Ramesh S/O Kiyaldas Tilwani vs Satish S/O Mohandas Adwani
2021 Latest Caselaw 16931 Bom

                                                                                                                                         0612wp4967 of 2021.odt
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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR

                                                        WRIT PETITION NO.4967/2021

                                                           Ramesh s/o Kiyaldas Tilwani
                                                                     ...Versus...
                                                           Satish s/o Mohandas Adwani

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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or direction.s
and Registrar's orders
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                                                                         Shri D.N. Dani, Advocate for petitioner


                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 06/12/2021

Heard Shri Dani, learned Counsel for the petitioner.

It is contended that the immovable properties, namely, shop blocks purchased by the plaintiff/landlord subsequent to the inter se dispute, have not been considered by the learned Appellate Court, while passing the impugned judgment, considering which, issue notice to the respondent, returnable on 16/12/2021.

(AVINASH G. GHAROTE, J.) Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Signing Date:06.12.2021 18:37

Wadkar