Bombay High Court
New Yasmeen Co-Operative Housing ... vs The Municipal Corporation Of Greater ... on 24 August, 2018
Before : Aniruddha M. Chandekar
Prothonotary & Senior Master
Date : 24th August, 2018
FOR HEARING & FINAL DISPOSAL (ORIGINAL SIDE MATTERS) :
7 CHOLL/1067/2018 ) Mr. Dinesh Rane, Advocate for
WPL/906/2018 ) Applicants.
)
) Mr. Nilesh Das, Advocate for
) Respondent No. 5.
) ) P.C. : Instant Chamber Order is taken out by ) the Applicants for setting aside Order ) dated 10.07.2018, rejecting Writ ) Petition for non-removal of office ) objections.
) ) Ld. Counsel for Applicants filed Affidavit ) of Service and Affidavit in Support to ) the Chamber Order of the Applicant, ) which are taken on record. Affidavit of ) Service reveals that Chamber Order is ) duly served upon Respondents. Despite ) of service, none present except ) Respondent No. 5.
) ) Perused Affidavit in Support. It reveals ) that due to death in the family of clerk, ) appearing on behalf of Ld. Counsel for ) Applicant, office objections could not be ) complied with. According to the ) Applicant, instant Writ Petition involved ) several serious issues, which needs to be ) placed before the Hon'ble Court. ) ) Looking to the contention of the ) Applicant, Applicant has made out ) sufficient case for restoration of the Writ ) Petition. Hence, Chamber Order is ) granted as prayed and signed ) separately.
::: Uploaded on - 31/08/2018 ::: Downloaded on - 31/08/2018 23:24:10 :::2 Before : Aniruddha M. Chandekar Prothonotary & Senior Master Date : 24th August, 2018 contd... ) Applicants and/or their Advocate to CHOLL/1067/2018 ) remove office objections on the Petition WPL/906/2018 ) and get the same numbered and ) registered on or before 14.09.2018, ) failing Petition to stand rejected for non-
) removal of office objections under
) O.S.Rule 986.
Date : 24.08.2018 Prothonotary & Senior Master
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