Citation : 2021 Latest Caselaw 2340 Bom
Judgement Date : 4 February, 2021
17-wpst-97951-2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST) NO.97951 OF 2020
Chhabile Ramkhaderan Sharma & Ors. ..Petitioners
V/s.
Mantora Biharilal Sharma
D/o. Late Mithailal B. Sharma & Ors. ..Respondents
----
Digitally signed
Mr.Bhavin Gada a/w Ms.Najafiya i/b M/s.Harakchand & Co. for the
Nilam by Nilam Kamble Petitioners.
Kamble Date: 2021.02.04
17:39:44 +0530 ----
CORAM : C.V. BHADANG, J.
DATE : 04th FEBRUARY 2021
P.C.
1. Heard learned counsel for the petitioners.
2. Leave granted to produce the copy of the judgment of
the Appellate Bench. Leave to correct the names in the title clause is
granted. The copy to be annexed and the correction to be carried
out forthwith.
3. The learned counsel for the petitioners undertakes to
produce the concise grounds challenging the impugned judgment.
N.S. Kamble page 1 of 2 17-wpst-97951-2020
4. Issue notice to the respondents, returnable on 15th
March 2021.
5. Notice by R.P.A.D./Speed Post/Courier/Email/ private
service and by other permissible mode is allowed. The petitioner to
file affidavit of service by the next date.
6. There shall be ad-interim relief in terms of prayer
Clause (b) till next date.
7. Stand over to 15th March 2021.
C.V. BHADANG, J.
N.S. Kamble page 2 of 2
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