Bombay High Court
Karishma Piraji Chopade And Others vs The Union Of India And Others on 16 October, 2018
Bench: Prasanna B. Varale, Manish Pitale
14656.17wp
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.14656 OF 2017
Karishma d/o Piraji Chopade & ors. ..PETITIONERS
VERSUS
The Union of India & ors. ..RESPONDENTS
Mr B. S. Chondhekar, Advocate for petitioners;
Mr D. G. Nagode, ASGI for respondent No.1;
Mr S. M. Ganachari, A.G.P. for respondent No.4
Mr A. P. Bhandari, Advocate for respondent No.6
Mr V. B. Bhange, Advocate for respondent Nos.8,9 & 11 to 16
CORAM : PRASANNA B. VARALE
AND
MANISH PITALE, JJ.
DATE : 16th October, 2018
ORAL ORDER:
On perusal of the documents and the office report, it seems that except respondent Nos.17 and 18, all the other respondents are duly served and some of them are also represented through their Counsel.
2. The petitioners to serve respondent Nos.17 and 18 and file service report before this Court, before next date. If the petitioners fail to serve respondent Nos.17 and 18, the interim relief granted by the Division Bench of this Court by an order dated 19th December, 2017 shall stand vacated without further reference to this Court.
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14656.17wp (2)
3. The petitioners are permitted to serve respondent Nos.17 and 18 by way of private notice or any other legally permissible mode of service.
Post the petition for further consideration on 27th November, 2018.
(MANISH PITALE, J.) (PRASANNA B. VARALE, J.)
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