Uttam S/O Punjabrao Ranotkar And ... vs Ganesh S/O Laxman Sonule
2021 Latest Caselaw 10794 Bom

Order                                                                 19 sa 377-2012 with sa 379-2021
                                                   1

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

                                 SECOND APPEAL NO.377/2012
                              Uttam s/o Punjabrao Ranotkar and others,
                                             -VERSUS-
                               Ganesh s/o Laxman Sonule and others.

                                           WITH
                                 SECOND APPEAL NO.379/2012
                              Uttam s/o Punjabrao Ranotkar and others,
                                             -VERSUS-
                               Ganesh s/o Laxman Sonule and others.
Office notes, Office Memoranda of
Coram, appearances, Court's orders                          Court's or Judge's Orders
or directions and Registrar's orders.

                                         Shri S.O. Ahmad, Advocate for appellants.
                                         Shri M.P. Dhruv, Advocate for respondents.

                                         CORAM : S.M. MODAK, J.

DATE : AUGUST 10, 2021.

The filing of paper book in Second Appeal No.377/2012 is dispensed with as the appellants have already filed private paper book in Second Appeal No.379/2012. It is dispensed with as common evidence is recorded before the Trial Court and judgment of the Trial Court and the Appellate Court is common. The appellants only to file the pleadings in the present matter and supply the copy to the respondents.

JUDGE

R.S. Sahare