Pisaram S/O Mukharu Narnaware vs Chhatrapati S/O Tarachand ...
2022 Latest Caselaw 2518 Bom

                                                        1/2                      01-SA 78.2022

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

                        SECOND APPEAL NO. 78 OF 2022
                     Pisaram S/o Mukharu Narnaware
                                    vs.
          Chhatrapati S/o. Tarachand Uparikar (Dead) through LRs.

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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. R. Khapre, Advocate for appellant.

                                        CORAM          :       MANISH PITALE J.
                                        DATE           :       14/03/2022

This appeal was mentioned for circulation in the morning at 10.30 a.m. stating that there is grave urgency in the matter and that although circulation for today was granted, it was not taken up in the list of matters for today.

2. At 02.30 p.m. when the appeal is called out for hearing, it is found that the impugned judgment and order is dated 28/07/2021. The Second Appeal was filed as far back in October 2021. There is also a caveat in this appeal and the learned counsel appearing for caveator is yet to be served. Hence, list for further consideration on 21/03/2022.

KOLHE 2/2 01-SA 78.2022

3. Copy of the appeal shall be served on the learned counsel appearing for the caveator before the next date of listing.

JUDGE

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:14.03.2022 17:52

KOLHE