Bombay High Court
Shri. Shashikant Kisan Alias Krushna ... vs Shri. Suresh Mahadev Mahadic on 12 March, 2020
Author: A. S. Gadkari
Bench: A. S. Gadkari
6-wp-5159-2019.doc
Tandle
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5159 OF 2019
Shri Shashikant Kisan Alias Krushna Yadav ... Petitioner.
V/s
Shri Suresh Mahadev Mahadic ... Respondent.
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Mr. B. R. Deshmukh for the Petitioner.
Mr. Sandeep Phatak for the Respondent.
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CORAM : A. S. GADKARI, J.
DATE : 12th MARCH, 2020 P. C. :
1. Leave to amend to annex written statement filed by the defendant, copy of issues framed by the Trial Court and other related documents which are already on record before the Trial Court granted.
Amendment be carried out within a period of two weeks from today and an amended copy of the Petition be served upon the learned Advocate for the respondent within the same stipulated period.
2. Stand over to 3rd April 2020.
3. To be tagged along with Writ Petition No.5057 of 2019.
(A. S. GADKARI, J.) ::: Uploaded on - 13/03/2020 ::: Downloaded on - 14/03/2020 04:42:04 :::