LAWS(BOM)-2017-5-195

PRATIMA MOHAN KESSARKAR DAUGHTER OF MOHAN TUKARAM KESSARKAR Vs. AJIT NARCINVA PANCHWADKAR ALIAS AJIT PANCHWADKAR SON OF NARCINVA ANANT PANCHWADKAR

Decided On May 15, 2017
Pratima Mohan Kessarkar Daughter Of Mohan Tukaram Kessarkar Appellant
V/S
Ajit Narcinva Panchwadkar Alias Ajit Panchwadkar Son Of Narcinva Anant Panchwadkar Respondents

JUDGEMENT

(1.) Neither Dr. Pratima Kessarkar nor her Advocate are present, despite the matter appearing on cause list on last and present occasion. Mr. Thali appears for Mr. Ajit Panchwadkar.

(2.) On 08/05/2017, the following order was made :

(3.) Mr. Thali was also requested to inform Mr. Vaz that the matter would be taken up on the returnable date indicated in the order dated 08/05/2017 or some suitable date thereafter. Mr. Thali states that he had issued necessary intimation to Ms. Sonali D' Costa, who is the Junior of Vaz. Mr. Thali also states that he was informed by Ms. Sonali D'Costa that Mr. Vaz no longer appears in the matter.