Bombay High Court
Smt. Vanita Vijay Birmal And Anr vs Shri. Sawalaram Ananda Kamble (Mahar) ... on 25 April, 2023
Author: Vijaykumar Kotwal
Bench: Vijaykumar Kotwal
Board Sr.No.:-1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 12363 OF 2017
Smt. Vanita Vijay Birmal And Anr. ....PETITIONER
V/S
Shri. Sawalaram Ananda Kamble (mahar) And....RESPONDENT
Ors.
WITH WRIT PETITION NO. 9516 OF 2017 Smt. Vanita Vijay Birmal And Anr. ....PETITIONER V/S Shri. Sawalaram Ananda Kamble (mahar) And....RESPONDENT Ors.
WITH INTERIM APPLICATION NO. 16821 OF 2022 In Writ Petition 12363 OF 2017 Smt. Vanita Vijay Birmal And Anr. ....PETITIONER V/S Shri. Sawalaram Ananda Kamble (mahar) And....RESPONDENT Ors.
WITH INTERIM APPLICATION NO. 16822 OF 2022 In Writ Petition 12363 OF 2017 Page 1/2 ::: Uploaded on - 26/04/2023 ::: Downloaded on - 26/04/2023 20:08:13 ::: Smt. Vanita Vijay Birmal And Anr. ....PETITIONER V/S Shri. Sawalaram Ananda Kamble (mahar) And....RESPONDENT Ors.
DRUPAD SOPAN PATIL for Petitioner MR. PRAKASH MAHADIK for Respondent No.1 Mr.Nachiket Khalandkar for R.No.2 CORAM : HON'BLE SHRI JUSTICE SARANG VIJAYKUMAR KOTWAL J DATE : 25th April, 2023 P.C. :
By consent, stand over to 12/06/2023. If any ad-interim / interim relief is operating till today, the same shall continue to operate till the next date. If ad-interim/ interim relief is granted not for a limited period, the same shall remain unaffected.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 26/04/2023 ::: Downloaded on - 26/04/2023 20:08:13 :::