Bombay High Court
Sunder Nagar Chs Limited vs The Chief Executive Officer Sra And 3 Ors on 25 October, 2018
Author: M.S. Karnik
Bench: B.R.Gavai, M.S. Karnik
905. wpl 2199-18.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 2199 OF 2018
Sunder Nagar Chs Limited .. Petitioner
Vs.
The Chief Executive Officer & ors. .. Respondents
............
None for the petitioner.
Ms. Ankita Nishad I/by Mr. Abhijeet Desai for the respondent
Nos. 1 - SRA.
Ms. Pooja Yadav with Ms. Trupti Puranik - M.C.G.M. for
respondent No.4.
............
CORAM : B.R.GAVAI &
M.S. KARNIK, JJ.
DATE : 25th OCTOBER, 2018 P.C. :
When the matter was called out on 11th October, 2018 none appeared for the petitioner. As such, it was directed to keep the matter for dismissal today. Today also none appears for the petitioner. The Petition is dismissed for want of prosecution.
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