Bombay High Court
Mr. Ganesh Baliram Manerkar @ Bhoir vs Mr. Sudam Baliram Manerkar And Ors on 25 January, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
ARB. APEAL U/S 37 OF ARB. & CONC. 96 NO. 17 OF 2014
Mr. Chandrakant Baliram Manerkar ....Appellant
V/S
Mr. Sudam Baliram Manerkar And Ors. ....Respondent
WITH ARB. APEAL U/S 37 OF ARB. & CONC. 96 NO. 16 OF 2014 Mr. Sudam Baliram Manerkar ....Appellant V/S Mr. Chandrakant Manerkar ....Respondent WITH ARB. APEAL U/S 37 OF ARB. & CONC. 96 NO. 1 OF 2015 Mr. Ganesh Baliram Manerkar @ Bhoir ....Appellant V/S Mr. Sudam Baliram Manerkar And Ors. ....Respondent WITH CIVIL APPLN. IN ARA NO. 21 OF 2014 In ARB. APEAL U/S 37 OF ARB. & CONC. 96 16 OF 2014 Mr. Sudam Baliram Manerkar ....Applicant V/S Mr. Chandrakant Manerkar ....Respondent Raviraj Shantaram Gamare For Appellant Balraj Yadoba Bhandare For Respondent No. 2 Manoj J Bhatt For Respondent No.3 Namarta Subhash Bobade For Respondent Page 1/2 ::: Uploaded on - 25/01/2019 ::: Downloaded on - 26/01/2019 04:16:34 ::: No. 3 Minal Jaiwant Chandnani For Respondent No. 1 For Respondent CORAM : S.J. KATHAWALLA, J DATE : 25th January, 2019 P.C. :
Due to paucity of time the matter is adjourned for 01/02/2019. Ad-interim relief if any to continue till then.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 25/01/2019 ::: Downloaded on - 26/01/2019 04:16:34 :::