Bombay High Court
Satyanarayan Nandakishor Pande vs Jagdishchandra Nandkishore Pande ... on 16 December, 2019
Author: A.S.Gadkari
Bench: A.S.Gadkari
27-WPST.27120-2019.doc
Dond
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION ST. NO.27120 OF 2019
Satyanarayan Nandkishor Pande ..Petitioner
Vs
Jagdishchandra Nandkishore Pande (Deceased)
through LRs ..Respondents
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Ms. Reena Rana i/b A.N. Mishra for Petitioner.
Mr.. T.M. Gote for Respondent No.3.
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CORAM : A.S.GADKARI, J.
DATE : 16th December 2019. P.C.:
1] Mr. T.M. Gote, learned Advocate waives notice on behalf of respondent No.3 and submitted that, he will file his Vakalatnama within a period three weeks from today. The said statement is accepted. 2] Issue notice to the respondent No.2, returnable on 28 th January 2020.
In addition to Court Notice, the petitioner is permitted to serve the respondent No.2 by private notice and after the said respondent No.2 is duly served, to file an affidavit of service to that effect.
3] Stand over to 28th January 2020.
(A.S.GADKARI, J.)
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