Bombay High Court
Smt. Vanita Vijay Birmal And Anr vs Shri. Sawalaram Ananda Kamble (Mahar) ... on 22 October, 2018
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
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9-WP12363.17
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 12363 OF 2017
Smt.Vanita Vijay Birmal & Anr. ..... Petitioners
VERSUS
Sawalaram Ananda Kamble (Mahar) & Ors. ..... Respondents
Mr.Draupad S. Patil for the Petitioners.
Mr.V.J.Mastur for the Respondent no.1.
CORAM : R.D. DHANUKA, J.
DATE : 22nd OCTOBER, 2018
P.C.
Issue notice upon the respondents, returnable on 3rd
December,2018. Humdast is permitted.
2. In addition to the court notice, the petitioners are also permitted to serve the respondents by private notice i.e. by Registered A.D., courier or Hand Delivery and shall file affidavit of service before the next date.
3. Till then, there shall be ad-interim relief in terms of prayer clause (c).
4. The petitioners are directed to convey this order to the respondents.
5. The parties to act on the authenticated copy of this order.
[R.D. DHANUKA, J.]
Kanchan Digitally signed
by Kanchan
Vinod Vinod Mayekar
Date: 2018.10.24
Mayekar 11:05:47 +0530