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Goa Kshatriya Maratha Samaj Appellant

V/S

Pallavi Gajanand Bhosale Respondents

Referred Judgements :-

DORAB CAWASJI WARDEN VS. COOMI SORAB WARDEN [REFERRED TO]
PRATAPARI N. KOTHARI VS. JOHN BRAGANZA [REFERRED TO]
STATE OF BIHAR VS. RADHA KRISHNA SINGH [REFERRED TO]
WANDER LIMITED VS. ANTOX INDIA PRIVATE LIMITED [REFERRED TO]
SHIPPING CORPORATION OF INDIA LIMITED VS. MACHADO BROTHERS [REFERRED TO]
BACHHAJ NAHAR VS. NILIMA MANDAL [REFERRED TO]

JUDGEMENT

(1.) Heard finally by consent of parties.

(2.) Both these Petitions arise out of Judgment and order dtd. 9/12/2020 in Miscellaneous Civil Appeal No.87 of 2019 on the file of the learned Principal District Judge, North Goa at Panaji. As such they are being disposed of by this common judgment.

(3.) The brief facts necessary for the disposal of the Petitions may be stated thus:-

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GOA KSHATRIYA MARATHA SAMAJ Vs. PALLAVI GAJANAND BHOSALE

Referred Judgements :-

JUDGEMENT

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