Bombay High Court
Shri. Purshottam Shankar Sheetye ... vs Smt. Malti Rajaram Parshetye Deceased ... on 24 January, 2020
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
FIRST APPEAL NO. 1791 OF 2007
Shri. Purshottam Shankar Sheetye ....Appellant
-deceased-through His Lrs(a) Vasundhara
@mandakini P.shetye And Anr
V/S
Shri. Abhay Shridhar Shetye And ....Respondent
Anr.(amendment Carried Out As Per Court Order Dt.17/10/2018 WITH CIVIL APPLICATION IN FA NO. 281 OF 2019 In FIRST APPEAL 1791 OF 2007 Shri. Purshottam Shankar Sheetye ....Applicant
-deceased-through His Lrs(a) Vasundhara @mandakini P.shetye And Anr V/S Smt. Malti Rajaram Parshetye Deceased Thr. Her ....Respondent Lrs. Abhay Shridhar Shetye Mr Ranjit A Thorat, Sr Advocate i/by Mr Kishor S Patil, Advocate For Appellant Mr U S R Singh along with Mr C M Lokeshappa, Advocates for Respondent.
( PLACE THE MATTER, FIRST ON BOARD, ON 31-01-2020 ) CORAM : R.D. DHANUKA, J Page 1/2 ::: Uploaded on - 24/01/2020 ::: Downloaded on - 25/01/2020 04:19:57 ::: DATE : 24th January, 2020 P.C. :
Part heard. Stand over to 31/01/2020 . Ad-interim relief if any, to continue till the next date.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 24/01/2020 ::: Downloaded on - 25/01/2020 04:19:57 :::