Ramesh Nanasaheb Nirgude vs Vishwanath Eknath Gangawane And ...
2022 Latest Caselaw 57 Bom

                  Digitally signed by
      IRESH       IRESH SIDDHARAM
      SIDDHARAM   MASHAL
                  Date: 2022.01.03
      MASHAL      16:11:17 +0530




                                                                                    4.7974.18 wp.doc

ISM
                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                CIVIL APPELLATE JURISDICTION

                                            CIVIL WRIT PETITION NO. 7974 OF 2018

                    RAMESH NANASAHEB NIRGUDE                                ....PETITIONER

                                    V/s.

                    VISHWANATH EKNATH GANGAWANE                             .....RESPONDENTS
                    AND ANR

                    Mr. Jaydeep Deo for the petitioner
                    Mr. Vilas A. Jadhav i/b Mr. Sudhir S. Hardikar for respondent no. 1


                                               CORAM :    NITIN W. SAMBRE, J.

                                               DATE:      JANUARY 3, 2022.

                    P.C.:

                    1]              It is pointed out that praecipe moved by the counsel for the

petitioner for clubbing present Writ Petition with pending Second

Appeal arising out of a Judgment delivered by the First Appellate

Court confirming a Decree of dissolution of partnership firm is

pending consideration on Administrative side.

2] Liberty to the petitioner to pursue the same.

4.7974.18 wp.doc

3] Petitioner to carry out appropriate corrections in the pagination

within period of one week from today.

4] Matter to be listed for consideration on 10/01/2022.

[NITIN W. SAMBRE, J.]