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Maharashtra Industrial ... vs Vivek S/O Gyanchand Kothari, Thr. ...
2021 Latest Caselaw 15362 Bom

Citation : 2021 Latest Caselaw 15362 Bom
Judgement Date : 26 October, 2021

Bombay High Court
Maharashtra Industrial ... vs Vivek S/O Gyanchand Kothari, Thr. ... on 26 October, 2021
Bench: V.M. Deshpande
                                                                                                                                         caf2087.21 2
                                                                                1

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                  NAGPUR BENCH, NAGPUR

                                CAF NO.2087/2021 IN FA NO.1331/2013 (D)
                                MIDC, having its Regional Office at Amravati
                                                   ..vs..
                                  Nirmal s/o Punamchand Sancheti and ors

                                                   AND
                                CAF NO.2088/2021 IN FA NO.1332/2013 (D)
                                MIDC, having its Regional Office at Amravati
                                                   ..vs..
                                    Vivek s/o Gyanchand Kothari and ors

...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 CAF NO.2087/2021
                                 Shri G.K.Mundhada, Counsel for Applicants/Respondent
                                 Nos.1 & 2.
                                 Shri Uttam Chakraworty, Adv. h/f Shri M.M.Agnihotri,
                                 Counsel for the Appellant.
                                 Shri K.L.Dharmadhikari, AGP for Respondent Nos.3 & 4.

                                 CAF NO.2088/2021
                                 Shri G.K.Mundhada, Counsel for Applicants/Respondent
                                 Nos.1 & 2.
                                 Shri Uttam Chakraworty, Adv. h/f Shri M.M.Agnihotri,
                                 Counsel for the Appellant.
                                 Shri K.L.Dharmadhikari, AGP for Respondent Nos.3 & 4.

                                                           CORAM                    : V.M.DESHPANDE, J.

DATED : OCTOBER 26, 2021

1. Heard.

2. Learned counsel Shri G.K.Mundhada for applicants/respondent Nos.1 and 2, prays time to place on record copy of judgment delivered by this Court in First

.....2/-

caf2087.21 2

Nos.1331 and 1332/2013.

3. Place these matters in last week of November 2021.

JUDGE !! BRW !!

...../-

 
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