Bombay High Court
Mohammed Niyaz Ahmed Shah vs Shahana Mohammed Niyaz Ahmed Shah on 18 July, 2019
Author: K.K.Tated
Bench: K.K.Tated
(28)wp-6858-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL WRIT PETITION NO.6858/2019
Mohd. Niyaz Ahmed Shah .... Petitioner
Vs.
Shahana M.N.A. Shah .... Respondents.
Advocate Mr. VK Rathod a/w Ashraf Pateil for petitioner.
CORAM : K.K.TATED, J.
DATED : JULY 18, 2019.
P.C. Heard learned Advocate Mr.V.K. Rathod for the petitioner.
2. Learned Advocate for petitioner submits that he misplaced his papers, hence, require some time.
3. At the request of learned advocate for petitioner, matter to appear on board on 1.08.2019.
(K.K.TATED, J.) Chitra Sonawane 1 ::: Uploaded on - 20/07/2019 ::: Downloaded on - 20/07/2019 22:21:11 ::: (28)wp-6858-19.doc Chitra Sonawane 2 ::: Uploaded on - 20/07/2019 ::: Downloaded on - 20/07/2019 22:21:11 :::