Gujarat High Court
Saraspur Nagrik Co-Operative Bank Ltd vs Desert Storm Chem Pvt.Limited & 7 on 29 June, 2016
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
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:
MS MOHINI BHAVSAR FOR 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 SMT. JUSTICE ABHILASHA KUMARI
Date : 29/06/2016
COMMON ORAL ORDER
Ms.Mohini Bhavsar, learned advocate for Mr.Bharat Jani, learned advocate for the petitioner, prays for further time in order to ascertain the correct addresses of the unserved respondents.
List on 13.07.2016.
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