NANDLAL KEWALRAMANI Vs. RAJESH NANDLAL KEWALRAMANI

JUDGEMENT

(1.) Heard Mr. Tiwari, learned counsel for the Appellants; Mr. Singh, learned counsel for Respondent No.1; and Mr. Chaube, learned counsel for Respondent No.2.

(2.) This Appeal takes an exception to the order dated 14th August 2017 passed by the City Civil Court, Dindoshi (Borivali Division), Goregaon, Mumbai, thereby dismissing Notice of Motion No.1614 of 2017 filed in S.C. Suit No.3160 of 2015.

(3.) The said Notice of Motion was taken out by the Appellants herein, seeking the relief of compliance of the order dated 19th July 2016 passed by the said Court.