Bombay High Court
Gajanan S/O. Pralhad Ambekar vs State Of Maharashtra, Thr. Secretary, ... on 15 March, 2023
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
912. WP 1601 of 2023.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO.1601/2023
Superintendent of Police, Amravati, Camp, Amravati
...Versus...
Ku. Prachi D/o Surendra Rangari and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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Shri N.R. Patil, AGP for petitioner
CORAM : AVINASH G. GHAROTE, J.
DATE : 15/03/2023
1. Since the petition challenges six different orders in six different motor accident claim proceedings, it would be necessary for the petitioner to pay the appropriate court fees individually, which is directed to be so done.
2. Considering that the motor accident claim proceedings having proceeded ex parte against the petitioner and the application for setting aside the ex parte order has been rejected by the impugned order dated 05/09/2022, issue notice for final disposal to the respondents, returnable on 27/03/2023.
3. The petitioner is permitted to serve the respondents by all modes of service permissible in law including Hamdast.
Digitally signed bySHAILENDRA SUKHADEORAO WADKAR(AVINASH G. GHAROTE, J.) Signing Date:15.03.2023 18:32 Wadkar