BIJAL PARAG DAVE Vs. PARAG LABHASHANKAR DAVE
LAWS(BOM)-1999-3-44
HIGH COURT OF BOMBAY
Decided on March 08,1999

BIJAL PARAG DAVE Appellant
VERSUS
PARAG LABHASHANKAR DAVE Respondents


Referred Judgements :-

GANGU PUNDLIK WAGHMARE VS. PUNDLIK MAROTI WAGHMARE [REFERRED TO]



Cited Judgements :-

KULBHUSHAN SEHGAL VS. SUNITA SEHGAL [LAWS(DLH)-2008-4-49] [REFERRED TO]
JANKI BAI VS. PREM NARAYAN KUSHWAHA [LAWS(MPH)-2005-6-1] [REFERRED TO]
ANDREW REGO VS. JULIET LOPES [LAWS(BOM)-2016-2-44] [REFERRED TO]
NARAYAN CHANDRA BISWAS VS. NAMITA BISWAS [LAWS(CAL)-2019-12-205] [REFERRED TO]


JUDGEMENT

- (1.)RULE. Returnable forthwith.
(2.)MR. Sawant, learned Counsel waives service for respondent.
(3.)BY consent, heard finally at this stage.


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