Citation : 2022 Latest Caselaw 4193 Bom
Judgement Date : 20 April, 2022
958-SA NO.503 OF 1999.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
SECOND APPEAL NO.503 OF 1999
WITH CA/3409/1999 IN SA/503/1999 WITH CA/3411/1999 IN
SA/505/1999 WITH SA/505/1999
SYED A.HUSAIN MAHBOOB HUSAIN LRS.REHANA BANO AND ORS
VERSUS
NAGNATH PANDURANG MANE
...
Advocate for Appellants : Mr. Vinod Y. Bhide.
Advocate for Respondent : Mr. A. R. Borulkar.
...
CORAM : MANGESH S. PATIL, J.
DATED : 20 APRIL 2022 PER COURT :
1. Learned advocate Mr. Bhide for the appellants informs that
though both these matter are appearing on the board as connected matters,
they are in fact arising out of separate suits and different judgments. The
matters are de-tagged.
2. He further requested adjournment on the ground that he has not
enable to procure the paperbooks in both the appeals.
3. Stand over to 22 June 2022.
( MANGESH S. PATIL, J.) Tandale/-
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