Bombay High Court
Ramesh Dnyanoba Muluk vs Vishnu Bhkaji Badwane And Ors on 8 July, 2022
Author: S.G.Dige
Bench: S.G.Dige
1
56.20CA
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
920 CIVIL APPLICATION NO.56 OF 2020
IN FIRST APPEAL NO.1290 OF 2018
RAMESH DNYANOBA MULUK
VERSUS
VISHNU BHKAJI BADWANE & OTHERS
...
Advocate for Applicant : Mr.F.K.Patel
Advocate for Respondent nos.1 and 3 : Mr.B.R.Kedar
Advocate for Respondent no.2 : Mr.R.F.Totla
...
CORAM : S.G.DIGE, J.
DATE : 08.07.2022 P.C. :
1] Heard the learned counsel for the applicant and learned respondent nos.2 and 3, who suo motu appeared.
2] The learned counsel for the applicant submits that this Court by order dated 14th August, 2019 dismissed the appeal in default. The learned counsel further submits that he had given leave notice from 13th August, 2019 to 23rd August, 2019, hence, the order passed by this Court be recalled.
3] Considering the submissions of the learned counsel for the applicant as well as he was on leave note during the period when the order of dismissal is passed, hence, the order passed by this Court is recalled and appeal is restored.::: Uploaded on - 12/07/2022 ::: Downloaded on - 01/01/2023 12:53:36 ::: 2
56.20CA 4] Civil Application is disposed of accordingly.
[S.G.DIGE] JUDGE DDC ::: Uploaded on - 12/07/2022 ::: Downloaded on - 01/01/2023 12:53:36 :::