Bombay High Court
Smt. Halimabi A. Malik(Deceased)Her ... vs Bismillah Mohammed Umer Deceased By His ... on 5 August, 2019
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
14 caf 2788-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 2788 OF 2018
in
FIRST APPEAL NO. 57 OF 2006
Halimabi Abdul Malik & Ors. ..Applicants
v/s.
Bismillah Mohammed Umer
(since deceased by LR)
Jaibunissa Bismillah Shaikh & Anr. ..Respondents
Mr. S.G. Deshmukh for the Appellant/Applicant.
Mr. Manish Upadhye for the Respondent.
CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATED : 5th AUGUST, 2019.
P.C.
1. After arguing the matter for some while, Mr. Deshmukh, the learned Counsel for the applicant, under instructions, seeks leave to withdraw the application. Leave granted.
2. Application is dismissed as withdrawn.
3. First appeal be listed for final hearing in the week commencing from 9th September, 2019.
4. Ld. Counsel Mr.Upadhye states that he will appear for all the pps 1 of 2 14 caf 2788-18.doc respondents and he will file vakalatnama on behalf of all respondents.
(ANUJA PRABHUDESSAI, J.) Digitally signed by Prasanna P. Prasanna Salgaonkar P. Date:
Salgaonkar 2019.08.07 18:19:45 +0530 pps 2 of 2