Bombay High Court
Alj Residency Co-Operative Housing ... vs The State Of Maharashtra And Ors on 13 August, 2019
Author: A. S. Gadkari
Bench: A. S. Gadkari
25 WP-406-18.doc
Tandle
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 406 OF 2018
ALJ Residency Co-op. Housing Society Ltd. ... Petitioner.
Versus
The State of Maharashra & Anr. ... Respondents.
......
Smt. Nilima Sanglikar I/b Dave & Co. for Petitioner.
Smt. M. S. Bane, AGP for Respondent Nos. 1 & 2.
......
CORAM : A. S. GADKARI, J.
DATE : 15TH JULY, 2019 P. C. :
1. Issue notice to the respondents, returnable on 3rd September, 2019.
In addition to Court notice, the petitioner is permitted to serve the respondents by private notice and after the said respondents are duly served, to file an affidavit of service to that effect.
2. Smt. M. S. Bane, learned AGP waives service of notice on behalf of respondent Nos. 1 and 2.
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