Syed Naim Syed Shudabhaksh And ... vs Shaikh Majid Shaikh Jainoddin And ...
2022 Latest Caselaw 1674 Bom

                                                                         915.SA.141.2017.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                           SECOND APPEAL NO.141 OF 2017
                          WITH CA/2294/2015 IN SA/141/2017

                 SYED NAIM SYED SHUDABHAKSH AND ANOTHER
                                  VERSUS
                SHAIKH MAJID SHAIKH JAINODDIN AND ANOTHER

                                          ...
                  Advocate for Appellants : Mr. Deshpande Milind K.
                   Advocate for Respondent : Mr. Sachin S. Panale
                                          ...

                                    CORAM    :   MANGESH S. PATIL, J.

                                    DATE     :   17.02.2022
PER COURT :

After hearing the learned advocate for the appellants it

transpires that the appellants are the original defendant who are impugning

the concurrent judgment and order passed by the court below decreed the

suit.

2. Going by the nature of the dispute, it would be appropriate to

go through the record. The parties shall produce all the material documents

as also the copy of the paper-book of the lower appellate court.

3. Stand over to 10.03.2022.

(MANGESH S. PATIL, J.)

habeeb