Nandlal Gokul Kharwar (Since Deceased) ... vs Salim Mohammed Daudani on 20 February, 2020

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Bombay High Court

Nandlal Gokul Kharwar (Since Deceased) ... vs Salim Mohammed Daudani on 20 February, 2020

Bench: A.S. Gadkari

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                                                                 4-AO 223-15.doc




                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                              CIVIL APPELLATE JURISDICTION

                         APPEAL FROM ORDER NO. 223 OF 2015


Nandlal Gokul Kharwar (since deceased)
Smt. Dharmadevi Nandlal Kharwar & Ors.                           ..Appellants

                 V/s.

Salim Mohammed Daudani                                           ..Respondent


None for the Appellants.
Mr. Bharat Punekar, Advocate for the Respondent.

                                CORAM: A.S. GADKARI, J.

DATE : 20th FEBRUARY, 2020.

P.C.:-

. Registry has received a communication dated 6th December, 2019 from the learned Judge, City Civil and Sessions Court, Greater Mumbai, seeking extension of time by 8 months for disposal of Suit Nos.8606 of 1993 and 705 of 2017.

2. The record indicates that, on an earlier occasion, by an Order dated 28th February, 2019 the said period was already extended by 10 months. Again a request is made for extension of further 8 months for disposal of the said two suits.

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4-AO 223-15.doc

3. In view thereof and for the reasons stated in the communication, the period to dispose of the said suit is hereby extended by 6 months from today.

4. Registry to communicate to the concerned.

(A.S. GADKARI, J.) Purti Parab 2/2 ::: Uploaded on - 26/02/2020 ::: Downloaded on - 10/06/2020 20:56:21 :::

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