Kishore D. Raorane vs The High Court Of Judicature At ...
2021 Latest Caselaw 7600 Bom

                                                             1-WP-2295-2008.doc




          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
                                  IN
                     WRIT PETITION NO.2295 OF 2008

KISHORE D. RAORANE                                  )...PETITIONER

         V/s.

THE HIGH COURT OF JUDICATURE AT BOMBAY )
THROUGH THE PROTHONOTARY AND SENIOR )
MASTER AND 12 OTHERS                                )...RESPONDENTS

Mr.M.S.Topkar, Advocate for the Petitioner.

Mr.V.S.Kapse, Advocate for Respondent No.1.

Ms.P.H.Kantharia, Govt. Pleader for the State/Respondent No.14.


                                   CORAM   :   R. D. DHANUKA &
                                               V. G. BISHT, JJ.

                                   DATE    :   8th JUNE 2021

P.C. :


1                Place the matter on board for final hearing on 17th

June 2021.



AVK                                                                      1/2





                                                            1-WP-2295-2008.doc




2             Both the parties are directed to file synopsis and brief

arguments on law which they propose to advance along with

copies of the judgments on which they are placing reliance on. A

copy be served on the other side in advance.

      (V. G. BISHT, J.)               (R.D.DHANUKA, J.)




AVK                                                                    2/2