Bombay High Court
Mr. Mohammad Mustafa Gafoor Shaikh vs Mr. Ramesh Jairam Gupta And Ors on 21 August, 2023
Author: Amit Borkar
Bench: Amit Borkar
45-cra365-2016.doc
VRJ
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO.365 OF 2016
VAIBHAV
RAMESH
JADHAV
Digitally signed by
VAIBHAV
Mohammad Mustafa Gafoor Shaikh ... Applicant
RAMESH JADHAV
Date: 2023.08.21
18:50:05 +0530 V/s.
Ramesh Jairam Gupta & Ors. ... Respondents
WITH
INTERIM APPLICATION NO.1 OF 2019
WITH
WRIT PETITION NO.365 OF 2016
Mohammad Mustafa Gafoor Shaikh ... Applicant
In the matter between
Moh. Mustafa Gafoor Shaikh ... Applicant
V/s.
Ramesh Jairam Gupta & Ors. ... Respondents
None for the applicant.
None for the respondents.
CORAM : AMIT BORKAR, J.
DATED : AUGUST 21, 2023
P.C.:
1. Office remark shows that notice to unserved respondents is returned with remark respondent Nos.1, 2(a), 2(c) and 3 are unserved. Respondent No.2(b) is dead.
2. The applicant to take steps against unserved respondent and dead respondent within four weeks from today.
3. It is made clear that on failure of taking steps within four 1 ::: Uploaded on - 22/08/2023 ::: Downloaded on - 23/08/2023 03:57:42 ::: 45-cra365-2016.doc weeks from today, the civil revision application shall stands dismissed without further reference to the Court.
(AMIT BORKAR, J.) 2 ::: Uploaded on - 22/08/2023 ::: Downloaded on - 23/08/2023 03:57:42 :::