Gujarat High Court
Saraspur Nagrik Co-Operative Bank Ltd vs Desert Storm Chem Pvt.Limited & 7 on 13 July, 2016
Author: Mohinder Pal
Bench: Mohinder Pal
C/SCA/2661/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2661 of 2015
With
SPECIAL CIVIL APPLICATION NO. 2879 of 2015
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SARASPUR NAGRIK CO-OPERATIVE BANK LTD. 1, DARSHAN SOCIETY,
NAVRANGPURA, AHMEDABAD-9....Petitioner(s)
Versus
DESERT STORM CHEM PVT.LIMITED & 7....Respondent(s)
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Appearance:
MR BHARAT JANI, ADVOCATE for the Petitioner(s) No. 1
MR ASHISH H SHAH, ADVOCATE for the Respondent(s) No. 3 , 7.1 - 7.3
RULE SERVED for the Respondent(s) No. 2 , 6 , 7.4 - 7.5 , 8
RULE UNSERVED for the Respondent(s) No. 1 , 4 - 5
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CORAM: HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 13/07/2016
ORAL ORDER
Respondents No.1, 4 & 5 remain to be served. Learned counsel has submitted that they have found new address of respondent No.5 and addresses of respondents No.1 & 4 are not yet found. He has requested for adjournment for this purpose. Now the unserved respondents be served before the next date. Better particulars of these respondents be furnished in the Registry before 25.07.2016. After effecting service, this matter be listed on 03.08.2016.
(MOHINDER PAL, J.) KMGThilake) Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Jul 14 02:53:46 IST 2016