Citation : 2022 Latest Caselaw 2963 Bom
Judgement Date : 25 March, 2022
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 3952 OF 2019
Badrinath Bhiwaji Landge and Ors.
Vs.
Anant Shambhuji Ramteke and Ors.
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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. A.Z. Jibhkate, Advocate for petitioner. Mr. V.N. Patre, Advocate for respondent No.4.
CORAM : MANISH PITALE J.
DATE : 25.03.2022.
When the petition is called out for hearing, although Mr. Jibhkate, representing the petitioner and Mr. Patre, learned counsel appearing on behalf of respondent Nos. 4, are present in the Court, none has appeared on behalf of the contesting respondents.
2. Mr. Jibhkate, learned counsel, proposed to rely upon certain judgments of the Hon'ble Supreme Court and this Court in support to his contentions.
3. Hence, list for further consideration on 13.04.2022, as a matter of last chance for the contesting respondents to appear before this Court.
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4. Parties are at liberty to file brief note along with compilation of judgments.
JUDGE Prity
Digitally signed by PRITY S GABHANE PRITY S Date:
GABHANE 2022.03.25 19:42:10 +0530
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