Bombay High Court
Inayatali Mohammed Hussain Sorathiya ... vs Mohammed Hussain Haji Issa Sorathiya ... on 5 February, 2019
JSB
Before: Aniruddha M. Chandekar
Prothonotary & Senior Master.
Date: 5th February, 2019
CALLED OUT FOR HEARING AND FINAL DISPOSAL :
59. CHOL/98/2019 ) Ms. Shabana P. Sothe, Advocate for the
TPL/2428/2018 ) Applicants.
)
) P.C.: Instant Chamber Order is taken out
) for setting aside Order dated 10.10.2018
) rejecting Petition under 986 of O.S. Rule for
) non-compliance of office objections.
)
) Perused Affidavit in support dated
) 11.01.2019, which reveals that Applicants
) were directed to remove office objections on
) or before 31.11.2018, however, the Clerk
) employed by the Applicants failed to inform
) this fact to the Petitioners and hence, office
) objections remained to be complied with.
) Applicants are ready to deposit requisite
) court fees.
)
) The Ld. Advocate for the Applicants
) submitted that the captioned Petition is
) uncontested.
)
) In view thereof, the present Chamber Order
) is granted, as prayed. The Chamber Order is
) signed separately.
)
) Petitioners and/or their Advocates to remove
) office objections on the Petition and to get
) the same numbered and/or registered on or
) before 05.03.2019, failing Petition to stand
) rejected under 986 of O.S. Rule for non-
) compliance of office objections.
05-02-2019Prothonotary and Senior Master ::: Uploaded on - 12/02/2019 ::: Downloaded on - 16/03/2019 04:35:59 :::