Bombay High Court
Vijay Namdeorao Wadettiwar vs The State Of Maharashtra Through Chief ... on 5 August, 2019
Author: S. C. Dharmadhikari
Bench: S. C. Dharmadhikari, G.S. Patel
10-ASWP6922-19.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 6922 OF 2019
Surinder Mohan Arora & Ors ...Petitioners
Versus
The State of Maharashtra through Chief
Secretary, General Administration Department & ...Respondents
Ors WITH WRIT PETITION NO. 6996 OF 2019 Vijay Namdeorao Wadettiwar ...Petitioner Versus The State of Maharashtra through Chief Secretary, General Administration Department & ...Respondents Ors Ms Madhuri Ayyappan, i/b Talekar & Associates, for the Petitioners. Mr VA Thorat, Senior Advocate, with PP Kakade, GP, with BV Samant, AGP for Respondents Nos. 1 & 2-State. Ms Prachi Tatake, for the Respondent No. 5. Mr Sandeep Barve, i/b BK Barve & Co, for the Respondent No. 7.
CORAM: S. C. DHARMADHIKARI &
G.S. PATEL, JJ
DATED: 5th August 2019
PC:-
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5th August 2019
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10-ASWP6922-19.DOC
1. It is stated that Respondent No. 6 has not accepted the notice at the ofcial bungalow as he was absent and there was nobody competent to accept service present when service was attempted.
2. Let the Bailif attached to the District Court at Beed proceed with the packet and efect service at the address mentioned in the cause title. The needful to be done within two weeks from today.
3. List the matter on 19th August 2019.
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