Bombay High Court
Meena Chimanlal Agarwal & Ors vs Bhikalal Purshottam Dave on 5 December, 2018
Author: M. S. Sonak
Bench: M. S. Sonak
5-wp-6188-2004.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.6188 OF 2004
Meena Chimanlal Agarwal and Ors. ...Petitioners
vs.
Bhiklal Purshottam Dave ...Respondent
None for the Petitioner
None for the Respondent.
CORAM : M. S. SONAK, J.
DATE : DECEMBER 05, 2018 P.C.: . None for the Petitioner. The Registry note indicate that case papers are under search.
2. The Petitioners and/or their advocates are directed to supply one set of case papers to the Registry latest within four weeks from today so as to enable the Registry to reconstruct the file. Copy of this order be posted on the website as well. If no steps are taken within four weeks, this Court, shall proceed on the basis that the Petitioners are not interested in pursuing this Petition and consider dismissal of the Petition for want of prosecution.
3. Place the matter on 29 th January, 2019 for compliance/direction.
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