Vithalrao Gopalrao Wankhede & 3 ... vs Syed Mir Abidali S/O Wahidali & 2 ...
2017 Latest Caselaw 8484 Bom

06.11CA 4049.17 in fa 257.2009                                                                                             1/1

                         FARAD CONTINUATION SHEET
                IN THE HIGH COURT OF  JUDICATURE  AT BOMBAY
                          NAGPUR BENCH  : NAGPUR.
                     C.A .NO.4049 OF 2017 IN F.A. NO.257/2009.
                 Shri Vitthalrao S/o Gopalrao Wankhede and Anr.
                                      ...vs...
                        Syed Mir Abidi S/o Wahiti and Anr.
________________________________________________________________________
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.

Heard learned Counsel for the appellant. None present for respondent Nos.1 and 2 though served.

Having considered the facts mentioned in para No.2 of the application and even otherwise since appeal is of the year 2009, the application is liable to be allowed. Civil application is disposed of as allowed.

First appeal be shown in the caption of final hearing in the week commencing from 4th December,2017.

JUDGE Parpalliwar