Bombay High Court
Smt. Puja Wd/O Bhojraj Balpande And ... vs Pramila Wd/O Dhanraj Balpande And ... on 3 September, 2019
Author: Rohit B. Deo
Bench: R. B. Deo
1 sa225.19.O.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
SECOND APPEAL NO.225 OF 2019
(Smt. Puja wd/o Bhojraj Balpande and others Vs. Pramila wd/o Dhanraj Balpande
and others)
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Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
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Shri A.C. Dharmadhikari, Advocate for Appellants.
CORAM: ROHIT B. DEO, J.
DATE: 3rd SEPTEMBER, 2019.
Issue notice on the following proposed substantial question of law.
Whether on the admitted pleadings of the defendants, the plaintiffs are entitled to share in the suit property left behind by Godabai?
Notice is made returnable on 01.10.2019. The parties are directed to maintain status quo.
JUDGE NSN ::: Uploaded on - 04/09/2019 ::: Downloaded on - 05/09/2019 00:48:24 :::