Smt.Radhabai B.Shirke vs Shri. Keshav R. Jadhav
2023 Latest Caselaw 10888 Bom

                                                                                           202 SA 593-87.doc


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                                   SECOND APPEAL NO. 593 OF 1987


                            Smt. Radhabai R. Shirke                                    ..Appellant.

                                            v/s.

                            Shri Keshav R. Jadhav                          ..Respondents


                            Mr. U.B.Nighot for the Appellant/Applicant.
                            Mr. Sarthak Diwan for the Respondent.

                                                          CORAM : ANUJA PRABHUDESSAI, J.

DATED : 19th OCTOBER, 2023 .

P.C.

1. It is brought to my notice that by judgment dated 28.02.2007, this

Court had made a reference to the larger Bench to decide the question of

law formulated in the first paragraph of the judgment. It is stated that

reference is still pending.

2. Parties are granted leave to move the Court as and when the

reference is decided by the larger Bench.

                                                                     (ANUJA PRABHUDESSAI, J.)




Signed by: P.P.Salgoankar
          P PPS
Designation:  SALGAONKAR
                To Honourable Judge                                                                   1 of 1
Date: 20/10/2023 14:25:16