Bombay High Court
Smt. Shankaramma Poshmallu Galipelli ... vs Ambaji R.Battul And Anr on 21 January, 2020
Author: A.S. Gadkari
Bench: A.S. Gadkari
osk 39-wp-11153-2019 & ors.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11153 OF 2019
Smt. Pushpalata Poshmallu Galipelli ... Petitioner
V/s.
Ambaji R.Battul & Anr. ... Respondents
WITH
WRIT PETITION NO. 11155 OF 2019
Chandraya Narsayya Bingi ... Petitioner
V/s.
Ambaji R.Battul & Anr. ... Respondents
WITH
WRIT PETITION NO. 11179 OF 2019
Maruti Poshmallu Galipelli ... Petitioner
V/s.
Ambaji R.Battul & Anr. ... Respondents
WITH
WRIT PETITION NO. 11291 OF 2019
Smt. Vajreshwari Poshmallu Galipelli ... Petitioner
V/s.
Ambaji R.Battul & Anr. ... Respondents
WITH
WRIT PETITION (ST.) NO. 27181 OF 2019
Smt. Shankaramma Poshmallu Galipelli ... Petitioner
V/s.
Ambaji R.Battul & Anr. ... Respondents
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osk 39-wp-11153-2019 & ors.odt
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Mr.Hetal Patel a/w. Mr.Sarthak Dhone, Mr.Rupesh Gamre, Mr.Suraj Shetye and
Mr.Vinod Gajangi for Petitioner.
CORAM : A.S. GADKARI, J.
DATE : 21st January 2020. P.C. : 1] Issue notice to the respondents, returnable on 21st February 2020.
In addition to Court notice, the petitioner(s) are permitted to serve the respondents by private notice and after the said respondents are duly served, to file an affidavit of service to that effect. 2] Stand over to 21st February 2020.
3] Till the next date, ad-interim relief in terms of prayer Clause (b) in all Petitions.
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