Abdullatif Ismail Kagadi Dead ... vs Smt. Jamila Riyajoddin Kagadi ...
2021 Latest Caselaw 584 Bom

                                                           49 FA 1795-19.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO. 1795 OF 2019

       Abdullatif Ismail Kagadi                            .. Appellant
       vs.
       Jamila Riyajoddin Kagadi & Ors.                   .. Respondents

                                            .....
       Mr. Kushal i/b S. R. Ganbavle for the Appellant.
                                            .....

                                      CORAM: K.K.TATED, &
                                             RIYAZ I. CHAGLA, JJ.

DATED : JANUARY 11, 2021 P.C.

. Heard.

2. By this First Appeal, the Appellant/Original Defendant is challenging the Judgment and decree dated 18/02/2019 passed by the 2nd Joint Civil Judge, Senior Division, Nashik in Special Civil Suit No. 389/2008 for partition of the properties.

3. The Learned Counsel for the Appellant submits that, he requires some time.

4. On his request, matter to appear on board on 28/01/2021.

5. The Advocate for the Appellant is directed to inform the other side about the next date in writing.

       (RIYAZ I. CHAGLA, J.)                      (K.K.TATED, J.)

       Laxmi                                                                         1/1