Bombay High Court
Late Maimumnabai W/O Mehboobsab Manur ... vs Ayodhyabai Ramchandra Chandak ... on 5 March, 2020
Author: Sadhana S. Jadhav
Bench: Sadhana S. Jadhav
p1.sa.757.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SECOND APPEAL NO. 757 OF 2019
Maimumnabai w/o Mehboobsab Manure ... Appellant
(deceased) through LRS. Sayeed Ahmad
s/o Mehboobsab Manure
V/s.
Ayodhyabai Ramchandra Chandak ... Respondents
(deceased) through LRs. 1a. Anil
Ramchandra Chandak
SECOND APPEAL NO. 305 OF 2020
Shabbir Nabisab Durugkar ... Appellant
V/s.
Ayodhyabai Ramchandra Chandak ... Respondents
(deceased) through LRs. 1a. Anil
Ramchandra Chandak
-------------------
Mr. Sameer Kumbhakoni in SA/757/2019 for the appellant and Mr. M.R. Deshpande in SA/305/2020.
--------------------- CORAM : SMT. SADHANA S. JADHAV, J DATED : 5th MARCH 2020.
P.C. :
Not on board. Upon mentioning taken on board.
. The interim relief granted vide order dated 17 th December 2019 and continued vide order dated 6th February 2020 shall remain in force till 23rd March 2020.
(SMT. SADHANA S. JADHAV, J)
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