Bombay High Court
Sushil S/O Sohanlal Agrawal vs Naresh Hanumanprasad Agrawal And ... on 19 November, 2019
Author: Manish Pitale
Bench: Manish Pitale
1 cra104.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
Civil Revision Application No.104 of 2019
Sushil Agrawal Vs. Naresh Agrawal and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. D.N. Mehta, Advocate for applicant.
CORAM : MANISH PITALE, J.
DATED : NOVEMBER 19, 2019 Office note shows that despite notice being issued by this Court by order dated 14/10/2019 and ad-interim relief being granted in favour of the applicant, the copies have not been supplied for issuance of notice to the respondents.
2. The applicant is granted time of one week as last chance to supply copies for issuance of notice, failing which the application shall stand dismissed without reference to this Court. Upon the copies being supplied the returnable date shall stand extended by four weeks.
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