Bombay High Court
Venus Co Operative Housing Society And ... vs D J Detwani And Others And Anupkumar ... on 11 September, 2019
JSB
Before: M.W. Chandwani
Prothonotary & Senior Master.
Date: 11th September, 2019
CALLED OUT THIRD PARTY APPLICATION FOR DIRECTION :
14. TPACL/318/2018 ) Applicant is present in person.
WP/1948/1997 )
) P.C.: Applicant is the Third Party
) seeking certified copy of Judgment passed
) in the captioned Petition.
)
) Perused Affidavit in support dated
) 12.09.2018, which reveals that Applicant is
) in need of certified copy for submitting in
) the lower court in similar case. According
) to the Applicant, Applicant relied upon
) Judgment passed in the captioned Petition
) in a case, which is filed by the Applicant in
) Consumer Court.
)
) Though notice was served by way of
) substituted service, none appeared to resist
) instant Application.
)
) Considering contention of the Applicant, I
) see no reason to deny present Application.
) In view thereof, instant Application is
) granted, as prayed. Office to issue certified
) copy, as prayed, upon deposit of requisite
) charges. Applicant is strictly directed not
) to use certified copy for any other purposes
) except for the purpose mentioned in
) Affidavit in support.
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