Smt. Ashamma Jalaluddin Ghori vs Hajrat Ladleshaha Peer Saheb ...
2021 Latest Caselaw 580 Bom

                                                                                4-1-sa-588-2020




                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                                   SECOND APPEAL NO.588 OF 2020

                            Smt.Ashamma Jalauddin Ghori                             ..Appellant
                                 V/s.
                            Hajrat Ladleshaha Peer Saheb Dargah & Ors.              ..Respondents
                                                              ----
                            Mr.Dheeraj D. Patil for the Appellant.
                                                              ----
                                                                 CORAM : C.V. BHADANG, J.

Digitally signed Nilam by Nilam Kamble Date:

                                                                 DATE     : 11th JANUARY 2021
Kamble   2021.01.11
         15:03:46 +0530



                            P.C.

1. Heard learned counsel for the appellant.

2. Issue notice to the respondents, returnable on 22 nd

February 2021.

3. Notice by R.P.A.D./Speed Post/Courier/Email/ private

service and by other permissible mode is allowed, in addition to the

regular mode.

4. The appellant to file affidavit of service by the next

date.

N.S. Kamble page 1 of 2 4-1-sa-588-2020

5. Leave granted to the appellant to annex the copy of the

the judgment in the Second Appeal and the order passed by the

Hon'ble Supreme Court, arising out of the RCS No.164 of 1999. The

copies to be annexed within one week from today.

C.V. BHADANG, J.

     N.S. Kamble                                                      page 2 of 2