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Shri. Vijaya Shantilal Kamble And ... vs Central Bank Of India And Anr
2023 Latest Caselaw 7902 Bom

Citation : 2023 Latest Caselaw 7902 Bom
Judgement Date : 4 August, 2023

Bombay High Court
Shri. Vijaya Shantilal Kamble And ... vs Central Bank Of India And Anr on 4 August, 2023
Bench: Abhay Ahuja
                                                                   8-FA-894-2016.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                           FIRST APPEAL NO.894 OF 2016
                                       WITH
                        CIVIL APPLICATION NO.3847 OF 2015
                                        IN
                           FIRST APPEAL NO.894 OF 2016

 THE NEW INDIA ASSURANCE CO. LTD.                  )...APPELLANT

          V/s.

 MR. SURYAKANT HARIBHAU NALAVADE )
 AND ORS.                           )...RESPONDENTS
                          WITH
           CROSS OBJECTION (ST) NO.18394 OF 2019

                                          WITH
                               FIRST APPEAL NO.503 OF 2012

                                       WITH
                           FIRST APPEAL NO.729 OF 2016
                                       WITH
                        CIVIL APPLICATION NO.1708 OF 2016
                                        IN
                           FIRST APPEAL NO.729 OF 2016

                                       WITH
                          FIRST APPEAL NO.1171 OF 2016
                                       WITH
                        CIVIL APPLICATION NO.3142 OF 2016
                                        IN
                          FIRST APPEAL NO.1171 OF 2016

                                       WITH
                          FIRST APPEAL NO.1172 OF 2016
                                       WITH
                        CIVIL APPLICATION NO.3143 OF 2016
                                        IN
                          FIRST APPEAL NO.1172 OF 2016

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::: Uploaded on - 04/08/2023                      ::: Downloaded on - 05/08/2023 07:57:32 :::
                                                                              8-FA-894-2016.doc


                                       WITH
                           FIRST APPEAL NO.387 OF 2016
                                       WITH
                        CIVIL APPLICATION NO.3841 OF 2015
                                        IN
                           FIRST APPEAL NO.387 OF 2016

                                       WITH
                           FIRST APPEAL NO.390 OF 2016
                                       WITH
                        CIVIL APPLICATION NO.3845 OF 2015
                                        IN
                           FIRST APPEAL NO.390 OF 2016

 Ms.Pooja Yadav h/f. Mr.D.R.Mahadik, Advocate for the Appellant in FA/

 894/2016, FA/387/2016, FA/390/2016 and for Respondent no.2 in FA/

 503/2012, for Respondent no.5 in FA/729/2016 and FA/1172/2016,

 for Respondent no.2 in FA/1171/2016.

 Mr.I.M.Khairdi,          Advocate   for    the       Appellants        in     FA/729/2016,

 FA/1171/2016, FA/1172/2016 Advocate for the Respondent No.5 in

 FA/894/2016,           FA/389/2016        and       for   the     Respondent         no.2       in

 FA/390/2016.

 Mr.T.J.Mendon,           Advocate   for    the       Respondents          no.1      to     4    in

 FA/894/2016, FA/729/2016, FA/387/2016 and for the Respondent

 no.1 in FA/390/2016 and for the Appellants in FA/503/2012.


                                CORAM            :         ABHAY AHUJA, J.
                                DATE             :         4th AUGUST 2023

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                                                                 8-FA-894-2016.doc


 P.C. :


1. When the matter is called out, learned Counsel for the Appellant

seeks time on the ground that her senior is busy in another Court. It is

observed that, these are First Appeals of the year of 2012 and 2016.

2. Learned Counsel submits that these First Appeals be finally heard

at the stage of admission as the Record and Proceedings have already

been received and the compilation of documents has also been filed.

Accordingly, list the matters on 1st September 2023 at 2.30 p.m.

3. Learned Counsel are at liberty to circulate the brief propositions

and supporting judgments in advance.




                                         (ABHAY AHUJA, J.)




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