Bombay High Court
Late Dhanji Ananda Sonawane L.Rs. ... vs Sitaram Ananda Nhavi L.Rs. Vasudeo ... on 10 January, 2019
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
923 SECOND APPEAL NO.793 OF 2009
WITH
CA/11570/2009 IN SA/793/2009
WITH
CA/9799/2010 IN SA/793/2009
WITH
CA/9801/2010 IN SA/793/2009
WITH
CA/9454/2011 IN SA/793/2009
LATE DHANJI ANANDA SONAWANE L.RS. NARMADABAI DHANJI NHAVI
AND ORS
VERSUS
SITARAM ANANDA NHAVI L.RS. VASUDEO SITARAM NHAVI L.RS.
MANGALBAI AND ORS
...
Advocate for Appellants : Mr. Bhokarikar Madhav M.
Advocate for Respondents No1-a, 1-b B To E : Mr. S. S. Bora
Advocate for Respondents No.2, 1a-2
...
CORAM : SMT.VIBHA KANKANWADI, J.
DATE : 10-01-2019. PER COURT :
1. In this case now the paper book of first appellant Court has come. Both the parties are satisfied, and so that, there is no necessity to have printing of the paper book. Under such circumstance the order of supplying the paper book given to appellants is hereby recalled.
2. The matter was since already fixed for final hearing, now it is again fixed on 07-02-2019.
(SMT. VIBHA KANKANWADI) JUDGE vjg/-.
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