Ganpati Mahadev Purekar Decd Thru ... vs Dagadu Mahadev Purekar Decd Thru ...
2023 Latest Caselaw 2344 Bom

                                                                   1 of 1            22-wp-4330-22



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                CIVIL WRIT PETITION NO.4330 OF 2022
                                                   Ganpati Vs. Dagdu



                     Office Notes, Office              Court's or Judge's Orders
                     Memoranda of Coram,
                     appearances, Court's
                     orders or directions
                     and Registrar's orders


                                 Mr. Manoj A. Patil for Petitioners.
                                 Mr. Chetan G. Patil for Respondents.
                                                     __________

                                            CORAM         : SARANG V. KOTWAL, J.

DATED : 10 MARCH 2023

P. C. :

1. Learned counsel for the petitioners seeks

leave to amend to annex a copy of the plaint and a

copy of the Judgment of the Trial Court.

2. Leave to amend is granted. Amendment to

be carried out within a period of four weeks from

today.

3. Stand over to 26/06/2023. Digitally signed by

(SARANG V. KOTWAL, J.) VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2023.03.13 15:03:14 +0530

Gokhale