Bombay High Court
Rasik Vanyankant Sulakhe vs Barshi Hotel Owner Co-Op. Customer ... on 14 January, 2019
Author: R.G. Ketkar
Bench: R.G. Ketkar
5-CRA-ST-24482-2001.odt
Shailaja
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE SIDE JURISDICTION
CIVIL REVISION APPLICATION [ST] NO.24482 OF 2001
WITH
CIVIL REVISION APPLICATION [ST] NO.21413 OF 2002
WITH
CIVIL REVISION APPLICATION [ST] NO.16378 OF 2009
WITH
CIVIL REVISION APPLICATION [ST] NO.27957 OF 2009
WITH
CIVIL REVISION APPLICATION [ST] NO.255 OF 2011
WITH
CIVIL REVISION APPLICATION [ST] NO.8788 OF 2011
WITH
CIVIL REVISION APPLICATION [ST] NO.19685 OF 2011
WITH
CIVIL REVISION APPLICATION [ST] NO.19692 OF 2011
WITH
CIVIL REVISION APPLICATION [ST] NO.19701 OF 2011
WITH
CIVIL REVISION APPLICATION [ST] NO.19704 OF 2011
WITH
CIVIL REVISION APPLICATION [ST] NO.20291 OF 2011
WITH
CIVIL REVISION APPLICATION [ST] NO.20293 OF 2011
WITH
CIVIL REVISION APPLICATION [ST] NO.24955 OF 2012
WITH
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5-CRA-ST-24482-2001.odt
CIVIL REVISION APPLICATION [ST] NO.15190 OF 2005
WITH
CIVIL REVISION APPLICATION [ST] NO.1138 OF 2010
[Appearing from Serial No.5 to Serial No.19 on the board of Justice R.G.
Ketkar dated 14th January, 2019.]
.....
Mr. Siddhesh Pilankar i/b Uday Warunjikar, for Applicant in CRA [ST]
No.15910 of 2015.
Ms. Gauri Shah i/b S.S. Shah, for Applicant in CRA [ST] No.1138 of 2010.
None appears for applicants in other C.R.A's.
.....
CORAM : R.G. KETKAR, J.
DATE : 14TH JANUARY, 2019.
P.C. Heard Mr. Pilnkar, learned Counsel for the applicant in CRA [ST] No.15910 of 2015 and Ms. Shah, learned Counsel for the applicant in CRA [ST] No.1138 of 2010. None appears for the applicants in other Civil Revision Applications.
2. Perused the order dated 26th November, 2018 passed by this Court. In this order, it was recorded that in all these matters, the Registry has reported that the case papers are not traceable. The respective petitioners/applicants were given 4 weeks time to submit duplicate set of the case papers so as to enable the Registry to reconstruct the case papers.
3. Mr. Pilankar and Ms. Shah seek time for reconstruction of the papers.
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4. In view thereof, as and by way of last chance, time of 4 weeks is given for re-construction of the papers. If during this period, the papers are not reconstructed by the petitioners/applicants, the proceedings shall stand dismissed in default, without reference to the Court.
5. S.O to 11th February, 2019, to be listed under the caption "FOR DISMISSAL".
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