New India Assurance ... vs Smt.Kalabai Wd/O.Mahadeo ...
2017 Latest Caselaw 2827 Bom

  fa155.16.O.odt                                                   1



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

                                   FIRST APPEAL NO.155 OF 2016   
      (Vidarbha Irrigation Development Corporation, thr. its Executive Engineer Vs. Soma
             Chinku Tayade (dead) thr. LR's Shivram Somaji Tayade and others)

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  Office Notes, Office Memoramda of Coram,
  appearances, Court's orders of directions                                     Court's or Judge's orders.
  and Registrar's Orders.
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                         Shri Vinay Dahat, Advocate for Appellant.
                         Shri Amol Darekar, Advocate for Respondent Nos.3, 5 to 10 & 11.
                         Ms. Kalyani Deshpande, AGP for Respondent No.12.

                        CORAM: SMT. DR. SHALINI PHANSALKAR-JOSHI, J.

                        DATE:    6
                                      JUNE, 2017.
                                   th

As per the office order dated 12.04.2016, the appeal is already dismissed in default against the respondent Nos.1, 2, 4 and 11. Today, the learned counsel Shri Amol Darekar is appearing for respondent No.3, 5 to

Ms. Deshpande, the learned A.G.P. is appearing for respondent No.12. Learned counsel for appellant seeks time for taking necessary steps for restoring the appeal against respondent Nos.1, 2, 4 and 11. On his request the matter is adjourned for two weeks.

Stand over to 20.06.2017.

JUDGE

NSN