Fullu Hubraj Navi @ Sharma vs Tunni Hubraj Navi D/H- Saheblal ...
2022 Latest Caselaw 6204 Bom

                      P.H. Jayani                                     906 CAF5681.2008.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                         CIVIL APPLICATION NO. 5681 OF 2008
                                                         IN
                                        FIRST APPEAL (ST.) NO. 26913 OF 2008

                      Fullu Hubraj Navi @ Sharma                      .... Applicant
                                 v/s.
                      Tunni Hubraj Navi (since deceased) :
                      Saheblal Tunni Navi and ors.                    .... Respondents

                      None for the Applicant.
                      None for the Respondents.

                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 01st JULY, 2022.

P. C. :-

. This is an Application for condonation of delay in challenging the

judgment dated 22/02/2008 in Short Cause Suit No.416/1999 and

502/2002.

2. It is seen that the Application is already dismissed against

Respondent No.3. None present for the Appellant.

3. Stand over to 08/07/2022 under the caption of 'dismissal'.

PREETI JAYANI Digitally signed by PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Date: 2022.07.06 14:39:35 +0530