Bombay High Court
Sanpada Bhumiraj Hermitage Through Its ... vs Shri. Bhumiraj Constructions And Ors on 24 October, 2018
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
1/2 12-wp.8944.2018.doc
nsc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL WRIT PETITION NO.8944 OF 2018
Sanpada Bhumiraj Hermitage and Ors. ...Petitioners
Versus
Bhumiraj Constructions and Ors. ...Respondents
Mr.D.S.Patil, for the Petitioners.
Mr.A.M.Kulkarni, for the Respondent Nos.2.
Mr.S.H.Kankal, A.G.P for the Respondent No.3.
CORAM : REVATI MOHITE DERE, J.
DATE : 24th OCTOBER, 2018
P.C. :
1. The office noting shows that as spare copies were not supplied by the Advocate for the Petitioners, notice could not be issued to Respondent Nos.1 and 4.
2. Learned Counsel for the Petitioners to supply spare copies in the Registry within one week from today, so as to enable the Registry to issue notices to the Respondent Nos.1 and 4.
::: Uploaded on - 25/10/2018 ::: Downloaded on - 27/10/2018 02:13:00 :::
2/2 12-wp.8944.2018.doc
3. If the spare copies are supplied within the stipulated time, notice be issued to Respondent Nos.1 and 4, returnable on 12th December, 2018. Hamdast permitted. In addition to Court notice, Advocate for the Petitioners to serve the Respondent Nos.1 and 4, by Advocate's notice and file an affidavit of service before the returnable date.
4. If the spare copies are not supplied within the stipulated time, the petition shall stand dismissed for non-prosecution without further reference to the Court.
(REVATI MOHITE DERE, J.) ::: Uploaded on - 25/10/2018 ::: Downloaded on - 27/10/2018 02:13:00 :::