Mr. Madhukar Sadashiv Pawar vs Mrs. Indubai Chintaman Pawar And ...
2021 Latest Caselaw 13426 Bom

                                   1/2              11.CAF.2765.2017.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                    CIVIL APPLICATION NO. 2765 OF 2015
                                ALONGWITH
                    CIVIL APPLICATION NO. 2903 OF 2018
                                    IN
                 FIRST APPEAL (STAMP) NO. 10979 OF 2015

Mr. Madhukar Sadashiv Pawar                        ... Applicant
           Vs.
Indubai Chintaman Pawar & Ors.                     ... Respondents

                              ...........
Mr. Abhineet N. Pange i/b. Manmath Athalye for the Applicant.
Mr. Ameya Tamhane for the Respondent No. 3A, 3C, 4A to 4D.
Mr. O. Mohandas i/b. Little & Co. for the Respondent No.3B.
                               ..........
                      CORAM: MADHAV J. JAMDAR, J.

DATE : 18th SEPTEMBER, 2021.

P. C. :-

1. Mr. Abhineet Pange, learned counsel appearing for the applicant states that Civil Application stands dismissed as against respondent Nos. 2A, 2C, 2D, 2E, 3C and 4 and therefore, seeks two weeks time to take appropriate steps for restoration of the Civil Application against them. Accordingly two weeks time is granted to the applicant to take out appropriate application.

2. Mr. Ameya Tamhane, learned counsel appearing for respondent Nos. 3A, 3C and 4A to 4D states that the said respondents have also filed First Appeal (Stamp) No. 808 of 2017 impugning the same judgment and requests that the said First Appeal alongwith Civil Application taken out in the same be tagged with this First Appeal. Therefore, First Appeal (Stamp) No. 808 of

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2/2 11.CAF.2765.2017.doc

2017, Civil Application (Stamp) No. 809 of 2017 and Civil Application No. 3739 of 2017 are tagged alongwith this First Appeal.

3. Stand over to 16th October, 2021.

(MADHAV J. JAMDAR, J.)

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