Bombay High Court
Ashfaque A. Omer vs Rukiabai Abdul Rehman Kadwani And 14 ... on 4 August, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
2023:BHC-OS:7924 (20)CS-570-2019-speaking.doc rajshree IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION CHAMBER SUMMONS NO.570 OF 2019 IN SUIT NO.2064 OF 2009 Indiraben Suresh Sonwala & Ors. ] .. Applicants IN THE MATTER BETWEEN Ashfaque Aburrehman Omer ] .. Plaintiff vs. Rukiabai Abdul Rahim Kadwani & Ors. ] .. Defendantss Ms. Gharge i/b S.K. Srivastav & Co. for the Plaintiff.
CORAM : BHARATI DANGRE, J
DATE : 4th August, 2023.
P.C.
A praecipe is moved for speaking to minutes of the order dated 18.07.2023.
On Page 2 at the end of the order, following lines to be added :
"Amendment is permitted to be carried out within a period of four weeks from today. Reverification is dispensed with."
The order be corrected accordingly. Praecipe stands disposed of.
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