Rajgopal Govindlal Vyas And Another vs Subhash Gulabchandji Somani on 22 October, 2018

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Bombay High Court

Rajgopal Govindlal Vyas And Another vs Subhash Gulabchandji Somani on 22 October, 2018

Bench: A.M. Dhavale

                                                       Second Appeal No.657/2018
                                        -1-


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                               BENCH AT AURANGABAD


                         SECOND APPEAL NO.657 OF 2018



 Rajgopal s/o Govindlal Vyas & anr.                 ...APPELLANTS

          VERSUS

 Subhash s/o Gulabchandrji Somani                   ...RESPONDENT


                                 .....
 Shri H.V. Tungar, Advocate for appellants
                                 .....


                                 CORAM:       A.M. DHAVALE, J.

                                 DATED :      22nd October, 2018.

 ORAL ORDER :

1. Issue notice before admission to the respondent returnable on 3rd December 2018 with intimation that the matter may be taken up for final hearing at the stage of admission.

2. Call for record and proceedings.

3. The appellant to file compilation of material documents and if necessary, copies of evidence.

4. Till next date, the execution of decree for specific ::: Uploaded on - 22/10/2018 ::: Downloaded on - 27/10/2018 00:59:33 ::: Second Appeal No.657/2018 -2- performance is stayed subject to the appellant depositing Rs.1,00,000/- (Rupees One Lakh) in the first appellate Court as security under Order XLI Rule 5(3)(c) of the Civil Procedure Code.

( A.M. DHAVALE ) JUDGE fmp/ ::: Uploaded on - 22/10/2018 ::: Downloaded on - 27/10/2018 00:59:33 :::

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