RAMDAS DHONDIBHAU POKHAKAR Vs. STATE BANK OF INDIA
LAWS(BOM)-2002-7-68
HIGH COURT OF BOMBAY
Decided on
July 10,2002
RAMDAS DHONDIBHAU POKHARKAR
Appellant
VERSUS
STATE BANK OF INDIA
Respondents
Cited Judgements :-
CHANDRABHAN R SINGH VS. PRABHAKAR R DESAI [LAWS(BOM)-2008-11-91] [REFERRED TO]RAVALNATH BUILDERS VS. SEBASTIANO ESCOLASTICA BEATRIZ NUNES MENDONSA ALIAS BEATRIZ MEDONCA [LAWS(BOM)-2011-10-94] [REFERRED TO]
SURESH S/O SAHEBRAO TAWALE VS. UTTAM S/O SHANKAR GHADGE [LAWS(BOM)-2012-8-86] [REFERRED TO]
NEERU BATRA VS. JASWINDER PAUL BATRA, USA [LAWS(BOM)-2018-9-127] [REFERRED TO]
DIGAMBAR VS. DATTATRAYA [LAWS(BOM)-2021-10-308] [REFERRED TO]
MANGALABAI VS. DATTATRAYA [LAWS(BOM)-2021-10-337] [REFERRED TO]
JUDGEMENT
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(1.)ON oral motion by the learned Advocate for the aplicant, the respondent No. 2 is allwoed to be deleted.
(2.)HEARD Advocates for the parties.
(3.)RULE, By consent, rule is made returnable forthwith and taken up for hearing.
(2.)HEARD Advocates for the parties.
(3.)RULE, By consent, rule is made returnable forthwith and taken up for hearing.
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