Bombay High Court
Madhuri Madhukar Pandit And Anr vs Mr. Subhash Vishnu Salvi And Ors on 19 November, 2018
Author: A. S Chandurkar
Bench: A.S. Chandurkar
28-AO-202-17 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO.202 OF 2017
Madhuri Madhukar Pandit and Anr.
-vs-
Subhash Vishnu Salvi and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri Ashutosh S. Khandeparkar, Advocate for appellants.
CORAM : A. S CHANDURKAR, J.
DATE : NOVEMBER 19, 2018 It is submitted on behalf of the appellants that the Notice of Motion was heard by the trial Court on 10/09/2015 and was then adjourned to 14/09/2015. After the proceedings were adjourned the counsel for the defendant filed various documents alongwith list. It is submitted that without granting any opportunity to the plaintiffs the trial Court took into consideration those documents and proceeded to dismiss the Notice of motion. A reference in that regard is made to the roznama as well as observations made in paragraph 9 of the impugned order.
There is no appearance on behalf of the respondents though the notice to shown to have been served on respondent Nos.1 and 2.
To grant one opportunity to the said respondents, put up for further consideration on 07/12/2018.
JUDGE Asmita ::: Uploaded on - 22/11/2018 ::: Downloaded on - 23/11/2018 00:25:14 :::