Bombay High Court
Vipul Amrutlal Shah vs Pune E-Stock Broking Pvt. Ltd on 4 March, 2019
Author: K.K. Tated
Bench: K.K. Tated
8.12831.17-wp.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.12831/2017
Vipul Amrutlal Shah ... Petitioner
V/s.
Pune E Stock Broking Pvt. Ltd. ... Respondent
None for the parties.
CORAM: K.K. TATED, J.
DATED : MARCH 4, 2019 P.C. :
1 Office note shows that the advocate for the Petitioner has not supplied copies of the Writ Petition for issuing notices to the other side.
2 Hence, the Petitioner to remove all office objections on or before 20.04.2019, failing which the Writ Petition shall stand dismissed without further reference to the court.
3 If all office objections are removed within stipulated time as stated hereinabove, Office to issue notice to the Respondent, returnable on 24.06.2019.
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