Jairaj Hiraman Wani vs Vishnupant Kisanrao Dhayarkar
2023 Latest Caselaw 4982 Bom

                                      1-WP-2067-2004-SA-1181-2004-CS-257-2018.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CIVIL APPELLATE JURISDICTION

                         WRIT PETITION NO.2067 of 2004

 JAIRAJ HIRAMAN WANI                                      )...PETITIONER

          V/s.

 VISHNUPANT KISANRAO DHAYARKAR                            )...RESPONDENT


                                     WITH

                       SECOND APPEAL NO.1181 OF 2004

 SHRI. HIRAMAN WANI (DELETED) AND                         )
 SHRI. JAYRAJ HIRAMAN WANI                                )...APPELLANTS

          V/s.

 SMT.KOUSHALYABAI KISAN DHAYARKAR                         )
 AND ANOTHER                                              )...RESPONDENTS


                                     WITH

                       CIVIL APPLICATION NO.257 OF 2018
                                      IN
                       SECOND APPEAL NO.1181 OF 2004

 KAUSALYABAI KISAN DHAYARKAR & ANR.                       )...APPLICANTS

          V/s.

 SHRI. HIRAMAN WANI AND ANR.                              )...RESPONDENTS


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                                            1-WP-2067-2004-SA-1181-2004-CS-257-2018.doc


 Mr.Kamlesh Mali, Advocate for the Petitioner.

 Mr.S.B.Deshmukh, Advocate for the Respondent No.1                                         in
 W.P.No.2067 of 2004 and Second Appeal No.1181 of 2004.


                                 CORAM         :      ABHAY AHUJA, J.

                                 DATE          :      5th JUNE 2023

 P.C. :

CIVIL APPLICATION NO.257 OF 2018

1. By order dated 10th March 2023, the application was

allowed and the name of the respondent no.1 was allowed to be

deleted. The remarks column in the cause list indicates that the

same has not yet been done. Let the same be done by the next

date.

WRIT PETITION NO.2067 of 2004 WITH SECOND APPEAL NO.1181 OF 2004

1. At the joint request of the learned counsel for the parties, list

the matter for final disposal on 20th June 2023 a 2.30 p.m.

2. Parties are requested to circulate in advance brief

propositions along with supporting judgments, if any.

                                               (ABHAY AHUJA, J.)

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