Citation : 2017 Latest Caselaw 8476 Bom
Judgement Date : 6 November, 2017
06.11FA 585.17 1/1
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR.
F.A. NO.585 OF 2015 .
Smt. Saraswati Sandeep Gawai and others
...vs...
Ramashraya Munshi Gupta and others
________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
CORAM : P.N. DESHMUKH, J.
DATE : 6th NOVEMBER, 2017.
None present for appellant.
Record reveals that neither appellant nor his Counsel were present on the earlier dates nor on today. Appeal against respondent Nos.1 and 2 is already dismissed. In Fact, this Court on 21.08.2017 on considering this fact, had adjourned the appeal with a view to give an opportunity to appellant. Inspite of that, none is present for appellant. It is thus found that appellant is not interested in prosecuting the appeal. Appeal is therefore dismissed in default with no order as to costs.
JUDGE Parpalliwar
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