Bombay High Court
Kaushalyabai R Mishra And 7 Others vs Tribhuvnath M Mishra And 9 Others on 26 February, 2019
Author: Swapna Joshi
Bench: Swapna Joshi
1 sa180.05.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
SECOND APPEAL NO.180 OF 2005
[Harihar Rajpati Mishra and others .vs. Tribhuvannath Mahadeoprasad Mishra and others]
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri Anup Dhore, Advocate for appellants,
Shri J.J. Chandurkar, Advocate for respondents.
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CORAM : MRS. SWAPNA JOSHI, J.
DATED : FEBRUARY 26, 2019.
Perused pursis dated 18.2.2019 filed by appellants in which it is stated that respondent nos.2, 5 and 6 have died and in view of the circumstances suitable time is required by the appellants to take further steps in the matter and bring legal representatives on record and the appellants requested the surviving respondents to supply the names of legal heirs of deceased as they belong to the same family. Pursis is accepted.
Shri J.J. Chandurkar, learned advocate for the respondents prays for time to take instructions from the respondents.
By consent, stand over after one week.
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