Mangal Appasaheb Ghatage vs Shantabai Tukaram Ghatage And Ors
2021 Latest Caselaw 16656 Bom

                   ssm                                         1          20-sa420.21.doc

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                       CIVIL APPELLATE JURISDICTION

                                      SECOND APPEAL NO. 420 OF 2021

                                                    WITH

                                            I.A. NO. 3645 OF 2021

            Mangal Appasaheb Ghatage                                    .....Appellant/
                                                                        Applicant.

                     Vs.

            Shantabai Tukaram Ghatage & Ors.                            .....Respondents.

            Mr. Kuldeep Nikam for the Appellant/Applicant.

                                                CORAM :     A. S. GADKARI, J.

DATE : 1st DECEMBER, 2021.

P.C.:-

Leave to amend to annex Judgment and Order dated 6 th

February, 2001 passed in RCS No.9 of 1988 and Order dated 15 th January,

2014 passed in Appeal from Order No.375 of 2015, is granted.

Amendment be carried out within a period of 2 weeks from

today.

Appellant is granted liberty to circulate the present Appeal

afresh, after the amendment is carried out.

                                                                    (A.S. GADKARI, J.)

             Digitally signed by
SANJIV       SANJIV
             SHARNAPPA
SHARNAPPA    MASHALKAR
MASHALKAR    Date: 2021.12.03
             12:00:45 +0530