Bombay High Court
Rasik Vanyankant Sulakhe vs Barshi Hotel Owner Co-Op. Customer ... on 26 November, 2018
Author: M.S.Sonak
Bench: M.S.Sonak
YBG 1
sr.no.7-22 common
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
C.R.A.ST.NO.24482 OF 2001
ALONG WITH
C.R.A.ST.NO.21413 OF 2002,
C.R.A.ST.NO.15190 OF 2005
C.R.A.ST.NO.26285 OF 2006
C..R.A.ST.NO.16378 OF 2009
C.R.A.ST.NO.27957 OF 2009
C.R.A.ST.NO.1138 OF 2010
C.R.A.ST.NO.255 OF 2011
C.R.A.ST.NO.8788 OF 2011
C.R.A.ST.NO.19685 OF 2011
C.R.A.ST.NO.19692 OF 2011
C.R.A.ST.NO.19701 OF 2011
C.R.A.ST.NO.19704 OF 2011
C.R.A.ST.NO.20291 OF 2011
C.R.A.ST.NO.20293 OF 2011
CRA ST.NO.24955 OF 2012
(Appearing from Serial No.7 to Serial No.22 on the board of Justice
M.S.Sonak dated 26th November 2018.)
Mr. Siddhesh Pilankar I/b. Uday Warunjikar for applicant in
C.R.A.No.15190 of 2005
Mr. Swapnil Patil I/b Suhasini Mutalik for applicant in
C.R.A.St.No.24482 of 2001
CORAM : M.S.SONAK, J.
DATE : 26th November 2018. P.C.
In all these matters, the Registry has reported that the ::: Uploaded on - 28/11/2018 ::: Downloaded on - 30/12/2018 08:39:34 ::: YBG 2 sr.no.7-22 common case papers are not traceable. Accordingly, the respective petitioners/ applicants are granted four weeks' time to submit a duplicate set of the case papers, like memo of C.R.A./ Petitions, impugned order etc so that the office can reconstruct the papers. 2] Notice is to be published on website requiring learned Counsel for the respective applicant/ petitioners to furnish duplicate set of case papers so as to enable the Registry to reconstruct the case papers.
3] Place all these matters on 14 th January 2019. By then, if no steps are taken, then, this Court will consider whether these matters are to be dismissed for non prosecution.
(M.S.SONAK, J.) ::: Uploaded on - 28/11/2018 ::: Downloaded on - 30/12/2018 08:39:34 :::