Bombay High Court
B. Moosa Hussain Haji vs C. Mohd. Mohiddin Kutty on 9 March, 2022
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
(20)-CAF-1339-6 & 1930-8 in FA St.-1511-2006.doc
09.03.2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Civil Application (CAF) No. 1339 / 2006
Alongwith
Civil Application (CAF) No. 1930 / 2008
in
First Appeal Stamp No. 1511 / 2006
B. Moosa Hussain Haji ... Applicant
Versus
C. Mohd. Mohiddin Kutty ... Respondent
****
None for the Applicant.
None for Respondent.
Digitally signed
****
by
MOHAMMAD
MOHAMMAD NAJEEB
NAJEEB MOHAMMAD CORAM : SANDEEP K. SHINDE, J.
MOHAMMAD QAYYUM DATE : 9th MARCH, 2022. QAYYUM Date:
2022.03.09 18:11:13 +0530 P.C. These two applications; one for condonation of delay and another for amendment, are pending for consideration in First Appeal Stamp No. 1511/2006. None appears for the Applicant. Even, on 1 st February, 2022, when applications were called on for hearing, nobody had appeared for the Applicant. Therefore, Applications are dismissed in default for non-prosecution.
(SANDEEP K. SHINDE, J.) Najeeb 1/1