Ramsajivan Shivdhari Yadav And ... vs Nirmala Jaiprakash Tiwari And Ors
2021 Latest Caselaw 13432 Bom

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                                                                                           (1)CAF-2441-06.doc


         Digitally
         signed by
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         RAJSHREE
RAJSHREE KISHOR
KISHOR   MORE
MORE
                                           CIVIL APPELLATE JURISDICTION
         Date:
         2021.09.20
         11:56:11
         +0530




                                     CIVIL APPLICATION IN FA NO.2441 OF 2006
                                                       IN
                                     FIRST APPEAL (STAMP) NO.11360 OF 2006

                      Ramsajivan Shivdhari Yadav & Ors. ]            ...    Applicants
                                       vs.
                      Nirmala Jaiprakash Tiwari & Ors.  ]            ...    Respondents


                      None for the Applicants.

                                                 CORAM :      N.R.BORKAR, J.

DATED : 18TH SEPTEMBER 2021.

P.C.:

1] This is an application for condonation of delay in filing First Appeal against the Judgment and Decree dated 10/11.02.2003 passed by the learned Judge, City Civil Court, Greater Bombay in Suit No.5163/1999. 2] The application is of the year 2006. I have perused the previous orders passed by this Court. It is apparent from the previous orders that the Applicants are not interested in prosecuting the present application. 3] Civil Application is thus dismissed for want of prosecution. 4] Needless to state that, in view of dismissal of Civil Application for condonation of delay, First Appeal(S) No.11360/2006 alongwith Civil Application/ Interim Application, if any, shall stand disposed of.

                                                                           [N.R.BORKAR,J]



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