Savitri Tapubhai Chauhan Javeri And 4 ... vs Shree Vivekanand Nagar Co-Op Housing ...
2026 Latest Caselaw 4868 Bom

Citation : 2026 Latest Caselaw 4868 Bom
Judgement Date : 11 May, 2026

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Bombay High Court

Savitri Tapubhai Chauhan Javeri And 4 ... vs Shree Vivekanand Nagar Co-Op Housing ... on 11 May, 2026

IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL JURISDICTION

INTERIM APPLICATION (L) NO. 29815 OF 2025 IN SUIT NO. 27 OF 2026

Perused Praecipe dated 07.05.2026 submitted by Advocate for Applicant and contents mentioned therein.

On considering contents of Praecipe, in the interest of justice, again, by way of super last chance, time granted to remove office objections in the Interim Application and get the same registered and / or numbered, is extended till 21.05.2026, failing Interim Application to stand rejected for non-removal of office objections under O.S. Rule 986.

Date : 11.05.2026 I/c. Prothonotary and Senior Master

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