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Bombay High Court

Veena Wd/O Dilip Goray (Occ.Since ... vs Dr. Prafulla Gopalrao Waghmare on 6 April, 2015

Author: R.K. Deshpande

Bench: Ravi K. Deshpande

      wp988.15.O.odt                                                                                                        1/1 



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                                       
                                 NAGPUR BENCH, NAGPUR.




                                                                                                       
                                        WRIT PETITION NO.988 OF 2015   
                (Veena wd/o Dilip Gorey and another Vs. Dr. Prafulla Gopalrao Waghmare)
                                                
                                                                    
                                                                                        
                                                                                                            
                                                                                                                                
                                                                                                                                             
                                                                                                                                             
      Office Notes, Office Memoramda of Coram,
      appearances, Court's orders of directions                                        Court's or Judge's orders.




                                                                                                      
      and Registrar's orders.
                                    Shri R.N. Ghuge, Advocate for Petitioners.

                                    CORAM: R.K. DESHPANDE, J.

DATE: 25 th FEBRUARY, 2015.

Issue notice for final disposal of the matter, to the respondent, returnable on 08.04.2015.

The respondent be served by R.P.A.D. in addition to regular mode of service.

The order of status quo passed by the Trial Court on 28.01.2015 shall continue to operate.

JUDGE NSN ::: Downloaded on - 11/04/2015 00:00:07 :::