Satish Dnyaneshwar Kale And ... vs Chabutai Bhimrao Bhoyar (Now ...
2021 Latest Caselaw 15011 Bom

10.sa.674.17                                                                                                    1/1


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

                                    Second Appeal No.674 of 2017

                         Satish Dnyaneshwar Kale & others
                                       vs.
          Chabutai Bhimrao Bhoyar (Dead), through her Legal Heirs & others
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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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               Mrs. S.S. Jachak h/f Ms. D.V. Sapkal, Advocate for the Appellants.


                               CORAM           : S.M. MODAK, J.

DATE : 13th OCTOBER, 2021.

Read letter dated 18/09/2021 sent by the Jt. Civil Judge Junior Division, Chandur Bazar. There is a request for extension to dispose of the suit by one year. This Court as per the order dated 26/04/2019 was pleased to set aside the judgments and there was a direction to implead one Smt. Mamta Pramod Bhoyar as party/defendant. The letter mentions that the newly added defendant could not be served with notice. It also mentions that learned Advocates representing the parties are coming from out stations and in fact the dates were given as per their convenience. The reasons for extension are justifiable.

Extension is granted to dispose of the suit by one year from today. The parties are directed to keep their learned Advocates present before the trial Court.

Registry to inform the trial Court accordingly.

JUDGE *sandesh