Dnyaneshwar Dewaji Gautre vs Mohd., Hanif Ismail Rajwani And ...
2022 Latest Caselaw 5406 Bom

7.sa.120.16                                                                                      1/1


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   NAGPUR BENCH, NAGPUR

                                   Second Appeal No.120 of 2016
                                  Dnyaneshwar Dewaji Gautre
                                               vs.
                               Mohd. Hanif Ismail Rajwani & another
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                Court's or Judge's Orders
or directions and Registrar's orders.
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              Mr. D.L. Dharmadhikari, Advocate for the Appellant.
              Ms. Shweta S. Gandhi h/f Mr. R.S. Akbani, Advocate for Respondent No.1.
              Mr. P.N. Shende, Advocate for Respondent No.2.


                             CORAM       : S.M. MODAK, J.

DATE : 14th JUNE, 2022.

Respondent No.2 is already served on merit and is represented by learned Advocate Mr. P.N. Shende. Respondent No.1 is also served on merit and learned Advocate Ms. Shweta Gandhi, holding for learned Advocate Mr. R.S. Akbani, submitted that they continue to represent respondent No.1. So, the issue of service is over.

Civil Application [CAF] No.241/2016:

The appellant's suit for declaration was dismissed and is confirmed by the first appellate Court. So, there is no question of staying the execution of the impugned judgment and decree.

Learned Advocate Mr. Dharmadhikari for the appellant wants to file an application for injunction.

The matter be kept after three weeks.

JUDGE *sandesh

Signed by:SANDESH DAULATRAO WAGHMARE Private Secretary to the Hon'ble Judge Signing Date:15.06.2022 15:06