Pratapsingh Gulabsingh Pardeshi ... vs Panditsingh Gulabsingh Pardeshi ...
2022 Latest Caselaw 5233 Bom

Citation : 2022 Latest Caselaw 5233 Bom
Judgement Date : 9 June, 2022

Bombay High Court

Pratapsingh Gulabsingh Pardeshi ... vs Panditsingh Gulabsingh Pardeshi ... on 9 June, 2022

Bench: G.S. Patel, M. G. Sewlikar

                                                                          61-ASFA-148-2022.DOC




                      Rajshree
         Digitally
         signed by
         RAJSHREE
RAJSHREE KISHOR
KISHOR
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         Date:
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         2022.06.10

                                         CIVIL APPELLATE JURISDICTION
         18:31:43
         +0530



                                          FIRST APPEAL NO. 148 OF 2022


                      Pratapsingh Gulabsingh Pardeshi & Ors        ...Appellants
                            Versus
                      Panditsingh Gulabsingh Pardeshi & Ors       ...Respondents
                                                   WITH
                                INTERIM APPLICATION NO. 905 OF 2022
                                                     IN
                                     FIRST APPEAL NO. 148 OF 2022

                      Pratapsingh Gulabsingh Pardeshi & Ors                       ...Appellants
                            Versus
                      Panditsingh Gulabsingh Pardeshi & Ors                      ...Respondents

                      None for the Appellant.


                                               CORAM        G.S. Patel &
                                                            M.G. Sewlikar, JJ.

                                               DATED:       9th June 2022
                      PC:-

1. A certifed copy of the Judgment has not been fled, but only the decree. There are other objections also including that the claim for court fee and jurisdiction is not stated properly, some pages are not legible etc.

2. None appears for the appellant. As on 14th October 2021 objections were still not removed.

9th June 2022 61-ASFA-148-2022.DOC

3. We give the Appellant one opportunity. If objections are not removed by 27th June 2022, this Appeal will stand dismissed without further reference to the court.

(M.G. Sewlikar, J) (G. S. Patel, J)

9th June 2022