Abdul Hameed S/O Abdul Kalam vs Abdul Aleem Khan S/O Abdul Kalam ...
2021 Latest Caselaw 13736 Bom

sa.64.20                                                                                          1/1


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

                             Second Appeal No.64 of 2020
                                Abdul Hameed s/o Abdul Kalam
                                             vs.
                            Abdul Aleem Khan s/o Abdul Kalam Khan
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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 S.S. Bhalerao, Advocate for the Appellant.
                           Shri S. Raisuddin, Advocate for the Respondent.

                                            CORAM     :   S.M. MODAK, J.

DATE : 23rd SEPTEMBER, 2021.

Read Pursis Stamp No.4/2021. Copy of the pleadings and copy of the judgment in another suit sought to be produced as per the pursis. They are taken on record. Copies are already supplied to the respondent.

Civil Application [CAS] No.603/2021:

The respondent wants to file reply to this application. In fact, law does not contemplate filing of reply to the substantial question of law proposed by the appellant. Whatever the respondent wants to submit, he can submit by way of advancing the argument at the time of admission. The respondent claims that the proposed substantial question of law in respect of limitation was not raised before the Courts below and is raised for the first time.

The respondent is permitted to file reply. The matter be kept on 4th October, 2021 for reply and hearing on admission. It is made clear that no adjournment will be granted on that date.

JUDGE *sandesh