Bombay High Court
Maharashtra State Handloom ... vs Deorao S/O Kashinath Patil (Dead) Thr. ... on 30 November, 2018
Author: Z.A.Haq
Bench: Z.A. Haq
1 wp863.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 863 OF 2018
(MAHARASHTRA STATE HANDLOOM CORPORATION...VS.. DEORAO KASHINATH PATIL (DEAD)
THR. LRS.)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri M.V.Mohokar, Advocate for Petitioner.
CORAM : Z.A.HAQ, J.
DATED : NOVEMBER 30, 2018.
Heard.
Issue notice to the respondent.
The respondent may file reply/affidavit, if so advised, till 18th February 2019.
List the petition for further consideration on 27th February 2019.
There shall be ad-interim order in terms of prayer clause (iii), until further orders.
JUDGE RRaut..
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