Bombay High Court
Santosh Pandurang Naik vs Jagdish Hirji Chouhan Throuh Ca Mr. ... on 12 March, 2020
Author: A. S. Gadkari
Bench: A. S. Gadkari
10-wp-8709-19 and Ors..doc
Tandle
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 8709 OF 2019
WITH
WRIT PETITION NO. 8707 OF 2019
WITH
WRIT PETITION NO. 8708 OF 2019
WITH
WRIT PETITION NO. 8710 OF 2019
Santosh Pandurang Naik ... Petitioner.
V/s
Jagdish Hirji Chouhan
Through his Constituted Attorney
Mr. Chetan Jagdish Chouhan ... Respondent.
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Mr. Bhushan Deshmukh a/w Ms. Tanvi Shah i/b M/s. Wadia Ghandy &
Co. for the Petitioner in all matters.
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CORAM : A. S. GADKARI, J.
DATE : 12th MARCH, 2020 P. C. :
1. Issue notice to the respondent, returnable on 15th April 2020.
In addition to Court notice, the petitioner is permitted to serve the respondent by private notice and after the said respondent is duly served, to file an affidavit of service to that effect.
2. Stand over to 15th April 2020.
3. Till the next date, ad-interim relief in terms of prayer clause (c-i).
(A. S. GADKARI, J.) ::: Uploaded on - 13/03/2020 ::: Downloaded on - 14/03/2020 04:41:48 :::