Bihari Singh S/O Bhagwan Singh ... vs Anil S/O Jiyalal Rai (Since ...
2022 Latest Caselaw 5366 Bom

                                                                                   906 SA-90-2018
                                                  1

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR.
                     CIVIL APPLICATION (S) NO.38 OF 2022 WITH
                         CIVIL APPLICATION (S) NO.34 OF 2022
                                             IN
                            SECOND APPEAL NO.90 OF 2018.
              [Bihari Singh Bhagwan Singh and Anr. ..Vrs.. Anil Jiyalal Rai (dead)
                                   thr. his LRs and Ors.]
_______________________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions        Court's or Judge's order and Registrar's orders.
                  Shri. J. B. Gandhi, Advocate for the Appellants.
                  Shri. G. Barange h/f Shri. M. K. Kulkarni, Advocate for Respondent No.1(A)
                  Shri. A. G. Hunge, Advocate for the Respondent Nos.1(B) and 1(C)

                              CORAM : S. M. MODAK, J.

DATE : 14th JUNE, 2022.

. Learned Advocate for respondent no.1(A) and learned Advocate for respondent nos.1(B) and 1(C) brought to my notice the order dated 24 th of September, 2021 and 29 th November, 2021. It is true that for avoiding a delay in the proceedings, this Court has said that the appeal may be dismissed. However, learned Advocate for appellants submitted that certified copy of the learned Trial Court's judgment and decree is not filed though the record of the Trial Court is received. That objection is deemed to have been complied with.

2. Civil Application is disposed of.

CIVIL APPLICATION (S) NO.34 OF 2022.

3. The appellants are permitted to serve the respondent nos.2 and 3 by paper publication and by Registered Post with Acknowledgment Due.

4. Application is disposed of.

SECOND APPEAL NO.90 OF 2018.

5. Matter be kept in the last week of July, 2022.

                                                                                        JUDGE
                     TAMBE
                                            Digitally signed by
                             ASHISH         ASHISH
                             ASHOKRAO       ASHOKRAO TAMBE
                                            Date: 2022.06.16
                             TAMBE          10:54:54 +0530