J.B.Dhane(Deceased)Heirs ... vs Vaijayantabai Jaysingh Jadhav ...
2022 Latest Caselaw 4090 Bom

                                 1/2                    27 SA-186-88.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                     SECOND APPEAL NO.186 OF 1988
                                   WITH
            INTERIM APPLICATION (ST) NO.7800 OF 2022
                                   WITH
                  CIVIL APPLICATION NO.365 OF 2020
                                   WITH
                  CIVIL APPLICATION NO.364 OF 2020
                                   WITH
                  CIVIL APPLICATION NO.363 OF 2020


J.B.Dhane (deceased) heirs Tarubai         ..     Appellants
J. Dhane & Ors.

                       Versus

Vaijayantibai Jaysingh Jadhav &            ..     Respondents
Ors.


                                       ...

Mr.Jitendra Gaikwad for the Appellants.
Ms.Suvarna Yadav i/b Mr.Shrikant Yadav for the Respondent
Nos.2(a) to 2(d).
                            ...

                          CORAM: BHARATI DANGRE, J.

DATED : 18th APRIL, 2022

P.C:-

1. The paper-book, which is fled in furtherance of the order dated 24/03/2022 is incomplete. The paper-book must also

M.M.Salgaonkar

2/2 27 SA-186-88.doc

comprise of the notes of evidence apart from the impugned judgment.

2. If the Appellants do not take steps to fle a complete paper-book within a period of six weeks from today, the appeal shall be liable to be dismissed, without reference to the Court.

3. On the complete paper-book being fled, list the Appeal for fxing up a date in the week commencing from 20/06/2022.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar