Bombay High Court
Vishwas Krishnaji Joshi Alias Vishwas K ... vs Govind Ramchandra Joshi Alias Govind R ... on 24 June, 2019
ary Before: Shri K.K. Trivedi,
Addl. Registrar (O.S.)/
Addl. Prothonotary and Senior Master
Date : 24th June 2019.
CALLED FOR DIRECTION:
15. Chol/559//2019 Ms. Tanmayee Salekar with Achala Hatode,
TP/2246/2018 Advocate for Petitioner.
P.C.: 1. I have perused Chamber Order. By
this Chamber Order, Petitioner prays to
publish the Citation in the newspapers
upon legal heirs mentioned in the
Schedule.
2. I have perused Chamber Order,
Schedule and Affidavit in Support.
3. In view of same, Chamber Order is
allowed except bracketed portion. The
same is signed separately. Advocate is
permitted to do the publication one in
English newspaper in 'Free Press Journal'
and in vernacular language in Marathi
newspaper in 'Navshakti' having wider
circulation and affixation of Citation on
High Court Notice Board, within six weeks
from today. Office is directed to issue
fresh Citation, if required, with the
returnable date.
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4. Advocate undertakes to file Affidavit
annexing therewith the newspapers within
two weeks, once the publication is done.
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