Yashwant Anant Patil (Since Decd. ... vs Shri. Pandurang Dharma Madhavi ...
2021 Latest Caselaw 2443 Bom

                                                                      19-sast-3890-2020 with ia-2666-2020




                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                                SECOND APPEAL (ST) NO.3890 OF 2020
                                                              WITH
                                               INTERIM APPLICATION NO.2666 OF 2020

                            Yashwant Anant Patil (Since deceased)
                            through legal heirs & Ors.                        ..Appellants
                                  V/s.
                            Pandurang Dharma Madhvi (Since Deceased)
                            through legal heirs & Ors.                        ..Respondents
                                                             ----
                            Mr.Zishan Quazi i/b Mr.Joel J. Carlos for the Appellants.

                            Mr.G.S. Godbole a/w Mr.Vachan Bodke, Ms.Pinky Sharma and
Nilam    Digitally signed
         by Nilam Kamble
                            Mr.Tushar for Respondent No.5.
Kamble   Date: 2021.02.05
         15:10:22 +0530
                                                           ----
                                                                 CORAM : C.V. BHADANG, J.

                                                                 DATE      : 05th FEBRUARY 2021

                            P.C.

1. Leave is granted to the respondent Nos.5(1), 5(6), 7(1),

8 and 9 to produce the copy of the judgment in Civil Suit No.1138 of

1986 and in Regular Civil Appeal No.245 of 1993 which arises out of

the said suit. Stand over to 18th February 2021.

C.V. BHADANG, J.

                                 N.S. Kamble                                                                page 1 of 1