Bombay High Court
Shri Hirachand Damodar Gandhi, Thr His ... vs The Estate Officer,Government Of India ... on 24 September, 2018
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
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512-CRAST26779.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION (ST) NO. 26779 OF 2018
ALONGWITH
CIVIL APPLICATION (ST) NO. 26780 OF 2018
IN
CIVIL REVISION APPLICATION (ST) NO. 26779 OF 2018
Hirachand Damodar Gandhi ..... Petitioner/
Applicant
VERSUS
The Estate Officer,
Government of India & Anr. ..... Respondents
Mr.P.V.Dhopatkar, i/b. M/s.Santosh Vhatkar & Associates for the
Petitioner/Applicant.
CORAM : R.D. DHANUKA, J.
DATE : 24th SEPTEMBER, 2018 P.C.
The papers are allowed to be produced at 03.00 p.m.
2. Place these matters High on Board for admission on 1st October,2018.
3. Till next date, the respondents shall not take any coercive steps to implement the order passed by the learned Estate Officer dated 10 th November, 2017.
4. The applicant is directed to serve the respondents by private notice and shall file affidavit of service before the next date.
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5. The parties to act on the authenticated copy of this order.
6. The applicant is directed to convey this order to the respondents.
[R.D. DHANUKA, J.] ::: Uploaded on - 24/09/2018 ::: Downloaded on - 25/09/2018 02:01:37 :::