Bombay High Court
Thakur Parwani vs Shangrila Vaibhav Co-Operative ... on 2 September, 2025
IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION Suit (L) No. 10907/2025 with Interim Application (L) No. 11121/2025 Perused Praecipe dated 02.09.2025 submitted by the Advocate for the plaintiff and contents mentioned therein.
On considering contents of praecipe, by way of super last chance, time granted to the petitioner to remove office objections on the Suit and Interim Application and get the same registered and/or numbered is extended till 16.09.2025, failing Suit/Application to stand rejected for non- compliance of office objections under O.S.Rule 986.
Date : 02.09.2025 Prothonotary and Senior Master Digitally signed by RAJEEV RAJEEV VIJAY ACHARYA VIJAY Date:
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