Citation : 2021 Latest Caselaw 1385 Bom
Judgement Date : 20 January, 2021
1 947sa116.18
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
947 SECOND APPEAL NO.116 OF 2018
WITH CA/12434/2017 IN SA/116/2018
ZILHA PARISHAD DHULE THRO. CEO,DHULE
VERSUS
UDESING VESTA VALVI AND OTHERS
...
Advocate for Respondent Nos. 1, 2A to 2G : Shri J. R. Shah
Advocate for respondent No. 3 : Smt. S.S. Auti h/f Shri C.R. Deshpande
...
CORAM : M. G. SEWLIKAR, J.
DATE : 20th JANUARY, 2021. PER COURT :
1. Nobody appears for the appellant.
2. Advocate Smt. S.S. Auti, h/f Shri C.R. Deshpande, learned counsel for respondent No. 3 is present.
3. Shri Shah, learned counsel for respondent Nos. 1, 2A to 2G is present.
4. If nobody appears for the appellant on the next date, the appeal will be dismissed.
5. Advocate Smt. Auti, learned counsel for respondent No. 3 states that she has preferred Second Appeal (ST) No. 18347 of 2017 against the same judgment and decree. She requests for tagging this appeal with the present appeal.
6. Office to take steps and tag Second Appeal (ST) No. 18347 of 2017 along with present Second Appeal No. 116 of 2018.
2 947sa116.18
7. Stand over to 3.2.2021.
( M. G. SEWLIKAR )
JUDGE
mahajansb/
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