Bombay High Court
Madhavrao Chintaman Kinkhede vs Kinkhede Layout Plot Owners ... on 25 July, 2019
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 WP5657-16
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 5657/2016
(MADHAVRAO CHINTAMAN KINKHEDE VERSUS KINKHEDE LAYOUT PLOT OWNERS
ASSOCIATION LTD. NAGPUR & 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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Shri A.J. Mirza, counsel for petitioner.
CORAM : A.S. CHANDURKAR, J.
DATE : JULY 25, 2019.
The learned counsel for the petitioner seeks time of two weeks to take further steps for having the proceedings restored against the respondent no.4.
Time of two weeks is granted.
C.A.W. NO. 1963/2019.
On the motion made by he petitioner, the names of respondent nos.1, 5, 8 and 10 are permitted to be deleted from the array of parties. The amendment be carried out accordingly.
The civil application is disposed of.
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