Bombay High Court
Parsappa Nagappa Mamure & Ors vs Pravin Sidramappa Mamure & Ors on 4 February, 2020
Author: C. V. Bhadang
Bench: C. V. Bhadang
513 - SAST. 23603-19
VPH
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Second Appeal (St.) No. 23603 OF 2019
WITH
Civil Application No. 1254 of 2019
________________________________________________________________
Office Notes, Office Memoforanda and ot
Corandmof, Appeandrandaces, Court's or ers Court's or Ju ge's or ers
or irectioas anda Registrandr's or ers
__________________________________________________________________________________
Mr. Prasad P. Kulkarni, for the Appellant.
CORAM : C. V. BHADANG, J.
DATE : FEBRUARY 4, 2020 PC.
1. As the regular Bench, before which matter is assigned is not available, matter is placed before this Bench.
2. Upon praecipi, appeal is listed today under the caption "production" for extension of ad-interim relief.
3. Learned counsel for the Appellant undertakes to remove office objection within one week. On office objections being removed, office to register the appeal.
4. Ad-interim relief, already in operation, Digitally to continue till next date. S.O. to 25 th February, signed by Vinayak Vinayak Halemath P. 2020.
P. Halemath Date:
2020.02.06 Sd/-
12:43:57
+0530 C. V. BHADANG, J.
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