Smt. Sushila Wd/O Vijay Janbade ... vs Abhay S/O Suryakant Dahiwale
2021 Latest Caselaw 2365 Bom

                                                            1                                  918.CAS.33-2018.odt




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

                       CIVIL APPLICATION (CAS) NO. 33 OF 2018
                                       WITH
                           SECOND APPEAL NO. 15 OF 2018
                        ( Smt. Sushila Wd/o Vijay Janbade & Anr.
                                           Vs.
                           Shri Abhay S/o Suryakant Dahiwale )
Office Notes, Office Memoranda                           Court's or Judge's orders
of Coram, Appearances, Court's
orders     or     directions and
Registrar's orders

                                   Shri N.R. Bhishikar, Advocate for the applicants/appellants.

                                   CORAM:          MRS. SWAPNA JOSHI, J.

DATED : 04th FEBRUARY, 2021.

Heard.

2. Perused the contents of the application. For the reasons mentioned in the application for dispensing with the certified copies of memo of appeal in first appeal and the judgment and decree passed by the trial Court, the application is hereby allowed in terms of prayer clause.

3. The application stands disposed of accordingly.

SECOND APPEAL NO. 15 OF 2018

Stand over two weeks.

(MRS. SWAPNA JOSHI, J.) SD. Bhimte