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Sher Ali S/O Gulab Ali And Another vs Syed Zakir Hussain S/O Syed Inayat
2021 Latest Caselaw 10205 Bom

Citation : 2021 Latest Caselaw 10205 Bom
Judgement Date : 3 August, 2021

Bombay High Court
Sher Ali S/O Gulab Ali And Another vs Syed Zakir Hussain S/O Syed Inayat on 3 August, 2021
Bench: S. M. Modak
sa.180.18                                                                                           1/1


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

                            Second Appeal No.180 of 2018
                              Sayed Zakir Hussain s/o Sayed Inayat
                                                vs.
                                 Sher Ali s/o Gulab Ali & another
                                                 with
                             Second Appeal No.91 of 2015
                                 Sher Ali s/o Gulab Ali & another
                                                vs.
                              Sayed Zakir Hussain s/o Sayed Inayat
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=

                           Shri A.R. Patil, Advocate for the Appellant in SA No.180/2018 and
                           for Respondent in SA No.91/2015.
                           Shri A.J. Mirza, Advocate for the Respondents in SA No.180/2018
                           and for Appellants in SA No.91/2015.


                                            CORAM       :   S.M. MODAK, J.

DATE : 3rd AUGUST, 2021.

Heard both the learned Advocates for the parties.

In both these appeals, this Court has already framed substantial questions of law. The appellant in Second Appeal No.180/2018 has already filed private paper-book. Second Appeal No.91/2015 is arising out of the same judgment of the first appellate Court. So, there is no need to file private paper-book in Second Appeal No.91/2015. It is dispensed with.

By consent, both the appeals be fixed for final hearing on 3rd September, 2021.

JUDGE *sandesh

 
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