Sharad S/O Shri Pandharinath ... vs Mangesh S/O Madhukar Ghode And ...
2021 Latest Caselaw 10141 Bom

Order                                                                                   11 sa 323-2016
                                                   1

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

                            CIVIL APPLICATION (CAS) NO.657/2016
                                             IN
                                SECOND APPEAL NO.323/2016
Sharad s/o Pandhrinath Bhoskar (dead) through his LR's Abhijit s/o Sharad Bhoskar and others,
                                         -VERSUS-
                         Mangesh s/o Madhukar Ghode and others.


Office notes, Office Memoranda of
Coram, appearances, Court's orders                         Court's or Judge's Orders
or directions and Registrar's orders.

                                         Mrs Palshikar, Advocate for appellants,
                                         Ms Vijaya P. Thakre, Advocate for respondents.

                                         CORAM : S.M. MODAK, J.

DATE : AUGUST 02, 2021.

When the appeal was filed, the appellant could not file certified copy of judgment and decree passed by the Trial Court. Now, the matter is already admitted.

Filing of certified copy is dispensed with.

Civil Application is disposed of.

Appellant to serve copy of appeal memo to respondent nos. 1, 2 and 7. Appellant is granted six months time to file paper book.

Call for the records and proceedings of the Trial Court as well as First Appellate Court.

JUDGE

R.S. Sahare