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Smt. Nasreen Naj W/O Shabeen Ahmad ... vs Jugalkishor S/O Khemchand ...
2021 Latest Caselaw 9304 Bom

Citation : 2021 Latest Caselaw 9304 Bom
Judgement Date : 15 July, 2021

Bombay High Court
Smt. Nasreen Naj W/O Shabeen Ahmad ... vs Jugalkishor S/O Khemchand ... on 15 July, 2021
Bench: S. M. Modak
28.SAST.14789.2019.                                                                                            1/2


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH, NAGPUR

                                Civil Application (CAS) No.01/2020
                                                 IN
                               Second Appeal Stamp No.14789/2019
 Smt. Nasreen Naj w/o Shabeen Ahmad Patel & Anr. Vs. Jugalkishor s/o Khemchand Agrawal &
                                          Anr.
*******************************************************************************************************************
Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
*******************************************************************************************************************
                 Shri S. Raisuddin, Advocate for the Appellants.
                 Ms. Aastha Sharma, Advocate h/f Shri P.R. Agrawal, Advocate for the Respondents.

                 CORAM : S.M. MODAK, J.

DATE : 15th JULY, 2021.

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

Heard both the sides.

Though the Trial Court has not granted specific performance, First Appellate Court has granted it. The original defendants want to challenge the said judgment. However, there is a delay of 13 days. It is opposed on behalf of the respondents. The delay is properly explained. The reason is sufficient.

In view of that, delay of 13 days caused in preferring second appeal is condoned.

The civil application is disposed of.

Second Appeal Stamp No.14789/2019

Matter be kept in the 1st week of August, 2021 for hearing on the point of admission.

28.SAST.14789.2019. 2/2

Learned Advocate Ms. Aastha Sharma holding for learned Advocate Shri P.R. Agrawal waives notice for the respondents.

Copy of the appeal memo be supplied to the respondents.

JUDGE

vijay

 
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