Shaheeen Mirza Zaheer Baig vs Abdul Farid Abdul And Anr
2022 Latest Caselaw 7552 Bom

                                                                                  904 caf 5039-09.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                        CIVIL APPLICATION NO. 5039 OF 2009
                                                      WITH
                                        CIVIL APPLICATION NO. 5040 OF 2009
                                                        IN
                                        FIRST APPEAL (ST) NO. 31189 OF 2009

                        Shaheen Mirza Zaheer Baig                   ..Appellant/Applicant.

                                     v/s.

                        Abdul Farid Abdul & Anr.                                ..Respondents

                        None for the Appellant/Applicant.


                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 2nd AUGUST, 2022.

P.C.

1. This is an application for condonation of delay in challenging the judgment and decree dated 29.07.2009 in S.C.No.4566 of 2005.

2. The office remark indicates that notices issued to Respondent Nos.1 and 2 have returned unserved, and that the application against the Respondent nos.1 and 2 stands dismissed as per the Registrar (Judicial II) Order dated 01.07.2019 as no steps are taken to serve the Respondents.

3. Since none present for the Appellant, by way of indulgence, stand over to 10.08.2022. To be placed under the caption of dismissal. Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.08.04 (ANUJA PRABHUDESSAI, J.) 11:02:59 +0530

P P SALGAONKAR 1 of 1