Bombay High Court
Progressive Industrial Premises Co-Op ... vs The District Deputy ... on 27 September, 2018
JSB
Before: Aniruddha M. Chandekar
Prothonotary & Senior Master.
Date: 27th September, 2018
CALLED OUT FOR HEARING & FINAL DISPOSAL :
1.CHOL/146/2018 ) Ms. Deep Morabia, i/b. Zaid Ansari, Advocate for WPL/2381/2017 ) the Applicants / Org. Petitioners.
) ) P.C.: Instant Chamber Order is taken out for ) setting aside Order dated 10.10.2017 rejecting ) Petition under 986 of O.S. Rules for non- ) compliance of office objections. ) ) Perused Affidavit in support dated 25.01.2018, ) which reveals that Applicants were under ) bonafide impression that last date was ) 22.01.2018, however, in fact it was 15.01.2018 ) and therefore, Applicants unable to remove office ) objections.
) ) Affidavit of Service dated 27.09.2018 is taken on ) file. As per directions, Applicants published ) notice in newspapers viz. "The Afternoon" in ) English language and "Dainik Mumbai ) Lakshdeep" in Marathi Language. ) ) The contention of the Applicants needs to be ) accepted as sufficient reason since none appeared ) to resist present Chamber Order. ) ) In view thereof, the present Chamber Order is ) granted, as prayed. The Chamber Order is signed ) separately.
) ) Petitioners and/or their Advocates to remove ) office objections on Petition and to get the same ) numbered / registered on or before 19.10.2018, ) failing Petition to stand rejected under 986 of O.S. ) Rules for non-compliance of office objections.
27-09-2018 Prothonotary and Senior Master ::: Uploaded on - 04/10/2018 ::: Downloaded on - 04/10/2018 23:06:58 :::