Sau. Kanchan Bandu Tikle vs Shri Amrut Govinda Dhongade
2021 Latest Caselaw 10973 Bom

sa.438.19                                                                                          1/1


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR

                            Second Appeal No.438 of 2019
                                     Sau. Kanchan Bandu Tikle
                                                vs.
                                   Shri Amrut Govinda Dhongade
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                              Court's or Judge's Orders
or directions and Registrar's orders.
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                           Shri Y.R. Kinkhede, Advocate for the Appellant.
                           Shri Kabir Jhons h/f Shri J.V. Tambi, Advocate for Respondent.

                                            CORAM     :   S.M. MODAK, J.

DATE : 12th AUGUST, 2021.

Both the learned Advocates have requested for adjournment. The plaintiff's suit for specific performance was dismissed and it is confirmed by the first appellate Court. The main reason is, entering into an agreement for sale by defendant even though there was no partition with this sister. The judgment of the trial Court also mentioned about filing of a partition suit by Tarabai, sister of the present respondent. It also mentions that the suit was decreed and precept is sent to the Collector. It finds place in paragraph 13 of the judgment of the trial Court.

The record also shows that the mediation has not worked out. Both the parties are directed to assist Court by giving status of that partition decree.

The matter is adjourned for admission to 1 st of September, 2021.

JUDGE *sandesh