Bombay High Court
Shri. Bajrangilal Kisanlal Agrawal vs The Municipal Council Achalpur, Thr. ... on 14 February, 2020
Bench: A.S. Chandurkar, V. G. Joshi
916-CAW-381-20 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAW) NO.381 OF 2020
IN
WRIT PETITION NO.7650 OF 2018 (D)
Bajrangilal Kisanlal Agrawal
-vs-
The Municipal Council, Achalpur and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri Shinde, Advocate h/f Shri S. M. Vaishnav, Advocate for applicant.
Shri A. B. Patil, Advocate for respondent No.1.
Shri A. Singh, Advocate h/f Shri D. M. Kakani, Advocate for
respondent No.3.
CORAM : A. S. CHANDURKAR AND VINAY JOSHI, JJ.
DATE : FEBRUARY 14, 2020 Perused contents of the application in which it is stated that the applicant is suffering from Paralysis and he is not in a position to walk.
In view thereof the time to deposit the costs of Rs.1000/- is extended by further period of one week by way of last chance. For the same reason the bailable warrant as issued is recalled. However if the amount of costs is not deposited within period of one week, the Court would be inclined to issue a bailable warrant.
Civil Application is disposed of.
JUDGE JUDGE
Asmita
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