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Promod Vasantrao Banginwar vs Haji Ahmad Abdulla Halari And ...
2022 Latest Caselaw 9861 Bom

Citation : 2022 Latest Caselaw 9861 Bom
Judgement Date : 27 September, 2022

Bombay High Court
Promod Vasantrao Banginwar vs Haji Ahmad Abdulla Halari And ... on 27 September, 2022
Bench: Manish Pitale
                                                                                                   (1)                                                 903.WP.2922.2020

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   NAGPUR BENCH : NAGPUR
                                                            WRIT PETITION NO.2922 OF 2020
                                                               Promod Vasantrao Banginwar
                                                                           Vs.
                                                          Haji Ahemad Abdulla Halari and others
           -----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of Coram,                                                                       Court's or Judge's orders
           appearances, Court's orders of directions
           and Registrar's orders
           -----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                        Mr. V. R. Choudhari, Advocate for petitioner.
                        Mr. B. N. Mohta, Advocate for respondent No.1.

                                                                                        CORAM :                      MANISH PITALE, J.

DATE : 27/09/2022

Civil Application (CAW) No.2136/2022 This is an application seeking amendment of the writ petition in order to bring on record subsequent development pertaining to dismissal of Regular Civil Suit No.42 of 2008 filed by the respondent herein. The copy of the judgment and order dismissing the suit is also sought to be placed on record.

2. Although the learned counsel for the respondent No.1 has opposed the amendment application, considering that the subsequent event relevant to the decision of the writ petition is sought to be brought on record. The application is allowed in the interest of justice.

3. Amendment be carried out within one week from today.

4. List for further consideration on 12.10.2022.

Digitally signed byANANT R SARKATE Signing Date:28.09.2022 11:30 JUDGE

Sarkate

 
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