Lalsingh S/O Motilal Thakur vs Shankar S/O Khuman Chauhan And ...
2021 Latest Caselaw 12816 Bom

Order                                                                                       2 sa 89-2021
                                                    1

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

                                   SECOND APPEAL NO.89/2021
                                      Lalsingh s/o Motilal Thakur,
                                                   Vs.
                               Shankar s/o Khuman Chauhan and another.
Office notes, Office Memoranda of
Coram, appearances, Court's orders                          Court's or Judge's Orders
or directions and Registrar's orders.

                                          Shri S.G. Karmarkar, Advocate for appellant.

                                          CORAM : S.M. MODAK, J.

DATE : SEPTEMBER 07, 2021.

None is present on behalf of the appellant. Certified copy of judgment and decree of the First Appellate Court is filed. Though the appellant has applied for certified copy of the judgment and decree of the Trial Court, he has not received the same till 12/02/2021. The certified copy is required in order to know what is valuation and Court fees to be recoverable. However, office is not having that objection. The appeal can be argued for admission without certified copy of judgment and decree.

The Civil Application is allowed and it is dispensed with. Once certified copy is obtained the appellant is at liberty to file it.

The application is disposed of.

Matter is kept back for hearing on admission. Later on, at the request of learned Advocate for the appellant, matter be fixed for hearing on admission after two weeks.

JUDGE

R.S. Sahare