Bombay High Court
M/S Jalgaon Golden Transport Pvt Ltd ... vs The Union Of India And Others on 10 December, 2018
Bench: S.S. Shinde, K.K. Sonawane
wp13703.18
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.13703 OF 2018
Jalgaon Golden Transport Pvt. Ltd.
...PETITIONER
VERSUS
The Union of India & ors.
...RESPONDENTS
...
Miss. Pradnya S. Talekar Advocate I/b. Talekar
and Associates for Petitioner.
Mr.S.B. Deshpande, A.S.G. for Resp. No.1.
Mr.P.B. Shirsath Advocate for Resp. No.2.
...
CORAM: S.S. SHINDE AND
K.K. SONAWANE, JJ.
DATE : 10TH DECEMBER, 2018
ORDER :
1. Heard. Issue notice to the Respondents, returnable on 20th December, 2018. Mr. Deshpande, learned A.S.G. waives service of notice for Respondent No.1. Mr. Shirsath, learned counsel waives service of notice for Respondent No.2. ::: Uploaded on - 10/12/2018 ::: Downloaded on - 26/12/2018 23:57:29 :::
wp13703.18 2
2. In addition to usual mode of service, the Petitioner to serve Respondent Nos.3 and 4 by alternate mode of service such as Fax/E- mail/Courier and file affidavit of service with tangible proof of service before next date of hearing, failing which this Petition shall stand dismissed without further reference to this Court.
3. Learned counsel appearing for the Petitioner submits that work order is not yet issued. By way of ad-interim order, we direct Respondent No.2 not to issue the work order till next date of hearing.
. Parties to act upon authenticated copy of this order.
[K.K. SONAWANE, J.] [S.S. SHINDE, J.] asb/DEC18 ::: Uploaded on - 10/12/2018 ::: Downloaded on - 26/12/2018 23:57:29 :::