Adarsh Gruh Nirman Sanstha, ... vs Arun Vishnuji Rokade, And Others
2016 Latest Caselaw 3035 Bom

                                                                                      1                                                             caw1446.15

                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                    NAGPUR BENCH, AT NAGPUR.




                                                                                                                                                                           
                                                CIVIL APPLICATION (W) NO.1446 OF 2015
                                                                  IN




                                                                                                                                 
                                                    WRIT PETITION NO.3084 OF 2014
                           (Adarsh Gruh Nirman Sanstha, Yerala ..vs.. Arun Vishnuji Rokade and others)
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    Office Notes, Office Memoranda of Coram,                                                                                          Court's or Judge's orders
    appearances, Court's orders of directions




                                                                                                                                
    and Registrar's orders
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                                                        Shri Mohta, Advocate for the petitioner, 
                                                        Shri D.P. Dapurkar, Advocate for the respondent Nos.1,6-a & 6-b.
                                                        Shri J.B. Gandhi, Advocate for the respondent Nos.18-a,18-b & 18-c,




                                                                                                      
                                                                    ig            CORAM :  Z.A. HAQ, J.

DATED : 20-06-2016

Issue notice to the legal representatives of the

respondent No.11 whose details are given in paragraph No.2 of the application, returnable on 01-08-2016.

Civil Application No.1447 of 2016.

For the reasons stated in the application, the petitioner is permitted to amend the cause title by

providing correct addresses of the respondent Nos.14-a, 14-b and respondent No.20.

The civil application is allowed accordingly.

Writ Petition No.3084 of 2014.

Issue fresh notice of petition to the respondent Nos.14-a, 14-b and respondent No.20 on corrected addresses, returnable on 01-08-2016.

JUDGE adgokar