Bombay High Court
Aftab Sartaj Shaikh vs Hamida Sartaj Shaikh And Ors on 6 June, 2019
Author: M. S. Karnik
Bench: M. S. Karnik
Pradnya Bhogale 1 29 AO 472-16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO.472 OF 2016
WITH
CIVIL APPLICATION NO.603 OF 2016
IN
APPEAL FROM ORDER NO.472 OF 2016
Aftab Sartaj Shaikh ... Appellant
Versus
Hamida Sartaj Shaikh and Ors. ... Respondents
.....
None for Appellant.
A. Anand I/b. H.S. Anand and Associates for Respondent Nos.1 to
4.
Mrs. More for Respondent No.6/MCGM.
Vrushali Maindad I/b. A.A. Desai for Respondent No.7/SRA.
.....
CORAM : M. S. KARNIK, J.
DATE : 6th JUNE, 2019. P. C.:
1. None appeared on behalf of the appellant on 04.03.2019. Even today no one appears on behalf of the appellant. It appears that the appellant is not interested in prosecuting the Appeal. The Appeal therefore stands dismissed with no order as to costs.
2. In view of the dismissal of the Appeal, Civil Application is disposed of.
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