Bombay High Court
Shankar Sonu Kotgir And Other vs Shaikh Ramjan Shaikh Imaam And Other on 31 August, 2018
Author: Sunil P. Deshmukh
Bench: Sunil P. Deshmukh
119.2018CRA.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL REVISION APPLICATION NO. 119 OF 2018
Shankar Sonu Kotgir and others ..Applicants
Versus
Shaikh Ramjan Shaikh Imaam and others ...Respondents
...
Mr. S. N. Suryawanshi, Advocate for applicant
...
[CORAM: SUNIL P. DESHMUKH, J.]
Date: 31st August, 2018
ORDER :
1. Issue notice to respondents, returnable on 1st October, 2018.
2. Till the returnable date, there shall be ad-interim relief in terms of prayer clause (B).
3. In addition to the court process, applicants shall serve the respondents privately by any legally acceptable mode and file an affidavit with tangible proof of service at least two days before the returnable date. In case of failure to serve the respondents and to file service affidavit as directed, ad-interim relief as has been granted would cease to operate.
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