Hargundas S/O Hiranand Gurunani vs Ku. Indubai Bisram Patle And ...
2021 Latest Caselaw 11824 Bom

Order                                                                                       2 sa 97-2018
                                                     1

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

                               CIVIL APPLICATION (CAS) NO.262/2018
                                                IN
                                    SECOND APPEAL NO.97/2018
                                    Hargundas s/o Hiranand Gurunani,
                                                    -VS-
                                    Ku. Indubai Bisram Patle and others.

Office notes, Office Memoranda of
Coram, appearances, Court's orders                         Court's or Judge's Orders
or directions and Registrar's orders.

                                         CORAM : S.M. MODAK, J.

DATE : AUGUST 25, 2021.

The suit for partition was decreed. The defendant no.5 Hargundas s/o Haranand Gurunani preferred the Regular Civil Appeal No.112/2013 whereas the defendant nos.1 and 2 Madhukar s/o Bisram Patle and Vivek s/o Bisram Patle preferred a Regular Civil Appeal No.113/2013. Both the appeals were decided by learned Principal District Judge, Gondia as per the common judgment on 09/08/2017, thereby partly allowing them and decree was modified. The Civil Application for condonation of delay bearing No.288/2018 is filed by defendant nos. 1 and 2 whereas defendant no.5 Hargundas s/o Haranand Gurunani has filed Second Appeal No.97/2018.

On 17/12/2018, it was submitted by the parties that dispute is likely to be settled before the executing Court. Since then, the matter is lingering at the stage of admission.

Today, no one has appeared in both these matters. The matter be kept for dismissal on 15/09/2021.

JUDGE R.S. Sahare