Bombay High Court
Satish Buba Shetty vs Inspector General Of Registration And ... on 17 March, 2023
Author: N. J. Jamadar
Bench: N. J. Jamadar
16-WP9657-2022.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 9657 OF 2022
SANTOSH
SUBHASH Satish Baba Shetty ...Petitioner
KULKARNI
Digitally signed by
Versus
SANTOSH SUBHASH
KULKARNI Inspector General of Registration and
Date: 2023.03.18
11:45:08 +0530
Controller of Stamps & ors. ...Respondents
Mr. Sameer Khedekar, a/w Chanderkant Mhatre, for the
Petitioner.
Mr. S. H. Kankal, AGP for the State/Respondent.
CORAM: N. J. JAMADAR, J.
DATED : 17th MARCH, 2023
PC:-
1. None present for the petitioner.
2. The learned Counsel for the respondents seeks time to file affidavit-in-reply.
Let the affidavit-in-reply be filed within a period of two weeks and copies served on the petitioner.
3. The petitioner is at liberty to file an affidavit-in-rejoinder, if any, within a week thereafter.
4. Stand over to 21st April, 2023.
[N. J. JAMADAR, J.] 1/1