Vithabai Natthu Ahirkar vs Dineshkumar Nabilal Thakre And ...
2021 Latest Caselaw 15137 Bom

                                                                                                                                                        fa1077.08.odt
                                                                                        1


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

                         FIRST APPEAL NO. 1077/2008
      Vithabai Natthu Ahirkar...Versus...Dineshkumar Nabilal Thakre and anr

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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                            Mr.P.P. Pendke, Advocate for appellant.
                                            Mr.N.T.Gwalwanshi, Advocate h/f Mr. H.P.Lingayat, Advocate for
                                            Respondent No.1


                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 20/10/2021

Mr. Gwalwanshi, Advocate h/f Mr. H.P. Lingayat, learned counsel for Respondent No.1 submits that the copy of the impugned judgment has not been supplied.

Mr. Pendke, learned counsel for the appellant, agrees to do so.

List the matter after one week.

JUDGE rvjalit