Bombay High Court
Mrs. Sunita Mishrilal Gupta vs Mrs. Renu Sunil Shah @ Renu Mishrilal ... on 2 March, 2020
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
WP 13480-18.doc
Anand IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 13480 OF 2018
Mrs. Sunita Mishrilal Gupta .Petitioner
Vs.
Mrs. Renu Sunil Shah alias Renu Mishrilal Gupta .Respondents
& ors.
Ms M. S. Bajoria, Advocate, for the Petitioner
CORAM : REVATI MOHITE DERE, J.
DATE : 02.03.2020
P. C.
. Heard learned counsel for the Petitioner.
2. Issue notice to the Respondent No. 1, returnable on 30.03.2020. Hamdast permitted. In addition to Court notice, Advocate for the Petitioner, to serve the Respondent No. 1 by Advocate's notice and file Affidavit of service before the returnable date. Notice to indicate that an endeavour shall be made to dispose of the Petition finally at the stage of admission, even if none appears for the Respondent No. 1. Spare copy to be supplied within ten days from today in the Registry of this Court, failing which the Petition shall stand dismissed for want of prosecution without further reference to the Court.
(REVATI MOHITE DERE, J.) ::: Uploaded on - 04/03/2020 ::: Downloaded on - 04/03/2020 22:06:21 :::