Gujarat High Court
Abg vs Panchmahal on 29 March, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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COMP/17/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY
PETITION No. 17 of 2011
=========================================================
ABG
INFRALOGISTICS LIMITED - Petitioner(s)
Versus
PANCHMAHAL
CEMENT COMPANY PRIVATE LIMITED - Respondent(s)
=========================================================
Appearance :
MR
ZUBIN F BHARDA for
Petitioner(s) : 1,
DS AFF.NOT FILED (N) for Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 29/03/2011
ORAL
ORDER
Mr. Zubin F. Bharda learned Advocate for the petitioner submits that the service of notice could not be effected since the Registered Post A.D. has returned as unserved.
In view of the above, issue FRESH NOTICE returnable on 13th APRIL, 2011.
Direct Service is permitted.
Sd/-
(Anant S. Dave, J.) Caroline Top