Bombay High Court
M/S. Nahalchand Laloochand Pvt. Ltd vs Panchali Co-Op. Hsg. Soc. Ltd. And Ors on 3 May, 2019
Author: S. S. Shinde
Bench: S. S. Shinde
(516) wpst-11486.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION STAMP NO.11486 OF 2019
M/s. Nahalchand Laloochand Pvt. Ltd. : Petitioner
versus
Panchali Co-operative Housing Society Ltd.
And ors. : Respondents.
Mr. Gaurav Patankar for the Petitioner.
Mr. C D Mali, AGP for Respondent Nos.2 and 3.
CORAM : S. S. SHINDE, J
DATE : 03rd May 2019
P.C.
1 Not on board. On mentioning taken on board.
2 Heard Mr.Gaurav Patankar, the learned counsel appearing for the
Petitioner.
3 Issue notice to the Respondents, presently restricted to
Respondent No.1, returnable on 21/06/2019. In addition to service of notice through Court, the Petitioner shall serve a private notice by Registered Post A.D. and/or by Courier service and/or by hand delivery on the Respondents and shall file affidavit of service before the returnable date. Hamdast permitted.
4 After filing tangible proof of service of private advocate's notice on
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Respondent No.1 by the Petitioner, liberty is granted to the Petitioner to move during ensuing summer vacation of 2019.
5 The learned counsel for the Petitioner to remove all office objections on or before the returnable date, failing which the Writ Petition shall stand dismissed for want of prosecution without further reference to the Court.
[S. S. SHINDE , J]
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