Hazrat Baba Bahbuttullah Shal ... vs The Education Society Chanda, ...
2021 Latest Caselaw 13594 Bom

2.SAST.7350.2020.                                                                                              1/1


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

                                Second Appeal Stamp No.7350/2020
       Hazrat Baba Bahbuttullah Shah Wali & Ors. Vs. The Education Society Chanda & Anr.
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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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                 Shri E.N. Quazi, Advocate for the Appellants.
                 Ms. Sejal Lakhani, Advocate h/f Shri S.P. Bhandarkar, Advocate for Respondent Nos.1 & 2.

                 CORAM : S.M. MODAK, J.

DATE : 21st SEPTEMBER, 2021.

Though the original plaintiffs/respondent Nos.1 and 2 filed caveat, its period has expired. They have appeared on their own. They were served about the memo of appeal and documents. They are at liberty to appear.

02] The first Appellate Court delivered the judgment on 26th February, 2020. The certified copy was applied on 27 th February, 2020 and delivered on 16th March, 2020. The Hon'ble Supreme Court as per the order dated 23rd March, 2020 passed in Suo Motu Writ Petition (Civil) No(s).03/2020 has directed to exclude the period of limitation.

03] This appeal is filed on 3rd July, 2020. So, at that time, the order of Hon'ble Supreme Court was in force. In view of that, office objection about limitation of 57 days is overruled. The appellants are granted two weeks time to remove other office objections.

                 04]              The matter be kept after two weeks.


                                                                              JUDGE

                 vijay