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Bombay High Court

Abhiman Krushnath Mukate ... vs Shankar Dada Karade (Since ... on 6 December, 2022

Author: Madhav

Bench: Madhav

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

         INTERIM APPLICATION NO. 19791 OF 2022
                          In
              SECOND APPEAL 657 OF 2003

 Abhiman Krushnath Mukate (decd.thr.lrs)        ....PETITIONER
 Sandipan Abhiman Mukate And Ors
             V/S
 Shankar Dada Karade (since Decd.thr.lrs) Arun
                                             ....RESPONDENT

S. Karde(died Thr.lrs) Ashwini S. Thonge WITH INTERIM APPLICATION NO. 19789 OF 2022 In Second Appeal 657 OF 2003 Abhiman Krushnath Mukate (decd.thr.lrs) ....PETITIONER Sandipan Abhiman Mukate And Ors V/S Shankar Dada Karade (since Decd.thr.lrs) Arun ....RESPONDENT S. Karade(died) Mallikarjun S. Karade And Ors CORAM : HON'BLE SHRI JUSTICE MADHAV J.

JAMDAR J DATE : 6th December, 2022 Page 1/2 ::: Uploaded on - 06/12/2022 ::: Downloaded on - 07/12/2022 19:03:54 ::: P.C. :

Due to paucity of time, stand over to 11/01/2023. Interim order, if any, to continue till then.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 06/12/2022 ::: Downloaded on - 07/12/2022 19:03:54 :::