Citation : 2022 Latest Caselaw 7887 Bom
Judgement Date : 11 August, 2022
6 ao 796-22.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO. 796 OF 2022
WITH
INTERIM APPLICATION NO. 17258 OF 2022
Anthony Joseph Bhaver ..Appellant
V/s.
SNEHA Fr. John Rose and Ors. ..Respondents
NITIN ----
CHAVAN
Digitally signed Mr. Devdatta Sakhalkar for the Appellant.
Ms. Savita Ganoo a/w Mr. Sachin Mahagavkar and Mr. Darshit
by SNEHA
NITIN CHAVAN
Date: 2022.08.12
10:26:10 +0530
Shah i/b DSM Legal for the Respondent.
----
CORAM : C.V. BHADANG, J.
DATE : 11 AUGUST 2022
P.C.
. Heard learned counsel for the parties.
2. The Appellant to produce a complete compilation of the documents produced before the Trial Court and also the orders passed in Writ Petition filed by the Respondent-Institution challenging the Judgment and Decree passed by the Appellate Bench of the Small Causes Court after serving the copy on the other side.
3. Stand over to 18.08.2022 for Direction.
C.V. BHADANG, J.
Sneha Chavan page 1 of 1
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