Bombay High Court
Unique Estates Development Co.Ltd vs Eldred Anthony Nicholas Lobo on 14 June, 2019
Before : M. W. Chandwani Prothonotary & Senior Master Date : 14th June, 2019 FOR REJECTION (ORIGINAL SIDE MATTERS) :
39 APPL/193/2019 ) Ms. Shireen Pochkhanwalla I/b.
S/742/1993 ) Maneksha & Sethna, Advocate for ) Appellants.
) ) P.C. : Appellants and/or their Advocates to ) remove office objections on the Appeal ) and get the same numbered and/or ) registered on or before 12.07.2019, ) failing Appeal to stand rejected for non-
) removal of office objections under
) O.S.Rule 986.
40 APPL/196/2019 ) M/s. Mohanty and Associates, Advocate
CHS/608/2013 ) for Appellants.
EXA/362/2017 )
with ) P.C. : Appellants and/or their Advocates to
NMAL/403/2019 ) remove office objections on the Appeal
with ) and get the same numbered and/or
NMAL/487/2019 ) registered within four weeks from the
) date of disposal of Notice of Motion
) taken out condonation of delay, failing
) Appeal to stand rejected for non-
) removal of office objections under
) O.S.Rule 986.
41 APPL/198/2019 ) None present.
TS/23/2003 )
TP/667/2002 ) P.C. : Appellants and/or their Advocates to
with ) remove office objections on the Appeal
NMAL/404/2019 ) and get the same numbered and/or
with ) registered within three weeks from the
NMAL/405/2019 ) date of disposal of Notice of Motion
) taken out condonation of delay, failing
) Appeal to stand rejected for non-
) removal of office objections under
) O.S.Rule 986.
Date : 14.06.2019 Prothonotary & Senior Master
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