Shri Purushottam S/O Pralhad ... vs Shri Suresh S/O Nanhuji ...
2021 Latest Caselaw 13919 Bom

Order                                                                                 8 a sa 169-2021
                                                   1

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

                            CIVIL APPLICATION (CAS) NO.512/2021
                                             IN
                                SECOND APPEAL NO.169/2021
                                            WITH
                                SECOND APPEAL NO.170/2021
                         Shri Purushottam s/o Pralhad Tiprude and another
                                                Vs.
                               Shri Suresh s/o Nanhuji Shamkunwar


Office notes, Office Memoranda of
Coram, appearances, Court's orders                        Court's or Judge's Orders
or directions and Registrar's orders.

                                         Shri Rohit P. Masurkar, Advocate h/f Shri H.S. Chitaley,
                                         Advocate for appellants.

                                         CORAM : S.M. MODAK, J.

DATE : SEPTEMBER 27, 2021.

It is submitted that all office objections are removed except the objection of limitation. The impugned judgment by the Trial Court was delivered on 07/08/2020. At that time, the direction given by the Hon'ble Supreme Court in suo motu writ petition was in force. In view of that the office is directed to register the appeal after verifying removal of other objections, if any. Matter be kept after satisfying about the same.

Office is directed to issue notice returnable after two weeks.

JUDGE R.S. Sahare