Bombay High Court
Mahadev Chintamani Karmokar vs Harish Shambulal Hariani on 7 January, 2020
Author: A. S. Gadkari
Bench: A. S. Gadkari
ssm 1 18-ia1.19-crast26981.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1 OF 2019
IN
CIVIL REVISION APPLICATION (STAMP) NO. 26981 OF 2019
Mahadev Chintamani Karmokar .....Applicant.
Vs.
Harish Shambulal Hariani .....Respondent.
Smt. Nupur Mukharjee i/by M/S. N. N. Vaishnawa & Co. for the Applicant.
None for the Respondent.
CORAM : A. S. GADKARI, J.
DATE : 7th JANUARY, 2020.
P.C.:-
Issue notice to the Respondent returnable on 28 th January, 2020.
2 In addition to Court Notice, the Applicant is permitted to serve the Respondent by way of private notice and to file an affidavit of service after the Respondent is duly served.
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