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[Cites 1, Cited by 3]

Bombay High Court

Kalubai Dagadu Jagtap (Mahar)(D/H) vs Santosh Kundlik Abhang And Another on 13 June, 2023

Author: Madhav

Bench: Madhav

                                                                             Board Sr.No.:-29

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

                SECOND APPEAL NO. 524 OF 2014

 Kalubai Dagadu Jagtap (mahar)(d/h)                   ....APPELLANT
            V/S
 Santosh Kundlik Abhang And Another                 ....RESPONDENT

WITH CIVIL APPLICATION IN SA NO. 1609 OF 2015 In Second Appeal 524 OF 2014 Kalubai Dagadu Jagtap (mahar)(d/h) ....APPLICANT V/S Santosh Kundlik Abhang And Another ....RESPONDENT WITH CIVIL APPLICATION IN SA NO. 498 OF 2015 In Second Appeal 524 OF 2014 Kalubai Dagadu Jagtap (mahar)(d/h) ....APPLICANT V/S Santosh Kundlik Abhang And Another ....RESPONDENT None for Appellant.

Mr. S. R. Ghanavat i/by Mr. V. S. Talkute for Resp. No. 1.

CORAM : HON'BLE SHRI JUSTICE MADHAV J.

                               JAMDAR J
        DATE :                 13th June, 2023



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  P.C. :

At the request of the learned Counsel for the Appellant(s)/ Applicant(s) / Petitioner(s) / Respondent No. stand over to 04/07/2023. Ad-interim order, if any, to continue till then.

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