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Mr.Popatlal Krishnachand Shaha ... vs Sou.Nanda Kantilal Shah And Others
2024 Latest Caselaw 2277 Bom

Citation : 2024 Latest Caselaw 2277 Bom
Judgement Date : 24 January, 2024

Bombay High Court

Mr.Popatlal Krishnachand Shaha ... vs Sou.Nanda Kantilal Shah And Others on 24 January, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

sa_mandawgad                                                13sa624-18+


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                     SECOND APPEAL NO.624 OF 2018
                                  WITH
                   CIVIL APPLICATION NO.1200 OF 2018
                                   IN
                     SECOND APPEAL NO.624 OF 2018
                                  WITH
                   CIVIL APPLICATION NO.1053 OF 2018
                                   IN
                     SECOND APPEAL NO.624 OF 2018

Mr.Popatlal Krishnachand Shaha (since deceased)
through LRs 1.Shri.Jetendrakumar Popatlal
Shaha and Ors.                                ... Appellants.
         Versus
Sou.Nanda Kantilal Shah and Others                 ... Respondents.

                            ------
Mr. Y.S. Jahagirdar, Senior Advocate a/w Mr.B.K. Raje i/by
Mr.Santosh M. Suryawanshi, for the Appellants.
Mr. Prafulla B. Shah i/by Mr.Kayval P. Shah, Advocate for
Respondent Nos.1 and 2.
                            ------

                       CORAM     : SHARMILA U. DESHMUKH, J.
                       DATE      : JANUARY 24, 2024

P. C.:

1. Being dissatisfied with the judgment dated 31st March,

2018, the Appellants-original defendant Nos.2 to 4 are before this

Court.

13sa624-18+

2. Pointing to the findings of the Appellate Court, learned

Senior Advocate for the Appellants would contend that the

mutation entries which are on record indicate that there was

atleast partial partition of the properties. He submitted that the

chart would be tendered to show the properties which were

partitioned earlier based on the mutation entries and the

properties that remained to be partitioned. At his request, stand

over to 2nd February, 2024.

( Sharmila U. Deshmukh, J.)

Signed by: Sanjay A. Mandawgad

Designation: PA To Honourable Judge Date: 25/01/2024 11:18:30

 
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