Shri. Suka Tryambak Kale ... vs Shri. Baburao Kalu Donde (Since ...
2023 Latest Caselaw 7985 Bom

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                                                                                                2 SA-858-2015.doc


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION
BHARAT
DASHARATH
PANDIT                                  SECOND APPEAL NO.858 OF 2015
Digitally signed
by BHARAT
DASHARATH
                                                     WITH
PANDIT
Date: 2023.08.08
12:54:09 +0530
                                      CIVIL APPLICATION NO.1857 OF 2015


                   Ratnabai Baburao Kale & Ors.           .... Appellants.
                               V/s
                   Shri Baburao Kalu Donde
                   (Since deceased Thr. Lrs.) and Ors.    .... Respondents.
                   ----
                   Mr. V.R. Kalse i/b Ram and Company for the Appellants.
                   Mr. Rushar Momaiyah i/b Sachin Khandangale for Respondent Nos. 2,
                   3, 4A and 4B.
                   ----
                                          CORAM : NITIN W. SAMBRE, J.

DATED : AUGUST 07, 2023 P.C.:

1] Parties agree that they shall argue the matter before regular Court. As such, matter is released from judgment.

2] Matter be placed before the regular Court.

3] Ad-interim order, if any, to continue.

                                                           (NITIN W. SAMBRE, J.)




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