Bombay High Court
Shashikant Tukaram Salvi And 11 Ors vs Sukhakarta Sra Co-Op. Hsg Soc. And 7 Ors ... on 26 November, 2018
JSB
Before: Aniruddha M. Chandekar
Prothonotary & Senior Master.
Date: 26th November, 2018
CALLED OUT FOR HEARING & FINAL DISPOSAL :
5. CHOL/925/2018 ) Mr. Ishwar Ahuja, i/b. Thakordas Madgavkar,
CONPWL/79/2017 ) Advocate for the Applicants.
WP/723/2016 )
) P.C.: Instant Chamber Order is taken out for
) setting aside Order dated 27.06.2018 rejecting
) Petition under 986 of O.S. Rules for non-
) compliance of office objections.
)
) Perused Affidavit in support dated 31.07.2018,
) which reveals that due to oversight, the office
) objections remained to be complied with.
)
) Affidavit of Service is taken on file. Despite
) service, none appeared on behalf of the
) Respondents.
) ) The contention of the Applicants needs to be ) accepted as sufficient reason since none appeared ) to resist instant Chamber Order.
)
) In view thereof, instant Chamber Order is granted,
) as prayed. The Chamber Order is signed
) separately.
)
) Petitioners and/or their Advocates to remove
) office objections on the Petition and to get the
) same numbered and/or registered on or before
) 24.12.2018, failing Petition to stand rejected
) under 986 of O.S. Rules for non-compliance of
) office objections.
26-11-2018 Prothonotary and Senior Master
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