Shri. Madhukar Damodar Zemse And ... vs Tejas Surendra Khandar And Ors
2023 Latest Caselaw 9192 Bom

                                                                                15-wp-10650-2023.doc


                     Nikita
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       Digitally
       signed by
       NIKITA
NIKITA KAILAS
                                        CIVIL APPELLATE JURISDICTION
KAILAS DARADE
DARADE Date:
       2023.09.02
       10:08:52
       +0530


                                           WRIT PETITION NO.10650 OF 2023


                     Madhukar Damodar Zemse and Anr.               ... Petitioners
                                V/s.
                     Tejas Surendra Khandar and Ors.               ... Respondents



                     Ms.Nishtha Garg i/b Ms. Prajakta Kadu for the
                     petitioners.

                                                    CORAM    : AMIT BORKAR, J.

                                                    DATED    : SEPTEMBER 1, 2023
                     P.C.:

1. In view of the Judgment of Apex Court in the case of Union of India Vs. Ibrahim Uddin and Anr. reported in (2012) 8 SCC 148, issue notice to respondents, returnable on 29th September 2023.

(AMIT BORKAR, J.)