Bombay High Court
Ernesto Reis Alvares., vs Sucarbhai Naranbhai @ Sucar Naran Bakia ... on 27 March, 2026
41 AO(F) 1544 2022
vinita
IN THE HIGH COURT OF BOMBAY AT GOA
APPEAL FROM ORDER NO.1544 OF 2022 (F)
WITH
APPEAL FROM ORDER NO.35 OF 2017
APPEAL FROM ORDER NO.1544 OF 2022 (F)
ERNESTO REIS ALVARES ... APPELLANT
Versus
SUCURBHAI NARANBHAI @ SUCAR NARAN
BAKIA (SINCE DEC.) THR. LRS AND 3
ORS ... RESPONDENTS
WITH
APPEAL FROM ORDER NO.35 OF 2017
ERNESTO REIS ALVARES., ... APPELLANT
Versus
SUCARBHAI NARANBHAI @ SUCAR NARAN
BAKIA @ SUKAR TANDEL (DEC) THR.
HIS LRS. AND 3 ORS., ... RESPONDENTS
Mr Jay Mathew, Advocate for the Appellant.
Mr G. Kerkar, Advocates for Respondent Nos.1(a) and (c) to (f).
CORAM:- AMIT S. JAMSANDEKAR, J.
DATED :- 27th March, 2026 P.C. At the request of the learned Counsel for the Appellant, stand over to 10.4.2026.
2. The Appellant shall clear all the office objections on or before 7.4.2026. If the office objections are not cleared and the Appeal from Order is not registered on or before 7.4.2026, the Appeal shall stand Page 1 of 2 27th March, 2026 ::: Uploaded on - 27/03/2026 ::: Downloaded on - 28/03/2026 03:19:17 ::: 41 AO(F) 1544 2022 dismissed without further reference to this Court.
3. Stand over to 10.4.2026.
AMIT S. JAMSANDEKAR, J.
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