Bombay High Court
Krishna S. Lambat (Dead) Thr. Lrs. Sau. ... vs Sau. Subhadrabai P. Gudhe (Dead) Thr. ... on 1 March, 2019
Author: Swapna Joshi
Bench: Swapna Joshi
1 sa571.17.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
SECOND APPEAL NO.571 OF 2017
[Krishna Sambhaji Lambat and others .vs. Sau. Subhadrabai Panjabrao Gudhe and others]
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri T.S. Deshpande, Advocate for appellants,
Shri A.S. Dhore, Advocate for respondents.
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CORAM : MRS. SWAPNA JOSHI, J.
DATED : MARCH 01, 2019.
Heard.
Admit, as the substantial question of law has been formulated by this Court on 29th September, 2017.
Shri A.S. Dhore, learned advocate, waives notice on behalf of the respondents.
As per practice Note no.20 printing of paper-book is dispensed with. However, the learned Advocate for the appellant is directed to file private paper-book within a period of six weeks.
Civil Application No.1111/2017 This is an application filed by the applicants for grant of stay. Heard. Perused the application. This court has already granted ad-interim relief in terms of prayer clause (B) while issuing the notice to the respondents. In view thereof, there shall be stay to the effect and operation of the common judgment and decree dated 10.02.2012 passed by the learned Civil Judge, Junior Division, Ralegaon in Regular Civil Suit No.117/2008 and 70/2008 and the impugned judgment dated 10.06.2017 delivered by the learned Principal District Judge, Yavatmal in Regular Civil Appeal ::: Uploaded on - 01/03/2019 ::: Downloaded on - 13/03/2019 00:02:33 ::: 2 sa571.17.odt No.61/2012, till the disposal of the appeal. Civil Application stands disposed of.
Civil Application No.1110/2017 This is an application filed by the applicants for dispensing with the filing of certified copy of decree in R.C.S. No.117/2008 dated 10.2.2012 passed by the Civil Judge, Junior Division, Ralegaon. It is submitted that the record and proceeding is already called by this court. In view of the fact that the record and proceeding is already before this court, the filing of certified copy is hereby dispensed with. Civil Application stands disposed of.
JUDGE Gulande ::: Uploaded on - 01/03/2019 ::: Downloaded on - 13/03/2019 00:02:33 :::