Shriram Govinda Sadatkar vs Bhaurao Shrawan Sadatkar
2021 Latest Caselaw 14538 Bom

201 sa303.2005.                                                                                                1/1


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

                                  SECOND APPEAL NO. 303/2005
Shri Shriram s/o Govinda Sadatkar (dead) thr. L.Rs and others V/S Shri Bhaurao s/o
Shrawan Sadatkar.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
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                               Shri R.D. Bhuibhar, Advocate for the appellant (s).

                               CORAM             : S.M. MODAK, J.

DATE : 05/10/2021.

It is true that the learned Advocate for the appellants have finished their argument. The respondent/plaintiff has filed a suit only for permanent injunction and relief of declaration is not their. Appellant to satisfy the Court that the requirement of "asking for further relief in a suit for declaration" can also be read when there is a simpliciter suit for permanent injunction. From the judgments, he has already cited or on the basis of any other judgment, he may address the Court.

Matter be kept on 12/10/2021, as part heard.

JUDGE

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