Sau. Sulagi Nagoji Sahare vs Laxman Fakira Gajbhiye
2021 Latest Caselaw 2750 Bom

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

                        CIVIL APPLICATION (CAS) NO. 551 OF 2020
                                          IN
                            SECOND APPEAL NO. 191 OF 2020
                        (Sau. Sulagi Nagoji Sahare V/s Laxman Fakira Gajbhiye)

Office     Notes,      Office                        Court's or Judge's orders
Memoranda       of    Coram,
Appearances, court's orders
or      directions       and
Prothonotary's orders


                                         Mr. R. K. Joshi, Advocate for Appellant.
                                         Mr. S. G. Karmarkar, Advocate for Respondent.
                                                             ------

                                         CORAM      : MRS. SWAPNA JOSHI, J.

                                         DATE       : FEBRUARY 10, 2021.

                   .                This Application is for dispensing with filing of the

certified copy of the Judgment and decree dated 7/12/2017 passed by the Civil Judge Junior Division, Saoner, District Nagpur.

2. For the reasons mentioned in the Application and in the interest of justice, same is allowed in terms of prayer clause

(a) therein.

3. Civil Application stands disposed of accordingly.

SECOND APPEAL NO. 191 OF 2020 . Heard the matter for some time. By consent, place the matter on board on 3rd March, 2021.

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2. In the meantime, Appellant is directed to remove office objection, if any.

(MRS. SWAPNA JOSHI, J.) Yadav VG