Shantabai Hari Bhavar vs Dada Ramchandra Yadav
2021 Latest Caselaw 4469 Bom

                                                                                      4 sa 209-18



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Sneha                                CIVIL APPELLATE JURISDICTION
N.
Chavan                                     SECOND APPEAL NO. 209 OF 2018
Digitally signed
by Sneha N.
Chavan             Shantabai Hari Bhavar & Ors.                       .. Appellants
Date:
2021.03.10
                        V/s.
17:07:07 +0530

                   Dada Ramchandra Yadav                              ..Respondent
                                                 ----
                   Mr. D.D. Rananaware for the Appellant.

                   None for the Respondent.
                                                               ----
                                                     CORAM : C.V. BHADANG, J.

                                                     DATE       : 10th MARCH, 2021

                   P.C.


                   1.        Issue       fresh   notice   to    the     respondent,    returnable     on

                   31.03.2021.

2. Notice by R.P.A.D./Speed Post/ Courier / private service is

allowed, in addition to the regular mode.

3. The appellants to file affidavit-of-service by next date.

4. Leave granted to the appellant to produce the compilation of

the pleadings and evidence as well as the copy of the judgment in

Second Appeal No. 62 of 1988.

C.V. BHADANG, J.

                          Sneha Chavan                                                         page 1 of 1