Bombay High Court
Ramesh Baliram Lahore vs M/S Bombay Gujrat Roadways, Prop. Mohd. ... on 24 August, 2018
Author: P.R. Bora
Bench: P.R. Bora
IN THE HIGH COURT OF JUDICATURE AT BOMBAY.
BENCH AT AURANGABAD
(1) CA NO.752/2017
928 CIVIL APPLICATION NO. 752 OF 2017
IN FAST/36177/2016 WITH CA/753/2017
IN FAST/36177/2016
929 FIRST APPEAL NO. 1194 OF 2018
931 FIRST APPEAL NO. 1821 OF 2018
932 FIRST APPEAL NO. 1838 OF 2018
934 FIRST APPEAL NO. 1840 OF 2018
935 FIRST APPEAL NO. 1841 OF 2018
937 CIVIL APPLICATION NO. 2984 OF 2018
IN FAST/1164/2018
938 CIVIL APPLICATION NO. 5627 OF 2018
IN FAST/9036/2018
939 CIVIL APPLICATION NO. 5682 OF 2018
IN FAST/9744/2018
940 CIVIL APPLICATION NO. 6585 OF 2018
IN FAST/9204/2018
944 CIVIL APPLICATION NO. 7440 OF 2018
IN FAST/12684/2018
945 CIVIL APPLICATION NO. 7448 OF 2018
IN FAST/15392/2018
947 CIVIL APPLICATION NO. 7496 OF 2018
IN FAST/14632/2018
950 CIVIL APPLICATION NO. 7825 OF 2018
IN FAST/14605/2018
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY.
BENCH AT AURANGABAD
(2)
CORAM : P.R. BORA, J.
Dated: August 24, 2018 PER COURT :
1. Learned Counsel for the appellant/applicant shall take necessary steps to serve the unserved respondents within four weeks. If the necessary steps are not taken within stipulated time, necessary orders would follow.
2. Interim relief, if any, to continue till then.
( P.R. BORA, J. ) ...
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