Bombay High Court
Jaywant Ganpati Dakare (Now Jaywant ... vs Maruti Dattu Dakare on 15 October, 2019
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
SECOND APPEAL NO. 691 OF 2016
Jaywant Ganpati Dakare (now Jaywant Maruti ....Appellant
Dakare)
V/S
Maruti Dattu Dakare ....Respondent
CORAM : R.D. DHANUKA, J
DATE : 15th October, 2019
P.C. :
Due to paucity of time the matter is adjourned to 25/11/2019 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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