Dnyaneshwar Shankarrao Manohare ... vs Maheshkumar Laxmanprasad Jha And ...
2023 Latest Caselaw 9734 Bom

  2023:BHC-NAG:13835


                                                               1                                    19 caf301.21.odt


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                : NAGPUR BENCH : NAGPUR.

                                         CIVIL APPLICATION (CAF) NO. 301 OF 2021
                                                           IN
                                              FIRST APPEAL NO. 1087 OF 2016
                                       SMT. SADHANA RAJENDRA @ RAJU KUTE AND OTHERS
                                                          VERSUS
                                       MAHESHKUMAR LAXMANPRASAD JHA AND ANOTHER
                                                           with
                                         CIVIL APPLICATION (CAF) NO. 300 OF 2021
                                                           IN
                                              FIRST APPEAL NO. 1088 OF 2016
                              DNYANESHWAR SHANKARRAO MANOHARE, THRU WIFE SAU. VARSHA
                                                    VERSUS
                                   MAHESHKUMAR LAXMANPRASAD JHA AND ANOTHER
                   -------------------------------------------------------------------------------------------------------
                   Office Notes, Office Memoranda of                         Court's or Judge's Order
                   Coram, appearances, Court's Orders
                   or directions and Registrar's order
                   -------------------------------------------------------------------------------------------------------
                                             Mr. P. R. Agrawal, Advocate for the appellants/applicants
                                             Mr. V. P. Maldhure, Advocate for respondent no.2.

                                                     CORAM : G. A. SANAP, J.

DATE : SEPTEMBER 15, 2023.

1. Heard learned advocate for the applicant/appellants.

2. In view of the reasons stated in the applications, the application for early hearing of the appeals are allowed.

4. List both the appeals for final hearing on 06.10.2023.

5. Learned advocates for the parties shall file a chart in terms of the judgment of the Hon'ble Supreme Court in Sarla Verma and others .vs. Delhi Transport Corporation and others , reported at AIR 2009 SC 3104.

JUDGE Diwale

Signed by: DIWALE Designation: PS To Honourable Judge Date: 15/09/2023 20:05:34