Bombay High Court
Ramchandra Vishnu Sable And Others vs Narayan Shankarrao Game Patil And ... on 10 December, 2019
Author: Sadhana S. Jadhav
Bench: S.S. Jadhav
1
21.sa246.19.doc
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE SIDE
SECOND APPEAL NO. 246 OF 2019
WITH
CIVIL APPLICATION NO. 1397 OF 20198
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Office Notes, Office Memoranda of Court's or Judge's Orders Coram, appearances, Court's Orders or directions and Registrar's Orders Mr. Anil Anturkar, Sr. Counsel i/b. Mr. Ajinkya M. Udane, advocate for appellant.
Mr. Sadashiv Deshmukh i/b. Mr. R.V. Bansode, advocate for respondent No. 1.
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CORAM : SMT. SADHANA S. JADHAV, J
DATE : DECEMBER 10, 2019.
P.C.:-
1 After hearing learned Counsel for the
parties at length, learned Counsel seeks to place on record copy of the notices issued to the present appellant i.e. original defendant seeking to execute sale deed as agreed in Exh. 144 of Talwalkar 1/2 ::: Uploaded on - 12/12/2019 ::: Downloaded on - 13/12/2019 05:10:06 ::: 2
21.sa246.19.doc the document. Time as prayed for is granted. Stand over to 23/1/2020.
2 Interim relief granted vide order dated 15/10/2019 to continue till the next date.
3 Additional compilation given by the learned Counsel for the appellant is taken on record.
(SMT. SADHANA S. JADHAV, J) Talwalkar 2/2 ::: Uploaded on - 12/12/2019 ::: Downloaded on - 13/12/2019 05:10:06 :::