Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Bombay High Court

Akaram Bapu Gawade vs United Western Bank Now Known As ... on 19 June, 2019

Author: S.K.Shinde

Bench: K.K. Tated, S.K.Shinde

                                                                          101.19-cao

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION

                             Civil Application No.101/2019
                                            in
                          Review Petition (ST) No.34037/2018
                                            in
                              Writ Petition No.4235/2018

      Office Notes, Office                      Court's or Judge's orders.
      Memoranda of Coram,
      appearances, Court's
      orders or directions
      and Registrar's orders
                               Mr. Kishor Patil I/b. Arjun s. Pawar for the
                               Applicant
                               Mr. I. A. Nasikwala with N. M. Pawar for
                               Respondent Nos.3A to 3C.


                                       CORAM     : K.K.TATED &
                                                   S.K.SHINDE, JJ.
                                       DATED     : JUNE 19, 2019
                                                   (In Chamber at 2.45)


                               P.C.

                               1       Heard. By this Civil Application, the

Applicant is seeking condonation of 8 days delay in filing the review petition.

2 Office Note shows that the advocate for the Applicant has not supplied spare copies of the Civil Application and review petition for issuing notice to Respondent No.2.

Basavraj G Patil 1/2 ::: Uploaded on - 21/06/2019 ::: Downloaded on - 21/06/2019 22:26:44 :::

101.19-cao 3 The learned counsel for the Applicant submits that he will remove all Office objections within a week. The statement is accepted.

4 Considering the submissions made by the learned counsel for the Applicant following order is passed:

a. If all Office objections are removed within one week from today, Office is directed to issue notice to Respondent No.2, returnable on 24.07.2019.
b. In addition to usual mode of service, the Applicant is permitted to serve Respondent No.2 along with entire proceedings either by registered post and/ or by hand delivery and filed an affidavit of service to that effect on or before the next date.
c. S.O. to 24.07.2019 at 2.45 pm, in Chamber.
(S.K.SHINDE, J.) (K.K.TATED, J.) Basavraj G Patil 2/2 ::: Uploaded on - 21/06/2019 ::: Downloaded on - 21/06/2019 22:26:44 :::