Yusub Ismail Zanji vs Isak Ismail Devalekar And Ors
2022 Latest Caselaw 1220 Bom

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          SHAMBHAVI
                                                                      10-AO-331-2021.odt
SHAMBHAVI NILESH
NILESH    SHIVGAN
SHIVGAN   Date:
          2022.02.02
          17:32:17
          +0530                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                     APPEAL FROM ORDER NO.331 OF 2021
                                                       WITH
                                        CIVIL APPLICATION NO.4 OF 2022
                                                     WITH
                                     INTERIM APPLICATION NO.2907 OF 2020

                       Yusub Ismail Zanji                                      ...Appellant
                             Vs
                       Isak Ismail Devalekar and Ors.                         ... Respondents
                                                        ...

Mr. Pradeep D. Dalvi for the Appellant/Applicant. Mr. S.S.Shah with Mr. Rahul Kasbekar for Respondent Nos.1 to

CORAM : SANDEEP K. SHINDE J.

DATE : FEBRUARY 2, 2022.

(Through Video Conferencing) P.C. :

Heard learned counsel for the Parties.

2 Mr. Dalvi, learned counsel for the appellant, seeks time

to place on record a copy of the judgment; all sale-deeds in question;

Mutation Entries in respect of suit properties and notes of evidence

with a copy thereof to be served on the learned counsel for the

Respondents. It shall be done within three weeks from today.

3 Stand over to 3rd March, 2022.

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                                               10-AO-331-2021.odt




4            Ad-interim order, if any, shall continue to operate till the

next date.

                                            (SANDEEP K. SHINDE, J.)




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