Gujarat High Court
Mukesh Ramanlal Nayak & vs Bardoli Shree Rang Exhibitors Pvt Ltd & ... on 28 November, 2017
Author: A.J. Shastri
Bench: A.J. Shastri
C/CRA/123/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION NO. 123 of 2017
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MUKESH RAMANLAL NAYAK & 1....Applicant(s)
Versus
BARDOLI SHREE RANG EXHIBITORS PVT LTD & 17....Opponent(s)
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Appearance:
MR AJAY R MEHTA, ADVOCATE for the Applicant(s) No. 1 2
MR SHAILESH C PARIKH, ADVOCATE for the Opponent(s) No. 1 , 9
10 , 11.1 11.3 , 12 , 15
NOTICE SERVED for the Opponent(s) No. 2 5 , 6.1 6.2 , 7.1 7.4 ,
8 , 13 , 17 18
UNSERVEDEXPIRED (N) for the Opponent(s) No. 14 , 16
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 28/11/2017
ORAL ORDER
Heard learned advocate Mr. Ajay R. Mehta appearing for the applicants.
In view of the order dated 21.09.2015 passed in Special Civil Application No. 514 of 2014 that the unserved respondents being co litigants as defendants, notice upon the unserved respondents was ordered. Today, learned advocate Mr. Shailesh Parikh has stated at the bar that he has no instructions to appear on behalf of the respondents. In that view of the matter, fresh notice to respondent no. 1 returnable on 21.12.2017.
Office to delete name of learned advocate Mr. Shailesh Patel as he Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Nov 29 02:56:18 IST 2017 C/CRA/123/2017 ORDER has not filed appearance for any of the respondents.
Direct service is permitted.
(A.J. SHASTRI, J.) /phalguni/ Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Nov 29 02:56:18 IST 2017