Bombay High Court
M S Ashwini Tradin Company Prp ... vs The State Of Maharashtra And Others on 5 March, 2021
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
931-935
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
931 WRIT PETITION NO.7369 OF 2020
GORAKH GENA BABAR AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
AND
935 WRIT PETITION NO.437 OF 2021
M S ASHWINI TRADIN COMPANY PRP SUSHILADEVI RAMESHKUMAR
BAGARIA THR HER GPA HOLDER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATE : 5th March, 2021.
ORDER:
Petitioners shall take steps as against unserved respondents within three weeks, failing which the matters shall stand dismissed as against the said respondents.
(SHRIKANT D. KULKARNI, J.) (S.V.GANGAPURWALA, J.) JPC Page 1 of 1 ::: Uploaded on - 08/03/2021 ::: Downloaded on - 31/08/2021 07:16:11 :::