petitioner may request the registry to provide copy of the order for the purpose of publication. Ms. Panchal, learned advocate has waived service of Notice on behalf of the respondent No.11.
With the aforesaid clarifications the application stands disposed of accordingly.
(K.M.THAKER, J.) Page 2 C/CA/13478/2014 ORDER Suresh* Page 3