Bansidhar Annaji Bhakad vs Ismail Yusuf College
2021 Latest Caselaw 14589 Bom

                sat                                                                      24. cra 184-2021



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION

                                     CIVIL REVISION APPLICATION NO. 184 OF 2021

                       Bansidhar Annaji Bhakad                            ...Applicant
                             vs.
                       Ismail Yusuf College                               ...Respondent

                       Mr.A.K. Tipathi i/b. D.R. Mishra for Applicant.
                       Mr.A.R. Patil, AGP for State.

                                                          CORAM : BHARATI DANGRE, J.

DATED : 6 OCTOBER 2021

P.C. :

1. On hearing Counsel for the Applicant, it can be seen that the application under Order XVI, Rule 6 and 10 of the CPC was preferred for issuance of summons to the Registrar of the Supreme Court and the Registrar of the Maharashtra Administrative Tribunal to produce the relevant judgments, since it was the case of the defendants that the plaintiff was a party to the proceedings.

I have perused the order passed by this court in Chamber Summons No.857/2007 in the very same suit on August 13, 2007 when the defendants had taken out the chamber summons to seek an amendment by relying upon the proceedings which were filed, specially the original application before the MAT where the plaintiff was shown as one of the applicants. The submission of the Counsel for the Applicant before me is that there were no certified copies of the judgment / order passed by the said forum.

Digitally signed by SANSKRUTI SANSKRUTI A THAKUR A THAKUR Date:

2021.10.08 11:29:36 +0530 sat 24. cra 184-2021

2. Issue notice to Respondent No.1 making it returnable on 27 October 2021. The Applicant is also permitted to serve Respondent No.1 by private notice and as far as Respondent No.2 is concerned, learned Counsel waives service for Respondent No.2.

(SMT. BHARATI DANGRE, J.)