Bombay High Court
Abdul Rehman Adam Dawa And Ors vs District Deputy Registrar Of Co-Op. ... on 8 April, 2021
Author: M.S.Karnik
Bench: Makarand Subhash Karnik
15.wpst.30921-19.doc
Bhogale
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION ST. NO.30921 OF 2019
Office Noees, t Office
Memoranda of Coram, t
appearances, t Coure's Coure's or Judge's orders
orders or direceions and
Regiserar's orders
Mr. G.S. Godbole I/b. Shruei Tulpule and Shivani
Samel for ehe Peeieioners.
Mr. S.L. Babar, t AGP for ehe Seaee/Respondene
Nos.1 eo 3.
Mr. Vishal K. Jagwani I/b. Mr. Shaikh Nasir Masih
for Respondene No.4.
Ms. Pinky D. Chainani for Respondene Nos.5 eo 13.
CORAM : M.S.KARNIK, J.
DATE : APRIL 8, 2021
(THROUGH V.C.)
P.C.
Heard learned counsel for ehe pareies.
2. Issue noeice eo ehe Respondenes, t reeurnable on 20.07.2021. Privaee noeice on ehe Respondene No.14 is permieeed.
3. Learned counsel appears for Respondene No.4 and submies ehae ehe Vakalaenama will be filed wiehin a period of ewo weeks from eoday. Learned counsel appears for Respondene No.5 eo 13 waives service and prays for four weeks eime 1 Of 2 ::: Uploaded on - 08/04/2021 ::: Downloaded on - 05/09/2021 21:59:31 :::
15.wpst.30921-19.doc eo file a reply. Learned AGP waives service of noeice for Respondene Nos.1 eo 3.
4. Lise ehe Peeieion on 20.07.2021.
(M.S.KARNIK, J.) 2 Of 2 ::: Uploaded on - 08/04/2021 ::: Downloaded on - 05/09/2021 21:59:31 :::