Bombay High Court
Laxmi G.Shetye vs Mhada & Anr on 4 February, 2020
Author: Sarang V. Kotwal
Bench: K. K. Tated, Sarang V. Kotwal
Seema 2. WP 1546 of 1996.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 1 OF 2019
IN
WRIT PETITION NO. 1546 OF 1996
Laxmi G. Shetye ...Petitioner
Versus
MHADA & Anr. ...Respondents
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Sheetal M. Ubale and R. V. Bansode- Advocate for the applicant.
None for the respondents.
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CORAM : K. K. TATED &
SARANG V. KOTWAL, JJ.
DATE : 4th FEBRUARY, 2020.
P.C. :
1. Heard the learned counsel Ms. Sheetal M. Ubale for the applicant.
2. The applicant is seeking restoration of Writ Petition No. 1546 of 1996 which stands dismissed for default vide order dated 3rd October, 2019.
3. The learned counsel for the applicant seeks permission to serve the respondent no. 2 by private service.
4. Considering the submission made by the learned counsel 1/2 ::: Uploaded on - 06/02/2020 ::: Downloaded on - 06/02/2020 20:53:35 ::: Seema 2. WP 1546 of 1996.odt for the applicant, we are satisfied that the applicant has made out a case for following order:
(a) The applicant is permitted to serve the respondent no. 2 by private service alongwith entire proceedings by hand delivery and file affidavit of service on or before 21st February, 2020.
(b) The matter to appear on board on 25 th February, 2020.
[SARANG V. KOTWAL, J.] [K. K. TATED, J.]
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