Shri. Pravin @ Pravinchandra ... vs Shri. Babasaheb Dattatray ...
2021 Latest Caselaw 2838 Bom

                                                 4. WP 3161 of 2016.odt



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION
                     WRIT PETITION NO. 3161 OF 2016


 Shri Pravin @ Pravinchandra Dattaram              ...Petitioner
 Dethe
          Versus
 Shri Babasaheb Dattatray Vidhate                  ...Respondent
                             ----------
 Mr. Pratap Patil - Advocate for the Petitioner.
 Mr. Milind M. Sathaye - Advocate for the Respondent.
                               ----------
                           CORAM : NITIN W. SAMBRE, J.

DATE : 11th FEBRUARY, 2021.

P.C. :

1. The learned Counsel for the Petitioner submits that, against the impugned Judgment, the Second Appeal under Section 100 of the CPC is maintainable. As such he is permitted to withdraw this Petition, with a liberty to prefer the Second Appeal.

2. The learned Counsel for the Respondents submits that the decree under challenge is already executed.

3. Be that as it may. Since the Second Appeal is maintainable under Section 100, in my opinion, the Petition can be disposed

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4. WP 3161 of 2016.odt

of as Withdrawn with a liberty as prayed.

4. If an issue of limitation arises, time spent in pursuing the present Petition be taken into account.

5. Petition as such is disposed of as withdrawn with liberty as prayed.

                                      (NITIN W. SAMBRE, J.)




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