Sandeep Babarao Bhople vs Vinod Subhashchandra Gulalkari
2017 Latest Caselaw 8375 Bom

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              NAGPUR BENCH, NAGPUR.
              
                      SECOND APPEAL NO. 13/2004 

             Sandeep Babarao Bhopale
             Aged about 40 years,
             Occupation-Business,
             R/o Plot No. 18, Friends Colony,
             Pratap Nagar, Amravati,
             Tah. & Distt. Amravati                              .             APPELLANT


                                           Vrs.

             Vinod Subhashchandra Gulalkari
             Aged about 44 years,,
             Occupation-Business,
             R/o Paras Building, Near old
             Samartha High School, Amravati,
             Tah. & Dist. Amravati                      ..               RESPONDENT

             =-=-=-=-=-=-=--=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
                 Shri A.A.Naik, the learned counsel for the appellant 
                 Shri J.J.Chandurkar  learned counsel for the  respondent
             =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=

                      
                                     CORAM :     V.M. DESHPANDE, J.

                                     DATED  :     NOVEMBER 2, 2017

                     ORAL JUDGMENT

This second appeal was admitted on 25/3/2004.

By this appeal challenge was set up to the judgment and decree passed by the Courts below which granted a money decree in favour of the respondent. At the time of admission of this appeal Civil Application No.160/2004 for stay and Civil Application No. 1038/2004 application for dispensing with depositing of decreetal

amount were rejected, in view of the fact that the decree is money decree.

Today when the matter was called for final hearing, the learned counsel for the appellant Shri A.A.Naik submits that he has instruction to withdraw the present appeal. Statement is accepted. The present second appeal is disposed of as withdrawn. No order as to costs. .

JUDGE

RSG