Bombay High Court
Benmos Commodities (I) Pvt. Ltd vs The Union Of India And Anr on 4 December, 2018
Before : Aniruddha M. Chandekar Prothonotary & Senior Master Date : 4th December, 2018 FOR REJECTION (ORIGINAL SIDE MATTERS) :
97 NMWL/845/2015 ) Ms. Divya Shukla I/b. Akshar Lawas WP/1965/2003 ) Advocate for Petitioner.
) ) P.C. : As a last chance, time is granted to ) Applicants and/or their Advocate to ) remove office objections on the Notice ) of Motion and get the same numbered ) and registered till 01.01.2019, failing ) Notice of Motion to stand rejected for ) non-removal of office objections under ) O.S.Rule 986.
98 NMWL/850/2015 ) None present.
WP/848/2012 ) ) P.C. : As a last chance, time is granted to ) Applicants and/or their Advocate to ) remove office objections on the Notice ) of Motion and get the same numbered ) and registered till 01.01.2019, failing ) Notice of Motion to stand rejected for ) non-removal of office objections under ) O.S.Rule 986.
99 NMWL/857/2015 ) None present.
WPL/896/2015 ) ) P.C. : As a last chance, time is granted to ) Applicants and/or their Advocate to ) remove office objections on the Notice ) of Motion and get the same numbered ) and registered till 01.01.2019, failing ) Notice of Motion to stand rejected for ) non-removal of office objections under ) O.S.Rule 986.
Date : 04.12.2018 Prothonotary & Senior Master ::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 06:27:31 :::