Bombay High Court
Smt. Lalita Panjabrao Phalke And Oths vs Jeevan Tulshiram Phalke And Oths on 21 September, 2021
Author: S. M. Modak
Bench: S. M. Modak
sa.191.11 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Second Appeal No.191 of 2011
Smt. Lalita Panjabrao Phalke & others
vs.
Shri Jeevan Tulshiram Phalke & others
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Office notesc Office Memoranda ofmi
Coramc appearancesc Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
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Shri Akshay Naikc Advocate fmior the Appellants.
Shri B.H. Shambharkarc Advocate fmior Respondent No.1.
CORAM : S.M. MODAK, J.
DATE : 21st SEPTEMBER, 2021.
Learned Advocate Shri Naik fmior the appellants submits that fmior arguing this appealc he is in need ofmi copies ofmi depositions ofmi witnessesc who have given evidence befmiore the learned Assistant Charity Commissioner. Even the learned Advocate fmior respondent No.1 is not having the copies ofmi depositions.
The appellants are at liberty to apply fmior certifed copies. Once appliedc the office is directed to issue certifed copies at the earliest. The reason isc the matter is expedited by the Hon'ble Supreme Court. The appellants are at liberty to supply those copies to the other side.
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