Bombay High Court
Shri. Harikishan Chaniya Bari And Ors vs Smt. Kalavati Ramesh Bari And Anr on 26 November, 2018
Author: K.K. Tated
Bench: K.K. Tated
18 cra459-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO.459 OF 2018
Harkishan C. Bari & Ors. .. Applicant
V/s.
Kalavati Ramesh Bari & Ors. .. Respondents
None for the petitioner
Later on:
Mr.Mangesh D. Patil for the petitioner
CORAM: K.K. TATED, J.
DATED : NOVEMBER 26, 2018 P.C. : 1 When the matter was called out, no one appeared on behalf of Petitioner. 2 Hence, Writ Petition stands dismissed for non-prosecution. 3 Later on, in the second session, advocate for the Petitioner
Mr.A.S.Kulkarni mentioned the matter. Hence, earlier order is recalled. Matter is restored on file.
4 Writ Petition to appear on board tomorrow i.e. 27.11.2018.
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