Bombay High Court
Chandrasekaran S/O K.V. Subaiyya vs K.V. Subaiyya And Ramasubbu ... on 6 March, 2019
Before : Aniruddha M. Chandekar Prothonotary & Senior Master Date : 06th March, 2019 FOR DIRECTION :
60 TPACL/24/2019 ) Applicant is present in-person.
TP/17/2011 )
) Petitioner is present in-person.
)
) P.C. : Instant Application is filed by the ) Applicant for certified copies of entire ) Record and Proceedings in TP/17/2011.
) ) Perused Affidavit in Support. Applicant ) is seeking certified copies to produce it ) before the Hon'ble Court. ) ) Petitioner has produced his Aadhar Card ) for the purpose of identification. He is ) directed to provide photocopy of Aadhar ) Card on record. Petitioner has given no ) objection for issuance of certified copies. ) ) As certified copies are required to be ) produced in the court proceeding, ) Applicant is entitled for certified copies. ) Hence, Application is granted as prayed. ) ) Office to issue certified copies as prayed ) on deposit of requisite charges.
)
) Applicant is directed not to use certified
) copies for the purpose other than
) mentioned in Affidavit in Support dated
) 10.01.2019.
Date : 06.03.2019 Prothonotary & Senior Master
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