Anil Harihar Jani vs Rekha R. Bhartiya
2021 Latest Caselaw 3791 Bom

                                                                               13-IA-ST-2109-2021.doc


                   Shailaja
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CIVIL APPELLATE JURISDICTION
                                      INTERIM APPLICATION [STAMP] NO.2109 OF 2021
                                                             IN
                                                FIRST APPEAL NO.1011 OF 2010


                   Anil Harihar Jani                              ]      Applicant
                   IN THE MATTER BETWEEN:
                   Rekha R. Bhartiya                              ]      Appellant
                                 Vs.
                   Anil Harihar Jani                              ]      Respondent
                                                     .....
                   Mr. Ivor Peter D'Cruz, for Applicant/Respondent.

                   Mr. Ketan Dhavale i/b Mr. V.P. Patankar, for Appellant.
                                                     .....
                                                  CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                          DATE        : 1st MARCH, 2021.
                   P.C.

1. Heard Mr. D'Cruz, learned Counsel for the applicant.

2. This application is moved for withdrawal of some original documents tendered by the plaintiff before the trial Court. The suit was decreed. The original defendant has challenged the impugned judgment and decree by filing this first appeal.

3. Learned Counsel for the applicant has listed the documents to be returned in paragraph 6 of the application. It is stated that the true copies of the original documents will be placed on record

1 of 2 Shailaja S. Digitally signed by Shailaja S.

Halkude Halkude Date: 2021.03.02 18:22:26 +0530 13-IA-ST-2109-2021.doc

after return of the original documents. The applicant needs original documents mentioned in paragraph 6 of the application for his personal use and record.

4. Thus, Registry is directed to return the documents described in paragraph 6 of the application after obtaining verified true copies of those documents.

5. The application stands disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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