Bombay High Court
Abha Dastance-Rao vs Prabhakar Deolankar And 2 Ors on 13 April, 2023
Bench: Nitin Jamdar, Abhay Ahuja
Board Sr.No.:-402
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEALS NO. 332 OF 2016
In
MISC PETITION IN T AND I J STAMP NO. 98 OF 2015
Abha Dastance-rao. ....PETITIONER
V/S
Prabhakar Deolankar And 2 Ors. ....RESPONDENT
WITH INTERIM APPLICATION NO. 3128 OF 2021 In APPEALS 332 OF 2016 Abha Dastance-rao And Anr. ....PETITIONER V/S Prabhakar Deolankar And 3 Ors. ....RESPONDENT WITH INTERIM APPLICATION NO. 3129 OF 2021 In APPEALS 332 OF 2016 Abha Dastance-rao And Anr. ....PETITIONER V/S Prabhakar Deolankar And 3 Ors. ....RESPONDENT CORAM : HON'BLE SHRI JUSTICE NITIN JAMDAR & Page 1/2 ::: Uploaded on - 13/04/2023 ::: Downloaded on - 14/04/2023 15:05:59 ::: HON'BLE SHRI JUSTICE ABHAY AHUJA, JJ DATE : 13th April, 2023 P.C. :
Due to paucity of time the matter is adjourned to 17/04/2023 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.
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 13/04/2023 ::: Downloaded on - 14/04/2023 15:05:59 :::