Pandharinath Rambhau Korde vs Rambhau Hari Korde And Ors
2017 Latest Caselaw 5215 Bom

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         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                    BENCH AT AURANGABAD

                      WRIT PETITION NO. 9962 OF 2012

                    PANDHARINATH RAMBHAU KORDE
                              VERSUS
                   RAMBHAU HARI KORDE AND OTHERS

                    Advocate for Petitioner : Shri Mahesh Shinde
                            h/f Shri N.V. Gaware.

                                      CORAM : RAVINDRA V. GHUGE, J.

                                      Dated    : 28th July, 2017

 PER COURT :

1. Respondent Nos. 19 and 20 have not been served despite

notice having been issued on 10/05/2013. By order dated

04/10/2013, the petitioners were directed to take steps for

service of unserved respondents failing which the matter would

be dismissed as against the said parties. Record reveals that

several opportunities were granted and even after a passage of

four years, respondent Nos. 19 and 20 are yet to be served, as

no steps are taken. The ex-parte ad-interim order granted on

06/12/2012 is continued.

2. Considering the above and since the petitioner again

makes a request, the same is refused. This Writ Petition shall

stand dismissed as against respondent Nos. 19 and 20.

Needless to state, the ad-interim order of this Court would not

bind respondent Nos. 19 and 20.

( RAVINDRA V. GHUGE, J. ).

S.P.C.