Bombay High Court
The Maharashtra State Co Operative Bank ... vs The Assistant Provident Fund ... on 19 November, 2018
Author: K.K. Sonawane
Bench: S.S. Shinde, K.K. Sonawane
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FARAD CONTINUATION SHEET NO.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.12551 OF 2018
(The Maharashtra State Co-operative Bank Limited vs. Assistant
Provident Fund Commissioner and Recovery Officer)
Office Notes, Court's or Judge's Orders
Office Memoranda of
Coram, appearances,
Court's orders or
directions and
Registrar's orders.
Mr.R.N. Dhorde Senior Advocate with Mr. V.R.
Dhorde Advocate for Petitioner.
Mr.N.K. Chaudhari Advocate for Resp. No.1.
....
CORAM: S.S. SHINDE AND
K.K. SONAWANE, JJ.
DATE : 19TH NOVEMBER, 2018
ORDER:
1. Heard. Issue notice to the Respondents, returnable on 26th November, 2018. Mr. N.K. Chaudhari, learned counsel waives service of notice for Respondent No.1.
2. In addition to regular mode of service, the Petitioner to serve Respondent No.2 by alternate mode of service such as Fax/E-
::: Uploaded on - 22/11/2018 ::: Downloaded on - 23/11/2018 00:45:35 :::wp 1 Office Notes, Court's or Judge's Orders Office Memoranda of Coram, appearances, Court's orders or directions and Registrar's orders.
mail/Courier and file affidavit of service with status report, before returnable date.
In case of urgency, liberty to move.
3. To be heard along with Writ Petition Nos. 2600 of 2018, 2897 of 2018, 27777 of 2018, 942 of 2018 and 3694 of 2018.
[K.K. SONAWANE, J.] [S.S. SHINDE, J.] asb/NOV18 ::: Uploaded on - 22/11/2018 ::: Downloaded on - 23/11/2018 00:45:35 :::