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CA/3337/1997 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION No. 3337 of 1997
In
FIRST APPEAL No. 1131 of 1997
With
CIVIL
APPLICATION No. 3343 of 1997
In
FIRST APPEAL No. 1134 of 1997
=========================================================
JAGDISHBHAI HIRABHAI AAL - Petitioner(s)
Versus
NEW
INDIA ASSURANCE CO LTD & 12 - Respondent(s)
========================================================= Appearance :
MR
MANOJ N POPAT for Petitioner(s) : 1, RULE UNSERVED for Respondent(s) : 1,4 - 11. MR
SANDEEP N BHATT for Respondent(s) : 2 - 3. - for Respondent(s) : 0.0.0
MR DC SEJPAL for Respondent(s) : 12,
=========================================================
CORAM
:
HONOURABLE MR.JUSTICE H.K.RATHOD
Date
: 05/08/2008
ORAL
ORDER
Learned
advocate Mr. Popat appearing for applicants, learned advocate Mr. DC Sejpal appearing for respondent no. 12, learned advocate Mr. SN Bhatt appearing for respondent no. 2 and 3. Respondent no. 1 and respondent no. 4 to 11 are unserved as not residing on given address. Though, respondent no. 13 served, no appearance is filed.
Therefore, appellants shall have to take effective steps for service to respondent no. 4 to 11 on or before 25/8/2008 failing which matter will dismiss in default without reference to the Court.
(H.K.RATHOD, J)
asma
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