Bombay High Court
Haridas Ramkrushna Solanke vs Ram Pandhari Solanke And Ors on 8 January, 2021
Bench: Mangesh S. Patil
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
APPEAL FROM ORDER NO.32 OF 2020
WITH
C.A. NO.8712/2020 IN A.O. NO.32/2020
(Haridas Ramkrushna Solanke Vs. Ram Pandhari Solanke and others)
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Mr. K.J. Suryawanshi, Advocate for the appellant/applicant
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CORAM : MANGESH S. PATIL, J.
DATE : 08.01.2021 PER COURT :
Heard.
2. The original defendant No.1 is impugning the judgment and order whereby the District Court has remanded the suit for trial.
3. Issue notice in the Appeal from Order as well as Civil Application, returnable within four weeks.
[MANGESH S. PATIL]
JUDGE
npj/AO32-2020
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2 AO32-2020
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