Bombay High Court
Manik Motiram Dalwale vs Suhas Vasantrao Jawadekar And Ors on 5 April, 2022
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
966 AO 55 OF 2011.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
966 APEAL FROM ORDER NO.55 OF 2011
MANIK MOTIRAM DALWALE
VERSUS
SUHAS VASANTRAO JAWADEKAR AND ORS
...
Advocate for Petitioner : Mr. Paranjape Prakash S.
Advocate for Respondent No. 1 : Mr. M. S. Shah h/f Mr. S.P. Brahme.
CORAM : MANGESH S. PATIL, J.
DATE : 05.04.2022. PER COURT :
Learned advocate Mr. Shah h/f Mr. Bramhe learned advocate for the respondent No. 1 seeks adjournment on the ground that there is a leave note of Mr. Brahme.
2. Learned advocate Mr. Paranjape for the appellant submits that it is only the respondent No. 10 who is the contesting party. Mr. Shah learned advocate who appears for him is not present.
3. Stand over to 10.06.2022.
(MANGESH S. PATIL, J.) mkd/-
1/1 ::: Uploaded on - 06/04/2022 ::: Downloaded on - 07/04/2022 05:08:02 :::