Narendra S/O Shamraoji Watkhede ... vs Wasudeo S/O Bhauraoji Dharmali ...
2021 Latest Caselaw 11734 Bom

sa.214.18                                                                                         1/1


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

                     Civil Application [CAS] No.566 of 2018
                                        in
                         Second Appeal No.214 of 2018
                           Narendra Shamraoji Watkhede & others
                                           vs.
                            Wasudeo Bhauraoji Dharmali & others
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office notes, Office Memoranda of
Coram, appearances, Court's orders                             Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=

                           Shri K. Deogade, Advocate for the Applicants/Appellants.
                           Shri Bhushan Dafle, Advocate for Respondent No.1.


                                            CORAM : S.M. MODAK, J.

DATE : 24th AUGUST, 2021.

Respondent No.1 is granted last chance to file reply to the said application. The impugned judgment is already stayed. If the reply is not filed on the next date, the Court will hear the matter on admission as well as the stay application. If it is not argued on behalf of the appellants on next date, the Court may think of vacating the interim order.

The matter be kept on 2nd September, 2021.

JUDGE *sandesh