Bombay High Court
Union Of India Ministry Of Defence New ... vs Mohammad Samad Mohd. Isak Nagpur & ... on 31 August, 2018
Author: V.M. Deshpande
Bench: V.M. Deshpande
caf668.11 1
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
CIVIL APPLICATION (CAF) NO.668/2011 IN FA NO.225/2002
Union of India, Ministry of Defence, New Delhi, Through tis Secretary
..vs..
Mohammad Samad s/o Mohammad Isak, died thr. LRs and ors
Mohammad Samad s/o Mohammad Isak, died thr. LRs : Applicants/Respondent Nos.1-A to 1-C,
1-D and 1-E
.............................................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions Court's or Judge's Order
and Registrar's orders
.............................................................................................................................................................................................
Mrs. S.W. Deshpande, Counsel for applicants/respondent Nos.1-A, 1-C, 1-D,
adn 1-D.
Shri Abhijeet Deshmukh, Adv. h/f Shri U.M. Aurangabadkar, ASGI for the
appellant.
Shri I.J. Damle, AGP for respondent No.2.
CORAM : V.M. DESHPANDE, J.
DATED : AUGUST 31, 2018.
1. Learned counsel Mrs. S.W. Dehpande for the applicants had advanced her submissions. The base of her submissions is the order passed by the Court below in Succession Case Misc. Civil Appeal No.290/2008 arising out Succession Case No.14/2007.
2. Perusal of the record shows that those two orders are not placed on record.
3. Mrs. S.W. Deshpande submits that she will be placing the same on record.
4. Advocate Shri Abhijet Deshmukh h/f learned ASGI Shri U.M. Aurangabadkar submits that 3 weeks' time be granted to file reply to the application and to make submission on the same.
5. The prayer is accepted.
6. Put up this matter after 4 weeks.
JUDGE !! BRW !! ...../-
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