Bombay High Court
Shri Ashok S/O Laxmanrao Ghate vs Shri Vijay S/O Laxmanrao Ghate on 8 January, 2020
Author: Manish Pitale
Bench: Manish Pitale
1 wp987.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
Letter in Writ Petition No.987/2018
Ashok Ghate Vs. Vijay Ghate
----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
----------------------------------------------------------------------------------------------
Mr. N.A. Padhye, Advocate for the petitioner
Mr. Deoul Pathak, Advocate for the respondent
CORAM : MANISH PITALE, J.
DATED : JANUARY 08, 2020 Letter dated 30/12/2019 is received from the Court of Civil Judge (Jr. Dn.), Saoner, seeking extension of time of one month for disposal of Regular Civil Suit No.147/2016.
2. The learned counsel for the parties inform this Court that final arguments in the matter are also over before the Court below. Hence, the Court below is directed to dispose of the suit within a period of one month from today.
2. For the reasons stated in the letter, the time for disposing of the said suit is extended by a period of three months from today.
JUDGE ::: Uploaded on - 08/01/2020 ::: Downloaded on - 09/01/2020 06:25:14 ::: 2 wp987.18.odt MP Deshpande ::: Uploaded on - 08/01/2020 ::: Downloaded on - 09/01/2020 06:25:14 :::