Bhavesh S/O Ashok Jadhao vs Minal Bhavesh Jadhao
2021 Latest Caselaw 12818 Bom

19.FAST.3843.2021.                                                                                             1/1


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

                                Civil Application (CAS) No.493/2021
                                                  IN
                                Second Appeal Stamp No.3843/2021
                          Bhavesh s/o Ashok Jadhao Vs. Minal Bhavesh Jadhao
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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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                 None for the Appellant.

                 CORAM : S.M. MODAK, J.

DATE : 7th SEPTEMBER, 2021.

Certified copies of the judgment and decree of both the courts below were not filed. Necessary applications have been made, but the appellant has yet to receive them. However, photocopies are filed. It seems that they are downloaded from the website.

The appellant is granted six weeks time to file certified copies of the judgment and decree of both the courts below.

The civil application is disposed of.

Civil Application (CAS) No.491/2021

The appellant to remove other office objections within a period of six weeks.

Matter be kept after six weeks.

JUDGE

vijay