Bombay High Court
Mr Nana Krishna Masal vs Smt. Archana Ajay Walvekar on 28 November, 2018
Author: A. S. Chandurkar
Bench: A.S. Chandurkar
27-CAF-57-13 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION (CAF) NO.57 OF 2013
IN
FIRST APPEAL NO.550 OF 2017
Nana Krishna Masal and ors.
-vs-
Archana Ajay Walvekar and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri Nagesh Y. Chavan, Advocate for applicant.
Shri R. A. Naik, Advocate I/b Umesh Mankapure,
Advocate for respondent Nos.1 to 5.
Ms Poonam Mittal, Advocate for respondent No.6.
CORAM : A. S. CHANDURKAR, J.
DATE : November 28, 2018 Perused the order dated 19/09/2018. Further time of six weeks is granted to deposit the amount of compensation as directed. As already observed failure to deposit the said amount would result in stay being vacated without further reference to Court.
Civil Application is disposed of in aforesaid terms.
First Appeal No.550 of 2017The appellants to file private paper-book within period of eight weeks from today. Liberty to apply for early hearing thereafter.
(A. S. CHANDURKAR, J.) Asmita ::: Uploaded on - 30/11/2018 ::: Downloaded on - 30/12/2018 10:06:24 :::