Smt. Kusumbai Ninaji Bore Thr. Her ... vs Pramod Sohanlal Chandak And ...
2021 Latest Caselaw 7903 Bom

                                                   1                               wp 5448-2018.odt


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

                                Writ Petition No. 5448 of 2018

                               Smt. Kusumbai Ninaji Bore
                                           Vs.
                           Pramod Sohanlal Chandak and Others
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Office Notes, Office Memoranda of Coram,                                Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                               Mr. Vikrant Vishwarupe, Advocate h/f Mr. R.R. Vyas, Advocate for the
                               petitioner
                               Mr. Rohan Deo, Advocate for the respondents No. 1, 6, 7 and 8


                               CORAM : MANISH PITALE, J.

DATED : JUNE 15, 2021

Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

2. Heard learned counsel for the parties for parties.

3. Considering the nature of controversy, it would be appropriate that copies of written statement of the defendants on the record of the Trial Court are placed before this Court. Accordingly, the respondents are directed to place on record the copies of the said written statement along with their reply within a period of 10 days from today.

4. List for further consideration on 29/06/2021.

2 wp 5448-2018.odt

5. The learned counsel for the parties shall place before this Court the copies of the judgments on which they wish to rely upon in support of their respective contentions.

JUDGE MP Deshpande