Haridas Ramkrushna Solanke vs Ram Pandhari Solanke And Ors
2021 Latest Caselaw 462 Bom

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                  APPEAL FROM ORDER NO.32 OF 2020
                                  WITH
                 C.A. NO.8712/2020 IN A.O. NO.32/2020
     (Haridas Ramkrushna Solanke Vs. Ram Pandhari Solanke and others)

                                    ----
Mr. K.J. Suryawanshi, Advocate for the appellant/applicant
                                    ----

                                     CORAM :    MANGESH S. PATIL, J.

DATE : 08.01.2021

PER COURT :

Heard.

2. The original defendant No.1 is impugning the judgment and

order whereby the District Court has remanded the suit for trial.

3. Issue notice in the Appeal from Order as well as Civil

Application, returnable within four weeks.

                                                     [MANGESH S. PATIL]
                                                          JUDGE



npj/AO32-2020





                                2                           AO32-2020