Atulkumar Dipaklal Jaiswal And ... vs Radhelal Ganulal Jaiswal
2021 Latest Caselaw 14730 Bom

5.sa.138.20                                                                                            1/1


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

                                   Second Appeal No.138 of 2020
                                  Atulkumar Dipaklal Jaiswal & another
                                                  vs.
                                        Radhelal Ganulal Jaiswal
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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 Anand Deshpande, Advocate for the Appellants.
              Shri N.R. Bhishikar, Advocate for the Respondent sole.

                             CORAM            : S.M. MODAK, J.

DATE : 7th OCTOBER, 2021.

The learned Advocate for the respondent/defendant is seeking adjournment. The learned Advocate for the appellants has no objection. The dispute is about right of way to the defendant on the plaintiffs' land. The suit is for declaration and permanent injunction. The plaintiffs have relied upon a map at Exh.44. The trial Court has referred to several documents relied upon by both the sides in paragraph 7 of the judgment. It is better to call the record.

Call the record of both the Courts below. The matter be kept in the week commencing from 22nd of November, 2021.

JUDGE *sandesh