Bombay High Court
Sunil Kokane vs The Sate Of Maharashtra & Ors on 4 December, 2018
Before : Aniruddha M. Chandekar
Prothonotary & Senior Master
Date : 4th December, 2018
FOR REJECTION (ORIGINAL SIDE MATTERS) :
113 CHSWL/330/2015 ) None present.
PIL/104/2015 )
) P.C. : As a last chance, time is granted to
) Applicants and/or their Advocate to
) remove office objections on the
) Chamber Summons and get the same
) numbered and registered till
) 01.01.2019, failing Chamber Summons
) to stand rejected for non-removal of
) office objections under O.S.Rule 986.
114 CHSWL/396/2015 ) Mr. Swapnil Patil, Advocate for
WP/1828/2012 ) Petitioner No. 1.
)
) Ms. Swapna Krishnappa I/b. Suresh
) Dubey, Advocate for Respondent Nos.
) 11 and 12.
)
) P.C. : As a last chance, time is granted to
) Applicants and/or their Advocate to
) remove office objections on the
) Chamber Summons and get the same
) numbered and registered till
) 01.01.2019, failing Chamber Summons
) to stand rejected for non-removal of
) office objections under O.S.Rule 986.
115 CHSWL/423/2015 ) None present.
WP/24/2015 )
) P.C. : As a last chance, time is granted to
116 CHSWL/442/2015 ) Applicants and/or their Advocate to
WP/2364/2015 ) remove office objections on the
) Chamber Summons and get the same
) numbered and registered till
) 01.01.2019, failing Chamber Summons
) to stand rejected for non-removal of
) office objections under O.S.Rule 986.
Date : 04.12.2018 Prothonotary & Senior Master
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