Bombay High Court
Mr. Vilas Keshav Joshi ( Poa For The Lhr Of ... vs State Of Maharashtra Thru Minister For ... on 18 April, 2019
Author: S. S. Shinde
Bench: S. S. Shinde
(18) wp-2038.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.2038 OF 2019
Mr. Vilas Keshav Joshi
Power of Attorney Holder
Antonio Berando De'Sausa : Petitioner.
Versus
State of Maharashtra
Through Minister for Cooperation
Marketing and Textile & ors. : Respondents.
Mr. Sumi Kate i/by Mr. Uday Warunjikar for the Petitioner. Mr. S D Rayrikar, AGP for Respondent No.1 CORAM : S. S. SHINDE, J DATE : 18th April 2019 P.C. 1 Heard Mr. Sumit Kate, the learned counsel appearing for the Petitioner.
2 Issue notice to the Respondents, returnable on 03/06/2019. In addition to service of notice through Court, the Petitioner shall serve a private notice by Registered Post A.D. and/or by Courier service and/or by hand delivery on the Respondents and shall file affidavit of service before the returnable date.
3 The learned AGP Mr. S D Rayrikar, waives service of notice on behalf of Respondent No.1.
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(18) wp-2038.19.doc
4 The learned counsel for the Petitioner to remove office objections,
if any, on or before the next date, failing which the Writ Petition shall stand dismissed without further reference to the Court.
[S. S. SHINDE , J]
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