Rupchand S/O Gopal Nikhare vs Sandya W/O Luban Nikhare And ...
2021 Latest Caselaw 9935 Bom

                                                                                    fa405.17.odt
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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.

                                 FIRST APPEAL NO.405/2017
        (Rupchand s/o Gopal Nikhare Vs. Sandha w/o Lubhan Nikhare and others )
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                             None for the appellant.
                             Shri R.N.Badhe, Advocate for respondent no.6.

                                  CORAM : PUSHPA V. GANEDIWALA, J.

DATE : JULY 28, 2021.

1. The learned counsel for the respondent no.6 has expressed his inability as to whether paper book is required in this appeal or not.

2. I have perused the judgment. Considering the judgment and the nature of issue involved in this appeal, the appellant is directed to file private paper book within a period of eight weeks from today. If the paper book is not filed within the stipulated period, the appeal shall stand dismissed without further reference to the Court.

JUDGE

ambulkar