Vithabai Natthu Ahirkar vs Dineshkumar Nabilal Thakre And ...
2021 Latest Caselaw 15685 Bom

                                                         1                                       35.FA.1077-08.odt




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

                              FIRST APPEAL NO. 1077 OF 2008
                             ( Vithabai Wd/o Natthu Ahirkar
                                           Vs.
                         Dineshkumar S/o Nabilal Thakre & Anr. )

Office Notes, Office Memoranda                           Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. P.P. Pendke, Advocate for the Appellant.



                                  CORAM:          AVINASH G. GHAROTE, J.

                                  DATED :         29th OCTOBER, 2021.

                                                  Mr.     Pendke,          learned       counsel       for    the

appellant submits, that the copy of the judgment impugned has been supplied to Mr. H.P. Lingayat, learned counsel for the respondent No.1, in view of which, the objection is not survived. Considering that the impugned judgment is of the year 2007, list the matter for final hearing on 16.11.2021.

JUDGE SD. Bhimte