Bombay High Court
The New India Assurance Co. Ltd., Thr Its ... vs Mahendra Nitin Savant And Ors on 30 October, 2018
Author: P.R. Bora
Bench: P.R. Bora
910-CA-13983-2017 .odt
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
910 CIVIL APPLICATION NO. 13983 OF 2017
IN FAST/36125/2017 WITH CA/13984/2017 IN
FAST/36125/2017 WITH CA/9310/2018 IN
FAST/36125/2017
THE NEW INDIA ASSURANCE CO. LTD., THR ITS MANAGER
(LEGAL HUB) AURANGABAD
VERSUS
MAHENDRA NITIN SAVANT AND ORS
...
Advocate for Applicant : Mr. Bodade S.R.
...
CORAM : P.R. BORA, J.
DATED : 30th OCTOBER, 2018. PER COURT:-
. Learned counsel for the appellant/applicant shall take necessary steps to serve the unserved respondents within three weeks. If the necessary steps are not taken within stipulated time, necessary orders would follow. List the matter after four weeks.
(P.R. BORA, J.) Mujaheed// ::: Uploaded on - 31/10/2018 ::: Downloaded on - 02/11/2018 02:22:05 :::