Bombay High Court
Maharashtra State Electricity ... vs M/S Govind Oil Industries, Thr. Its ... on 28 November, 2018
Author: Z.A.Haq
Bench: Z.A. Haq
1 wp8038.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 8038/2018
MSEDCL
..VS..
M/s. Govind Oil Industries Thru its partners
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Ms. M.A. Sharma, Advocate for the petitioner
CORAM : Z.A.HAQ, J.
DATED : 28/11/2018 The learned advocate for the petitioner states that recording of evidence of the defendant's witnesses has not yet started.
Issue notice to the respondents. The respondents may file their reply/affidavit, if so advised, till 12/12/2018.
List the petition for further consideration on 18/12/2018.
There shall be ad-interim order in terms of prayer clause (2), until further orders.
In addition to the usual mode, the petitioner shall serve the respondents by speed post/registered post acknowledgment due, supplying the postage stamp till 01/12/2018.
JUDGE Ansari ::: Uploaded on - 28/11/2018 ::: Downloaded on - 30/12/2018 10:25:02 :::