Ravi Manikchand Panchwatkar vs Jitendrakumar Manikchand ...
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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR

                      CIVIL APPLICATION (CAS) NO. 526 OF 2020
                                        IN
                          SECOND APPEAL NO. 271 OF 2012
      (Ravi Manikchand Panchwatkar V/s Jitendrakumar Manikchand Panchwatkar & Anr.)

Office   Notes,    Office                         Court's or Judge's orders
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                                       Mr. R. L. Khapre, Senior Advocate for Appellant.
                                       Mr. V. K. Paliwal, Advocate for Respondent No.1.
                                                           ------

                                       CORAM      : MRS. SWAPNA JOSHI, J.

                                       DATE       : FEBRUARY 1, 2021.

                 .                Heard. By this Application, Appellant seeks direction

to renew lease of the suit property i.e. Shop, Block No.24.

2. Mr. Paliwal, the learned Counsel for Respondent No.1 submits that the Second Appeal is filed against the Judgment and decree dated 14/2/2012 passed by the District Judge-1, Washim in Regular Civil Appeal No.95/2009 which arose against the Judgment and decree dated 31/7/2009 passed by the Civil Judge Junior Division, Risod in Regular Civil Suit No. 11/2007. The Appeal is admitted by this Court vide order dated 8/9/2014.

3. The learned Counsel for Respondent No.1 further

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submits that Respondent No.1 has leased out the suit property as per the registered lease deed dated 27/1/1992 to the Respondent No.2 and the same has to be renewed.

4. The learned Counsel for Appellant has no objection for the same. In view thereof, following order is passed.

                                                  Order


               [i]     Civil Application is allowed.


               [ii]    The Respondent No.2 is directed to renew the lease of the

suit property i.e. Shop, Block No.24 by accepting the amount towards renewal of lease from the Appellant.

5. Civil Application stands disposed of accordingly.

(MRS. SWAPNA JOSHI, J.) Yadav VG