Sou. [email protected] Pandurant ... vs Aaba Shankar Aawtade And Ors
2021 Latest Caselaw 3105 Bom

                                                                                  8-cas-1570-2019 in sa-46-2021


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION

                                                 CIVIL APPLICATION NO.1570 OF 2019
                                                                 IN
                                                   SECOND APPEAL NO.46 OF 2021

                            Sou.Malan @ Malati Pandurang Kadam             ..Applicant
                                 Vs.
                            Aaba Shankar Aawtade & Ors.                    ..Respondents
                                                            ----
                            Mr.Dilip Bodake for the Applicant.
Nilam    Digitally signed
         by Nilam Kamble                                    ----
Kamble   Date: 2021.02.16
         17:53:07 +0530                                    CORAM : C.V. BHADANG, J.

                                                                 DATE    : 16th FEBRUARY 2021

                            P.C.

1. Mr.Bodake, the learned counsel for the applicant points

out an obvious discrepancy in the certified copy of the judgment and

decree dated 03rd December 2012, issued by the trial Court and a

copy which the learned counsel claims to have obtained from the

website which he has tendered today and which is marked 'x' for

identification.

2. In such circumstances, the office shall send both, the

certified copy and the copy tendered today to the learned trial

Court. The office of the learned trial Court shall ensure that a

proper certified copy is issued to the appellant.

N.S. Kamble page 1 of 2 8-cas-1570-2019 in sa-46-2021

3. The learned counsel for the appellant states that the

appellant shall apply for certified copy within two weeks from today.

C.V. BHADANG, J.

     N.S. Kamble                                                    page 2 of 2