Bombay High Court
Alcon, Registred Partnership Firm Thr. ... vs Machindra Chandrakant Kamthe & Ors on 6 August, 2019
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Sr. No. 20 CAS 1054 of 2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 1054 OF 2019
IN
REJECTED CASE NO. 1414 OF 2019
ALCON, registered Partnership Firm
through its Partner
Jagdishprasad Tilakchand Agarwal ...
Applicant
Vs
Machindra Chandrakant Kamthe & Ors. ... Respondents
Mr. Amey C. Sawant i/b. S.M Sabrad, advocate for the Applicant.
CORAM : SANDEEP K. SHINDE J. DATE : August 6th, 2019 P.C. :
1. In view of self operative order dated 07.06.2019 passed by the Registrar, Judicial -II that the appeal has been dismissed for non removal of office objections. The applicant is seeking restoration of the appeal.
2. That for the reasons stated in the application, the order dated 07.06.2019 passed by the Registrar, Judicial -II is recalled and the appeal is restored to file, subject to condition that the Prachi Potdar 1/2 ::: Uploaded on - 08/08/2019 ::: Downloaded on - 08/08/2019 20:41:10 ::: Sr. No. 20 CAS 1054 of 2019.odt applicant shall remove all office objections within two weeks from today. The application is allowed in terms of prayer clause 'b'.
(SANDEEP K. SHINDE, J.) Prachi Potdar 2/2 ::: Uploaded on - 08/08/2019 ::: Downloaded on - 08/08/2019 20:41:10 :::