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Shamrao Chimannji Koram vs Sindutai Vasantrao Poreddiwar ...
2023 Latest Caselaw 10158 Bom

Citation : 2023 Latest Caselaw 10158 Bom
Judgement Date : 3 October, 2023

Bombay High Court
Shamrao Chimannji Koram vs Sindutai Vasantrao Poreddiwar ... on 3 October, 2023
Bench: G. A. Sanap
                                                               1                                55 A.O. 35.23.odt..odt


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                : NAGPUR BENCH : NAGPUR.
                                           APPEAL FROM ORDER NO.35 OF 2023
                              (Shamrao Chimannji Koram ...Versus... Sindutai Vasantrao Poreddiwar and others.)
                   -------------------------------------------------------------------------------------------------------
                   Office Notes, Office Memoranda of                         Court's or Judge's Order
                   Coram, appearances, Court's Orders
                   or directions and Registrar's order
                   -------------------------------------------------------------------------------------------------------
                                             Mr. V.N. Morande Advocate for the appellant.
                                             Ms T.H. Udeshi, AGP for respondent Nos 3 to 6/State.

                                                               CORAM : G. A. SANAP, J.

DATED : OCTOBER 3, 2023

1. Respondent Nos.1 and 2 are recently served.

2. In order to give some time to respondent Nos.1 and 2, stand over after two weeks.

3. Learned Advocate for the appellant submits that Court may accommodate the respondent Nos.1 and 2 who have not appeared. Learned Advocate submits that matter is fixed before trial Court for evidence. Learned Advocate submits that trial Court proceeded further with the matter. According to learned Advocate if the matter is proceeded and disposed of the very purpose of filing of the matter would be frustrated. He therefore, prays for stay to the impugned judgment and order till next date.

4. In the facts and circumstances, there shall be stay to the impugned judgment and order dated 31.03.2023 passed by Principal District Judge, Gadchiroli in Regular Civil Appeal No.21/2018 till next date.

JUDGE manisha Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 05/10/2023 11:23:42

 
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