S.G.Pisal(Deceased)1A)Babasaheb ... vs Dhondubai B.Shirke And Anr
2023 Latest Caselaw 11472 Bom

P.H. Jayani                                              214 SA418.1991.doc

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                          SECOND APPEAL NO. 418 OF 1991
                                        WITH
                         CIVIL APPLICATION NO. 3970 OF 1991
                                         IN
                           SECOND APPEAL NO. 418 OF 1991

Sudaram Ganpatrao Pisal (since
deceased through legal heirs) and ors.                  .... Appellants
           v/s.
Dhondubai Baburao Shirke and ors.                       .... Respondents


Mr. P.D. Dalvi for the Appellants.
Mr. Umesh Mankapure a/w. Mrs. Stefy Dias for R.No.1A.

                                    CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 07th NOVEMBER, 2023.

P. C. :-

. The records reveal that the copies of the impugned judgment are

not part of the record. Registry to verify and in the event the papers

are not traceable, leave granted to the Appellants to re-construct the

file. Registry to verify whether record and proceedings are received by

the Court. Appellant to file amended copy of the Appeal memo on or

before the next date of hearing with copy to the other side.

2. Stand over to 11/12/2023.

(SMT. ANUJA PRABHUDESSAI, J.)