Bombay High Court
Shri. Laxman T. Nirankari Thr. Poa. ... vs Shriniwas Gopal Pandit on 12 July, 2023
Author: Abhay Ahuja
Bench: Abhay Ahuja
1 90 cra 32-18 with ors-c.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL REVISION APPLICATION NO.32 OF 2018
Jaisingh Dadoba Jadhav ... Applicant
Vs.
Shriniwas Gopal Pandit ... Respondent
WITH
CIVIL APPLICATION NO.233 OF 2018
IN
CIVIL REVISION APPLICATION NO.32 OF 2018
WITH
CIVIL REVISION APPLICATION NO.361 OF 2018
WITH
CIVIL REVISION APPLICATION NO.7 OF 2018
AND
CIVIL REVISION APPLICATION NO.192 OF 2018
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Mr.Rahul Patil, Advocate for the Applicants in CRA No.361 of 2018 and
CRA No.7 of 2018.
Mr.B.R.Mandlik, Advocate for the Applicants in CRA No.192 of 2018 and
CRA No.32 of 2018.
Mr.S.A.Rajeshirke, Advocate for the Respondents in all the CRAs.
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CORAM : ABHAY AHUJA, J.
DATE : 12 JULY, 2023. P.C. :
CIVIL REVISION APPLICATION NO.361 OF 2018 AND CIVIL REVISION APPLICATION NO.7 OF 2018
1. Learned counsel Mr.Rahul Patil seeks some time to file Priya R. Soparkar 1 of 2 ::: Uploaded on - 14/07/2023 ::: Downloaded on - 15/07/2023 06:17:35 ::: 2 90 cra 32-18 with ors-c.doc Vakalatnama on behalf of the Applicants.
2. Let the Vakalatnama be filed by the next date. CIVIL REVISION APPLICATION NO.192 OF 2018
3. Mr.B.R.Mandlik, learned counsel for the Revision Applicant states that the Revision Applicant has passed away and he needs some time to take instructions in the matter. At his request, list on 3rd August, 2023.
(ABHAY AHUJA, J.)
Priya R. Soparkar 2 of 2
::: Uploaded on - 14/07/2023 ::: Downloaded on - 15/07/2023 06:17:35 :::