Bombay High Court
Dnyanoba Dhodiba Kasab & Ors vs Mulla Abbasbhai Kadarbhai Abdulji ... on 30 September, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
SECOND APPEAL NO. 898 OF 2017
Mr.dnyanoba Dhondiba Kasab ....Appellant
V/S
Mulla Abbasbhai Kadarbhai Abduji Charity ....Respondent
Trust And Other WITH WRIT PETITION NO. 1246 OF 2004 Dnyanoba Dhodiba Kasab & Ors. ....Petitioner V/S Mulla Abbasbhai Kadarbhai Abdulji Charity ....Respondent Trust &o R CORAM : R.D. DHANUKA, J DATE : 30th September, 2019 P.C. :
Due to paucity of time the matter is adjourned to 19/11/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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