Bombay High Court
Ayed Anisoddin vs State Of Mah. And Ors on 17 January, 2019
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
1 904 CA 12810-2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 12810 OF 2018
IN SECOND APPEAL NO. 558 OF 2009
Chirag Mohiuddin @ Sharifoddin Mohd. ...Applicants
Azimoddin (Died through Lrs) & Ors.
Versus
Syed Anisoddin Janmohammad (Died through ...Respondents
Lrs & Ors.
.......
Mr. G. R. Syed, Advocate for Applicants.
Ms. A. N. Ansari, Advocate for Respondent No. 1.
Mr. Y. G. Gujarathi, A. G. P. for Respondents No. 2 & 3.
Mr. G. K. Thigale, Advocate for Respondent No. 4.
.......
CORAM : SMT. VIBHA KANKANWADI, J.
DATE : 17-01-2019.
ORAL ORDER :
01. Appellant to take steps in respect of respondent No. 1/1, 2d, 1/4 to 1/6, 1/8 to 1/12 and supply their detailed address, so also fresh address of respondent No. 1/2-E, respondent No. 1/2-F, 1-3C within three weeks. In case of failure on the part of the appellant / applicant to take steps within the stipulated period, the appeal and application would stand dismissed without further reference to the Court. If the order is complied within stipulated period, then issue notices to those respondents ::: Uploaded on - 17/01/2019 ::: Downloaded on - 18/01/2019 00:16:24 ::: 2 904 CA 12810-2018 to be made returnable 3 weeks thereafter.
02. Stand over to 28.2.2019.
[SMT. VIBHA KANKANWADI] JUDGE Dahibhate/-
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