Deepak Bhimrao Patil vs Bipin Prabhkar Mahajan
2021 Latest Caselaw 3174 Bom

                                                                                 7-sa-31-2020 with cas-950-2019


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION

                                                    SECOND APPEAL NO.31 OF 2020
                                                                WITH
                                                  CIVIL APPLICATION NO.950 OF 2019

                            Deepak Bhimrao Patil                                   ..Appellant
                                  Vs.
                            Bipin Prabhakar Mahajani                               ..Respondent
                                                                   ----
                            None for the Appellant.

                            Mr.Sachin Chavan i/b Mr.S.S. Kulkarni for the Respondent
                                                            ----
                                                          CORAM : C.V. BHADANG, J.

Digitally signed DATE : 17th FEBRUARY 2021 Nilam by Nilam Kamble

Kamble Date: 2021.02.17 14:38:58 +0530 P.C.

1. None for the appellant.

2. The learned counsel for the respondent points out that

the appellant has not filed the copy of the judgment of the trial

Court. The appellant to file the copy of the judgment of the Trial

Court within two weeks from today, failing which the appeal shall

stand dismissed without reference to the Court.

3. Stand over to 10th March 2021.

C.V. BHADANG, J.

                                 N.S. Kamble                                                     page 1 of 1