Shri Namdeorao S/O Krushnaji ... vs Shri Jagjeewan Anandrao Somkuwar
2022 Latest Caselaw 9203 Bom

Citation : 2022 Latest Caselaw 9203 Bom
Judgement Date : 13 September, 2022

Bombay High Court

Shri Namdeorao S/O Krushnaji ... vs Shri Jagjeewan Anandrao Somkuwar on 13 September, 2022

Bench: Avinash G. Gharote

                                                                                                       (1)                                                 907.sa.400.2016

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

                                                            SECOND APPEAL NO.400 OF 2016
                                                               Namdeorao s/o Krushnaji Gajbhiye
                                                                             Vs.
                                                                Jagjeewan Anandrao Somkuwar
           -----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of Coram,                                                                       Court's or Judge's orders
           appearances, Court's orders of directions
           and Registrar's orders
           -----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                        Mr. K. B. Ambilwade, Advocate for appellant.


                                                                                        CORAM :                      AVINASH G. GHAROTE, J.

DATE : 13/09/2022

Mr. Ambilwade, learned counsel for the appellant submits that the copies of the judgment delivered in RCA No.434 of 2002 and order passed in Writ Petition No.5147 of 2005 are already on record and the matter can be worked out, however, Mr. Dhawas, learned counsel for the respondent is absent, considering which, list the matter in next week.

JUDGE

Sarkate

Digitally signed byANANT R SARKATE Signing Date:13.09.2022 17:57