Shriram Govinda Sadatkar vs Bhaurao Shrawan Sadatkar
2021 Latest Caselaw 14948 Bom

201.SA.303.2005.                                                                                               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. & Ors. Vs. 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 A.P. Bhuibhar, Advocate h/f Shri R.D. Bhuibhar, Advocate for the Appellant(s).

                 CORAM : S.M. MODAK, J.

DATE : 12th OCTOBER, 2021.

Heard learned Advocate Shri A.P. Bhuibhar for the appellants. He invited my attention to the observations in paragraphs 11.3 and 17 from the case of Anathula Sudhkar Vs. P. Buchi Reddy (Dead) by L.Rs. & Others reported in AIR 2008 SC 2033.

02] Hence, the matter is closed for judgment.

JUDGE

vijay