Bombay High Court
Suvarna Dhnjay Lingade And Anr vs Smt. Rajashri Subhash Danole * Ors on 27 February, 2020
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 30 SAst 33522-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL ST. NO. 33522 of 2018
WITH
CIVIL APPLICATION NO. 1590 of 2018
IN
SECOND APPEAL ST. NO. 33522 of 2018
Suvarna Dhanjay Lingade & Anr .. Appellants
Versus
Smt.Rajashri Subhash Danole & Ors .. Respondents
...
Mr. Pratap Patil I/b Sachin Thorat for the appellant/applicant.
Ms.Pranali Renlkar I/b Ajay Joshi for respondent no.1.
Mr.Sandeep Koregave for respondent no.3A.
CORAM: BHARATI DANGRE, J.
DATED : 27 th FEBRUARY, 2020.
P.C:-
1 Learned counsel for the appellant proposes to amend the Memorandum of Appeal adding certain grounds in the form of 'substantial question of law'. The draft grounds are tendered by him today in the Court. On perusal of the same, I deem it expedient to permit the learned counsel for the appellant to incorporate the said grounds in the Memo of Appeal.
Tilak ::: Uploaded on - 28/02/2020 ::: Downloaded on - 29/02/2020 06:11:27 ::: 2/2 30 SAst 33522-18.doc 2 Necessary amendment be carried out in the Memo of Appeal within a period of two weeks.
3 An amended memo of Appeal be served on the respondents within a period of two weeks thereafter.
4 List after four weeks.
5 Learned counsel for the appellant also undertakes to remove the office objections within a period of four weeks.
SMT. BHARATI DANGRE, J Tilak ::: Uploaded on - 28/02/2020 ::: Downloaded on - 29/02/2020 06:11:27 :::