Ashok Harichand Talreja vs Atmaram Budhomal Talreja And ...
2016 Latest Caselaw 5773 Bom

                                             {1}
                                                                               904 sr. no..odt

                      IN THE HIGH COURT OF JUDICATURE OF BOMBAY




                                                                                 
                                 BENCH AT AURANGABAD

                             CIVIL APPLICATION NO. 16210 OF 2015




                                                         
                                       IN FA/3338/2015

                                ASHOK HARICHAND TALREJA
                                          VERSUS
                        ATMARAM BUDHOMAL TALREJA AND OTHERS




                                                        
                                            ...
                       Advocate for Applicants : Mr. M.M. Bhokarikar
                          Adv. for Respondents:Mr. A.S. Deshmukh

                                             ...




                                            
                               ig          CORAM : R.M. BORDE &
                                                   K.K. SONAWANE, JJ.

DATE : 30TH SEPTEMBER, 2016.

PER COURT:

1] Petitioner undertakes to submit fresh address of respondent

No.1 within a period of two weeks. On furhishing fresh address by the petitioner, notice be issued to respondent NO.1 returnable after six weeks.

Apart from usual mode of service liberty to the petitioner to serve the respondent by alternate mode and to file affidavit of service within the stipulated time.

    2]              S.O. for six weeks.





            [K.K.SONAWANE]                                     [R.M. BORDE]
              JUDGE                                               JUDGE
    grt/-