Bombay High Court
Anita Shankar Patil vs Mahesh Gangalahari Gupta And Anr on 24 September, 2019
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
28 fa 1203-05.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO. 1203 OF 2005
Kumari Anita Shankar Patil ..Appellant
v/s.
Mahesh Gangalahari Gupta & Anr. ..Respondents
Ms. Snehal Bhosale i/b. Pratap Patil for the Appellant.
Mr. for the Respondent.
CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATED : 24th SEPTEMBER, 2019.
P.C.
1. By Order dated 3.3.2006 the appellant was directed to file private paper book within a period of six months. The said directions are not complied with till date. The learned Counsel for the appellant states that she has no instructions from the appellant .
2. By way of indulgence and final opportunity stand over to two weeks. The appellant is directed to comply with the said order within two weeks, failing which the appeal shall stand dismissed without further reference to the court.
3. S.O. to 9.10.2019.
(ANUJA PRABHUDESSAI, J.)
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