Mohammad Abdul Waseem Abdul ... vs Firoz Khan Bismillah Khan
2021 Latest Caselaw 17690 Bom

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

      18 CRIMINAL REVISION APPLICATION NO.269 OF 2018

            MOHAMMAD ABDUL WASEEM ABDUL QUADAR
                          VERSUS
                 FIROZ KHAN BISMILLAH KHAN

Shri. Mohammad Aseam, Advocate h/f Shri. t. . Sayyed, Advocate
for the applicant
Shri. A. D. Kasliwal, Advocate for the respondent

                                       CORAM : M. G. SEWLIKAR, J.

DATED : 20th DECEMBER, 2021

PER COURT :-

1. Learned counsel Shri. Kasliwal for the respondent seeks

leave to produce copy of the judgment of Summary Civil Suit No.

75 of 2018. It is taken on record and marked at Exh. 'X'.

2. Learned counsel Shri. Sayyed for the applicant seeks

time.

3. Stand over till 7th January, 2022.

                                                 [M. G. SEWLIKAR, J.]


ssp




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