Bombay High Court
The Ex. Engineer Krishna Valley Dev. Co. ... vs Manmath Sadashiv Ghadage Thr Poa Holer ... on 15 January, 2021
Author: V.L.Achliya
Bench: V.L.Achliya
1 [907-C.A. 808.2021 in F.A.St. 23510.2020]
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
907 CIVIL APPLICATION NO.808 OF 2021
IN FAST/23510/2020
THE EX. ENGINEER KRISHNA VALLEY DEV. CO.
OMERGA DIV. AND ORS
VERSUS
MANMATH SADASHIV GHADAGE THR POA
HOLER SHAMGIR SHANKARGIR BAWA
WITH
CIVIL APPLICATION NO. 810 OF 2021
IN FAST/23510/2020
THE EX. ENGINEER KRISHNA VALLEY DEV. CO.
OMERGA DIV. AND ORS
VERSUS
HANUMANT SAMBHAJI BIRAJDAR (DIED) THR.
L.RS. BABRUWAN AND ORS.
......
Mr. R.A.Tambe, Advocate for Applicants.
......
CORAM : V.L.ACHLIYA, J.
DATE : 15/01/2021
......
ORAL ORDER :
1. Learned counsel for applicants undertake to remove office objections within two weeks.
2. Heard learned counsel for applicants.
3. Subject to removal of office objections within stipulated period, notice be issued to respondents, returnable within four weeks.
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4. S.O. 22/02/2021.
[V.L.ACHLIYA] JUDGE KNP ::: Uploaded on - 18/01/2021 ::: Downloaded on - 07/02/2021 22:40:31 :::