Damodhar S/O Laxman Shende And ... vs Habibur Rahman Nazir Ahmad
2022 Latest Caselaw 2632 Bom

                                                        1/2                      18-SA 31.2022

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

                         SECOND APPEAL NO. 31 OF 2022
 Damodhar S/o Laxman Shende (Dead) thr. LRs vs. Habibur Rahman Nazir Ahmad
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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. H. S. Rahangdale, Advocate for appellant.

                                         CORAM         :       MANISH PITALE J.
                                         DATE          :       16/03/2022

When the appeal is called out for hearing, learned counsel for the appellant seeks time to file additional documents.

2. The record shows that on 11/02/2022, this appeal was adjourned for removal of office objections. The judgment and order of the first appellate Court is dated 17/09/2021, whereby the decree of eviction passed against the appellant has been confirmed.

3. It appears that the appellants are enjoying possession of the property and the appeal is yet to be taken up for consideration on merits.

KOLHE 2/2 18-SA 31.2022

4. Hence, list this appeal as a matter of last chance for hearing on admission on 29/03/2022.

JUDGE

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:16.03.2022 18:47

KOLHE