Shri. Walchand Manikchand Ingale ... vs Shri. Shridhar Ananda Pandav And ...
2021 Latest Caselaw 6423 Bom

Megha                                              6_wp_4672_2017.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                           WRIT PETITION NO.4672 OF 2017

Walchand Manikchand Ingale and
Anr.                                                    ...Petitioners
                      Versus
Shridhar Ananda Pandav and Ors.                       ...Respondents
                                   ...
Mr. Manoj Patil for the Petitioners.
Mr. Pradeep D. Dalvi for Respondent No.1.

                                    CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATE : 9th APRIL, 2021.

P. C. :-

Considering the narrow controversy involved in the

matter, parties are put to notice that an endeavour will be made to

dispose of the matter fnally at the stage of admission.

2. Stand over to 20/04/2021. Compilation of judgments, if

any, to be fled within a period of eight days. Ad-interim relief, if any,

to continue till the next date.

(SMT. ANUJA PRABHUDESSAI, J.)