Meharunnisa Mohd Yakub vs Sharifabi Walisaheb Sheikh
2017 Latest Caselaw 9872 Bom

228-SA-689-04                                                                                                                   1/1


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

                                     SECOND APPEAL NO.689  OF  2004
                                                                   
              Meharunnisa wd/o Mohd. Yakub. Thr. Shahnaz w/o Farooq Surya and ors. 
                                                                -vs-
                                           Sharifabi wd/o Walisaheb Sheikh
------------------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                    Court's or Judge's Orders.
or directions and Registrar's orders.


                                                     Shri M. P. Khajanchi, Advocate for appellants. 
                                                     Dr Anjan De, Advocate for respondent. 

                                                              CORAM  : A.S.CHANDURKAR, J.

DATE : December 20, 2017

Shri Anjan De, learned counsel for the respondent has placed on record pursis dated 20/12/2017 filed today in which it is stated that on 20/11/2017 registered notice was issued to the respondent in which it was stated that failure to contact him would result in the counsel withdrawing his appearance. Said pursis is taken on record. A copy of the postal receipt of said date is also attached.

In view of pursis Shri Anjan De, learned counsel stands discharged as counsel for the respondent.

JUDGE

Asmita