Vinitkumar Nandkishor Sahani vs Purushottam Laxman Pawar And ...
2021 Latest Caselaw 2854 Bom

                                  1                 WP 11176.2015.odt

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

                  921 WRIT PETITION NO.11176 OF 2015

              VINITKUMAR NANDKISHOR SAHANI
                             VERSUS
        PURUSHOTTAM LAXMAN PAWAR AND OTHERS
                                ...
           Advocate for Petitioners : Mr. Bhapkar S.B.
      Advocate for Respondent 1 : Mr. Deshpande Milind K.
                                ...
                    CORAM : V.K. JADHAV, J.

Dated: February 11, 2021 ...

PER COURT :-

1. The petitioner is the original plaintiff, instituted

the suit for eviction of the tenant mainly on the ground

of bonafde requirement. By judgment and decree dated

30.4.2014 the trial court has decreed the suit and

directed the defendants to vacate the suit premises and

hand over the vacant possession of the premises to the

plaintiff within three months. The defendant no.2 alone

has preferred the appeal bearing RCA No.92 of 2014 and

pending the appeal, the learned Judge of the appellate

court has allowed the application Exh.6 and thereby

stayed the execution of the decree passed in aforesaid

appeal no.345 of 2003 dated 30.4.2014 till the fnal

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                                        2                 WP 11176.2015.odt

     decision        of    the   appeal.   Learned   counsel        for    the

petitioner submits that said appeal fled in the year 2014

is still pending.

2. In view of the above, by consent, the lower

appellate court is hereby directed to dispose off the

appeal as expeditiously as possible, however, preferably

within a period of SIX MONTHS from the date of this

order. Parties shall co-operate the appellate court. With

these directions, writ petition is disposed off. No costs.

( V.K. JADHAV, J. ) ...

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