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Dagadu Genba Hande And Anr vs Damodhar Devappa Hande And Ors
2021 Latest Caselaw 5770 Bom

Citation : 2021 Latest Caselaw 5770 Bom
Judgement Date : 30 March, 2021

Bombay High Court
Dagadu Genba Hande And Anr vs Damodhar Devappa Hande And Ors on 30 March, 2021
Bench: S. K. Shinde
                                                                          19-SA-318-
                                         2020.odt
Shambhavi
N. Shivgan             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION
Digitally signed by
Shambhavi N.
Shivgan                         SECOND APPEAL NO.318 OF 2020
Date: 2021.03.31
11:32:04 +0530
                                            WITH
                                    INTERIM APPLICATION

                      Dagadu G. Hande & Anr.                    ... Appellants
                          Vs
                      Damodar D. Hande & Ors.                  ... Respondents
                                                    ...

Ms. Shraddha Pawar i/by Mr. Dilip Bodke for the Appellants.

Mr. Surel S. Shah for the Respondent Nos.1 and 2.

CORAM : SANDEEP K. SHINDE J. DATE : 30th MARCH, 2021.

P.C. :

The learned counsel holding for Mr. Bodake seeks

time. Time granted. Stand over three weeks, i.e., 20 th April,

2021.

2 It is made clear that this Court has not stayed the

operation of the impugned judgment.



                                                        (SANDEEP K. SHINDE, J.)



                      Shivgan                                                     1/1
 

 
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