Shrimant Abaji Lobhe And Others vs Venkat Abaji Lobhe And Others
2021 Latest Caselaw 14110 Bom

                                                                    920-sa-243-2021.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                         920 SECOND APPEAL NO.243 OF 2021
                         WITH CA/5508/2021 IN SA/243/2021

                       SHRIMANT ABAJI LOBHE AND OTHERS
                                       VERSUS
                         VENKAT ABAJI LOBHE AND OTHERS
                                          ...
                       Advocate for Appellants : Mr. Jadhav N. L.
                                          ...

                                    CORAM        : SMT. VIBHA KANKANWADI, J.

                                    DATE         : 29.09.2021

ORDER :-


.         Learned Advocate Mr. S. B. Bhapkar submits that he has

instructions to appear for respondents. He may file his Vakalatnama. He

submits that he has filed two second appeals i.e. Second Appeal No.286

of 2021 and Second Appeal (Stamp) No.3563 of 2021 challenging the

same judgment and decree and he requests for tagging those appeals

with present second appeal.

2. Those appeals be tagged along with this second appeal. So also, it

appears that the office objections have not been removed by the

appellants in this case. The death certificate of respondent No.3C has

not been filed though he has been shown as deceased and his legal

representatives are stated to be already on record. The things cannot go

920-sa-243-2021.odt

automatically. It was requisite for appellants to produce the death

certificate. The office objections be removed on or before next date.

3. Place all the three matters together on 28.10.2021.

4. Interim relief, if any, to continue till next date.

[SMT. VIBHA KANKANWADI, J.]

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