Abha Dastance-Rao And Anr vs Prabhakar Deolankar And 2 Ors
2021 Latest Caselaw 10135 Bom

                                                                3-app-332-2016.doc

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                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                                     APPEAL NO.332 OF 2016
                                             WITH
                   MISCELLANEOUS PETITION (L) NO.98 OF 2015


       Abha Dastane - Rao and Anr.                           ...Petitioners

               Versus

       Prabhakar Deolankar and 2 Ors.       ...Respondents
                                  WITH
              INTERIM APPLICATION (L) NO.7673 OF 2021
                                   IN
                        APPEAL NO.332 OF 2016
                                             WITH
                    INTERIM APPLICATION (L) NO.8520 OF 2021
                                      IN
                            APPEAL NO.332 OF 2016
                                             WITH
                          NOTICE OF MOTION NO.1590 OF 2017
                                         IN
                               APPEAL NO.332 OF 2016
                                            ----------
       Ms. Abha Dastane - Rao for the Appellant No.1 present in
       person and C.A. for Appellant No.2.
       Mr. S.N. Chandrachood, for Respondent No.1.
       Mr. P.R. Arjunwadkar with Ms. Himani Ghadigaonkar i/b. Mr.
       Hemant Ghadigaonkar for Respondent Nos.2 and 3.
                                            ----------

                                             CORAM :      R.D. DHANUKA &
                                                          R.I. CHAGLA, JJ.

                                             DATE        : 2 AUGUST, 2021


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                                                3-app-332-2016.doc

 ORDER :

Matter to be placed for hearing and fnal

disposal at 2.30 p.m. on 25th August, 2021. It is made

clear that no further adjournment would be granted.

Parties are directed to fle their brief written arguments

along with photocopies of judgments which they

proposed to rely upon in support of their rival

contentions and to serve copies thereof on the other

side in advance.

[R.I. CHAGLA J.] [R.D. DHANUKA, J.]