Bombay High Court
Qadri Habibur Rahaman Gulam Hussain vs Shahrunissa Gulam Hussain Qadri Alias ... on 25 September, 2019
Before : M. W. Chandwani Prothonotary & Senior Master Date : 25th September, 2019 FOR REJECTION (ORIGINAL SIDE MATTERS) :
61 CHOLL/702/2019 ) None present.
TPL/3290/2018 ) ) P.C. : Applicant and/or his advocate to ) remove office objections on the chamber ) order and get the same numbered ) and/or registered on or before ) 16.10.2019, failing chamber order to ) stand rejected for non-removal of office ) objections under O.S.Rule 986.
62 CHOLL/703/2019 ) Ms. Sunita Kamat I/b. Rohini Amin, COMAPL/160/2018 ) Advocate for applicant.
NMCDL/706/2017 )
COMS/614/2017 ) P.C. : It appears that present chamber order is
) filed for restoration of appeal, which
) was rejected by this Authority for non-
) removal of office objections under
) O.S.Rule 986.
)
) As per provisions of O.S.Rule 883,
) "application for the acceptance of a
) memorandum of appeal rejected by the
) Prothonotary and Senior Master shall be
) made to the Appellate Court."
)
) In view thereof, ld. Advocate for the
) applicants seeks time to take the
) instructions from clients.
)
) Hence, matter be listed for direction on
) 09.10.2019.
Date : 25.09.2019 Prothonotary & Senior Master
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