Bombay High Court
Govind Bajirao Sul Since Deceased T/H ... vs Purushottam Mohanlal Vayas And Other on 25 September, 2019
Bench: Prasanna B. Varale, Avinash G. Gharote
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
902 CONT. PETITION NO.411 OF 2018
IN CA/5533/2018
GOVIND BAJIRAO SUL SINCE DECEASED T/H L.RS. MANIK G. SUL SINCE
DECEASED T/H L.RS.
VERSUS
PURUSHOTTAM MOHANLAL VAYAS AND OTHER
...
Advocate for Petitioner : Mr. Gunale V.D.
Advocate for Respondent No.2 :Mr. R.S.Deshmukh
...
CORAM : PRASANNA B. VARALE & AVINASH G. GHAROTE, JJ.
Date: September 25, 2019 ...
PER COURT :-
1 Perused the process service report.
2 The Office note reiterates the fact that respondent No.6 has received the notice for respondent No.5 and it is endorsed by the father for having received the notice for himself as well as his son. The service effected on respondents No.5 and 6 be treated as good service.
3 To give one more and last chance to respondent Nos.5 and 6, stand over to 11.10.2019 for further consideration.
( AVINASH G. GHAROTE, J. ) ( PRASANNA B. VARALE, J. ) vbd ::: Uploaded on - 26/09/2019 ::: Downloaded on - 27/09/2019 02:43:57 :::