Dr. Rahul S/O Anandkumar Rathi And ... vs Mr. Atul S/O Sahebrao Deshmukh
2022 Latest Caselaw 7558 Bom

                                                                       1                            904.CRA.57-2022.odt




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

                                CIVIL REVISION APPLICATION (CRA) NO. 57 OF 2022
                                     ( Dr. Rahul S/o Anandkumar Rathi & Ors.
                                                        Vs.
                                         Mr. Atul S/o Sahebrao Deshmukh )

             Office Notes, Office Memoranda                           Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Mr. S.A. Mohta, Advocate for the Applicants.

                                               CORAM:        AVINASH G. GHAROTE, J.

DATED : 2nd AUGUST, 2022.

Since, the application seeks a judgment on admission, it would be appropriate to hear the non- applicant. Though, the non-applicant sole has been served and none appears, considering the nature of the proceedings in order to give an opportunity, issue fresh notice to the non-applicant, returnable on 22.08.2022.

2. Applicants to serve the non-applicant by all modes permissible in law.

3. It is made clear, that in case the non-applicant inspite of fresh service does not appear, the matter shall be decided finally in his absence.

Signed By:SHRIKANT

JUDGE DAMODHAR BHIMTE

Signing Date:03.08.2022 14:39 SD. Bhimte