Rajaram Baburao Patil vs Trupti Traders And Ors
2023 Latest Caselaw 6439 Bom

                                                               51-fa-2370-2005.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                         FIRST APPEAL NO. 2370 OF 2005

 Rajaram Baburao Patil                      ...APPELLANT

          V/s.

 Trupti Traders and Ors                  ...RESPONDENTS


 Mr. T.S. Ingale, Advocate for the Appellant.
 Mr. S.S. Jinsewale, Advocate for the Respondent No.3/ Insurance
 Company.


                               CORAM    :      ABHAY AHUJA, J.

                               DATE     :      6th JULY, 2023
 P.C. :

1. This matter is heard for some time. Mr. T.S. Ingale, learned

Counsel for the Appellant has concluded his arguments. Mr. S.S.

Jinsewale, learned Counsel seeks some time to consider the same

and make his arguments on behalf of Respondent No.3/Insurance

Company. Let the copies of the judgments tendered before this

Court be furnished to Mr. S.S. Jinsewale, learned Counsel for

Respondent No.3/Insurance Company.

KSG 1/2

51-fa-2370-2005.doc

2. Let Record and Proceedings also be produced in the Court.

List for further hearing on 24th July, 2023 as Part Heard.

3. Learned Counsel are at liberty to circulate brief submissions.

                                                     (ABHAY AHUJA, J.)




 KSG                                                                    2/2