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Bombay High Court

Maharashtra State Road Transport ... vs Maggie Johnmates Borges & Ors on 8 December, 2018

Author: Sandeep K. Shinde

Bench: Sandeep K. Shinde

Rane                                        1/1

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      BEFORE THE NATIONAL LOK ADALAT
         FIRST APPEAL NO. 1190 OF 2011
                  ALONGWITH
         CIVIL APPLICATION NO. 2221 OF 2011

Maharashtra State Road
Transport Corporation                           ....Appellant
 V/s.
M.J. Borges                                     .....Respondent

                                ****

Mr. G.S. Hegde, Advocate for the appellant- Corporation.

None for the respondent.

CORAM : SANDEEP K. SHINDE, J & SHRI. S.R. KHANZODE, & (Retired District and Sessions Judge) SHRI. S.T. KAPSE, (Addl. Registrar (O.S.) & Addl. Prothonotary & Senior Master.) Saturday, 8 th December, 2018. P.C. :

1. Office remark shows that, respondent no.2 could not be served for want of proper address. Place it before the Regular Court to enable the appellant to take appropriate steps to serve the respondents.

(SANDEEP K. SHINDE, J) (SHRI. S.R. KHANZODE) (SHRI. S.T. KAPSE) ::: Uploaded on - 24/12/2018 ::: Downloaded on - 29/12/2018 09:38:14 :::