Sadashiv Nivrutti Hiwalekar vs Manav Sewa Co-Op Society, Thr. Its ...
2021 Latest Caselaw 2158 Bom

                                               1                          901 revn16.21.odt

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

       CRIMINAL REVISION APPLICATION (REVN) NO.16 OF 2021.
   Sadashiv Nivrutti Hiwalekar Vs. Manav Sewa Co-op. Society, through its
          President and Plot holder, Manik Jagorao Sahare & Ors.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions              Court's or Judge's orders.
and Registrar's Orders.
                  Shri N.B. Bargat, Advocate for applicant.


                                 CORAM : V.M. DESHPANDE, J.

DATE : 2nd FEBRUARY, 2021.

Heard Shri N.B. Bargat, learned counsel for the applicant.

(2) Issue notice to the non-applicants, returnable after six weeks.

(3) Till returnable date, there shall be stay to the impugned judgment only in respect of the present applicant.

JUDGE Wagh