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Kisan S/O Segoji Talekar (Dead) ... vs Madan S/O. Vitthalrao Firangi, ...
2016 Latest Caselaw 861 Bom

Citation : 2016 Latest Caselaw 861 Bom
Judgement Date : 22 March, 2016

Bombay High Court
Kisan S/O Segoji Talekar (Dead) ... vs Madan S/O. Vitthalrao Firangi, ... on 22 March, 2016
Bench: S.B. Shukre
    wp1685.16.odt                                                                                                                  1/1 



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                         
                                  NAGPUR BENCH, NAGPUR.




                                                                                            
                                       WRIT PETITION No.1685 OF 2016
                                                                       
    (Kisan s/o. Segoji Talekar (dead), through L.Rs. Purushottam s/o. Kisanji Talekar and others
                            Vs. Madan s/o. Vitthalrao Firangi and others)
    __________________________________________________________________________




                                                                                           
    Office Notes, Office Memoramda of Coram,
    appearances, Court's orders of directions                                Court's or Judge's orders.
    and Registrar's Orders.
                                                     
                                                 Mr. P.V. Thakre, Advocate for the Petitioners




                                                                         
                                        CORAM :  S.B. SHUKRE
                                                 ig              ,  J .
                                                                   
                                                       nd
                                        DATE    :   22
                                                           MARCH, 2016.

                                                              Issue notice to the respondents, returnable

on 5.4.2016.

Notice to indicate that the matter is likely

to be taken up for final disposal at the admission stage.

JUDGE

DWW

 
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