Bombay High Court
Mohamed Hussain Shariffi vs Municipal Corporation Of Greater ... on 7 December, 2018
Before : Aniruddha M. Chandekar Prothonotary & Senior Master Date : 7th December, 2018 FOR HEARING AND FINAL DISPOSAL (ORIGINAL SIDE MATTERS) :
3 CHOL/994/2018 ) Mrs. Deshpande I/b. Mrs. Vidya Khatu, WPL/2043/2017 ) Advocate for Applicant.
) ) P.C. : Instant Chamber Order is taken out by ) the Applicant for setting aside Order ) dated 13.02.2018, rejecting Petition for ) non-removal of office objections.
)
) Applicant has filed Affidavit of Service,
) which is taken on record. Despite of
) service, none appeared to resist instant
) Chamber Order.
)
) Perused Affidavit in Support. It reveals
) that Applicant had already complied
) with all office objections, but filing order
) remains to be obtained. According to
) the Applicant grave prejudice will be
) caused to the Applicant, if instant
) Chamber Order is not allowed.
)
) As none appeared to resist instant
) Chamber Order, contention of the
) Applicant needs to be accepted as
) sufficient reason. Hence, instant
) Chamber Order is granted as prayed and
) signed separately.
)
) Petitioner and/or his Advocate to
) remove office objections on the Petition
) and get the same numbered and
) registered on or before 04.01.2019,
) failing Petition to stand rejected for non-
) removal of office objections under
) O.S.Rule 986.
Date : 07.12.2018 Prothonotary & Senior Master
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