Bombay High Court
Mr.Ganesh Madhav Deshpande vs Satate Of Maharashtra on 28 February, 2019
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
Rane 1/2 CAST--24848-2018 (sr. 514)
28.2.2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION (ST) NO. 24848 OF 2018
IN
REJECTED CASE NO. 1191 OF 2018
Mr. Ganesh Madhav Deshpande .....Applicant
V/s.
State of Maharashtra ....Respondent
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Mr. Samir Kumbhakoni, Advocate for the applicant.
CORAM : SANDEEP K. SHINDE, J.
Thursday, 28 th February, 2019.
P.C. :
1. The learned Counsel for the applicant, on instructions, undertakes to remove all the office objections within a period of 2 weeks from today i.e. on/or before 8 th March, 2019. The Undertaking is accepted.
2. The order dated 23rd February, 2018 passed by the Registrar (Judicial-II) is recalled and the Appeal is restored to file.
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3. It is made clear that, if the applicant does not remove the office objections within the stipulated time, the Appeal shall stand dismissed automatically without further reference to this Court.
4. The Civil Application is allowed in the aforesaid terms.
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