Bombay High Court
Laxmanrao Marutirao Tamhane(Decd. ... vs Jadhavji Jethabhai Balaji Sanatorium ... on 6 January, 2023
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
Sr.501.SA.354.2021.doc
Harish
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL NO. 354 OF 2021
Laxmanrao Marutirao Tamhane
Deceased through his legal heirs
Shankar Laxmanrao Tamhane ...Appellant
V/s.
Jadhavji Jethabhai Balaji Sanatorium Trust,
Public Trust through its Trustees & Ors. ...Respondents
Mr. Adnik Kadam i/b Rahul Kadam, for the Appellant.
Mr. B. K. Raje, for the Respondents.
CORAM : MADHAV J. JAMDAR, J.
DATE : 6th JANUARY, 2023 P.C.:
1. This matter is moved at the instance of the Appellant seeking extention of time to pay cost of Rs. 15,000/- to the Respondent-Trust. Accordingly, the time granted by clause no. (vi) of paragraph no. 5 is extended by further two weeks.
2. By order dated 16th December, 2022, the First Appeallate Court is requested to dispose of the Appeal challenging Judgment and Decree dated 26th September, 2011 passed in Regular Civil Suit No. 351 of 1998 on or 1 ::: Uploaded on - 07/01/2023 ::: Downloaded on - 07/01/2023 21:58:19 ::: Sr.501.SA.354.2021.doc before 31st July, 2023. The Appellant as well as the Respondents to appear before the learned First Appellate Court on 30th January, 2023 for fxing the schedule of hearing of the First Appeal. Both the parties to produce copy of this Order as well as Order dated 16 th December, 2022 before the First Appellate Court.
3. The Order dated 16th December, 2022 is modifed in above terms.
(MADHAV J. JAMDAR, J.) 2 ::: Uploaded on - 07/01/2023 ::: Downloaded on - 07/01/2023 21:58:19 :::