Bombay High Court
Sangli District Central Co-Operative ... vs Shri. Krishna Vithoba Dhabugade (Decd) ... on 27 November, 2018
Author: K.K. Tated
Bench: K.K. Tated
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION STAMP NO. 9947 OF 2016
Sangli District Central Co-operative Bank Ltd. ....Petitioner
V/S
Shri. Mohan Krishna Dhabugade And Ors. ....Respondent
WITH WRIT PETITION STAMP NO. 9948 OF 2016 Sangli District Central Co-operative Bank Ltd. ....Petitioner V/S Shri. Shankar Siddhu Patil And Ors. ....Respondent WITH WRIT PETITION STAMP NO. 9949 OF 2016 Sangli District Central Co-operative Bank Ltd. ....Petitioner V/S Shri. Tanaji Dattu Pawar Ors. ....Respondent WITH WRIT PETITION STAMP NO. 9950 OF 2016 Sangli District Central Co-operative Bank Ltd. ....Petitioner V/S Shri. Krishna Vithoba Dhabugade (decd) ....Respondent Through Lrs. And Ors.
Shri Ashish Pawar Adv i/by Manojapagondapatil For in all matters Mrs Anjali Raghunath Shiledar Baxi R.no.1 in all matters Page 1/2 ::: Uploaded on - 28/11/2018 ::: Downloaded on - 30/12/2018 09:11:35 ::: CORAM : K.K. TATED, J DATE : 27th November, 2018 P.C. :
In view of leave note filed by advocate for petitioner Shri Manoj A Patil hence matter adjourned to 05/12/2018.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 28/11/2018 ::: Downloaded on - 30/12/2018 09:11:35 :::