Sat Chikitsa Prasarak Mandal Thr. ... vs Saroj W/O Pundlikrao Datir
2021 Latest Caselaw 14879 Bom

1 cas 436.21.                                                                                                  1/1


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

                           CIVIL APPLICATION (CAS) NO. 436/2021 IN
                            SECOND APPEAL STAMP NO. 7108/2021

                     Sat Chikitsa Prasarak Mandal Vs. Saroj w/o Pundlikrao Datir
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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 Vikrant Vishwarupe, Adv. h/f Shri Rajnish Vyas, Advocate for applicant/appellant.
                 Dr. Shri Anjan De, Advocate for respondent.

                 CORAM : S.M. MODAK, J.

DATE : 08/10/2021.

Today, the urgent circulation is sought on behalf of appellant/ judgment-debtor, as he learnt that decree-holder is going to withdraw the amount deposited with the First Appellate Court.

The learned Advocate Shri Anjan De appeared suo-motu on behalf of the respondent/decree-holder and submitted that he has not been supplied with copy of memo of appeal though only copy of delay condonation application is supplied.

The respondent is granted time to file reply to delay condonation application.

The appellant to supply copy of memo of appeal and annexures to respondent through his learned Advocate. Till that time, the stay granted earlier is extended.

Matter be kept on 25/10/2021.

JUDGE

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