Kishore D. Raorane vs The High Court Of Judicature At ...
2021 Latest Caselaw 10139 Bom

                                                         1-wp-2295-2008.doc

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                          WRIT PETITION NO. 2295 OF 2008
                                      WITH
                         CHAMBER SUMMONS NO.212 OF 2013
       Kishore D. Raorane                              ...Petitioner
             Versus
       The High Court of Judicature at Bombay       ...Respondents
       Thru the Prothonotary and Senior
       Master & Ors.
                                    ----------
       Mr. M.S. Topkar, for the Petitioner.
       Mr. Vishwajeet Kapse, for Respondent No.1.
       Ms. P.H. Kantharia, Govt. Pleader - Respondent No.14.
                                    ----------
                                       CORAM :     R.D. DHANUKA &
                                                   R.I. CHAGLA, JJ.
                                       DATE      : 2 AUGUST, 2021.

       ORDER :

Place the matter for hearing and fnal disposal

at 2.30 p.m. on 31st August, 2021. It is made clear that

no further adjournment would be granted. Parties are

directed to fle their brief written arguments along with

photocopies of judgments which they propose to rely

upon in support of their rival contentions.

           [R.I. CHAGLA J.]                      [R.D. DHANUKA, J.]