Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Shri. Kundan @ Yashwant Rakhmaji ... vs Mohol Nagari Sahakari ...
2021 Latest Caselaw 9401 Bom

Citation : 2021 Latest Caselaw 9401 Bom
Judgement Date : 16 July, 2021

Bombay High Court
Shri. Kundan @ Yashwant Rakhmaji ... vs Mohol Nagari Sahakari ... on 16 July, 2021
Bench: K.K. Tated, P. K. Chavan
                                                                   2 caf1979-19.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                    CIVIL APPLICATION NO.1979 OF 2019
 TRUSHA                                            IN
 TUSHAR
 MOHITE                                FIRST APPEAL NO.267 OF 2021
Digitally signed by
TRUSHA TUSHAR
MOHITE
Date: 2021.07.17
10:52:24 +0530
                      Shri Kundan @ Yashwant Rakhmaji
                      Gund                                       ..... Applicant
                            Vs.

                      Mohol Nagari Sahakari Patpurvatha
                      Sanstha Maryadit, Mohol and Ors.           ..... Respondents




                      Mr.A.B.Tajane for the Applicant

                      Mr.S.S.Inamdar for the Respondent no.1



                                          CORAM:     K.K.TATED &
                                                     PRITHVIRAJ K. CHAVAN, JJ.
                                          DATED :    JULY 16, 2021
                      P.C.

                      .        Heard.


2. By this Civil Application, Applicant is seeking stay of the operation and implementation of the Judgment and Decree dated 01.04.2014 passed by learned Civil Judge, Senior Division, Solapur in L.A.R. No.1 of 2013 rejecting Petitioner's objection.

3. The learned counsel for the Applicant submits that the Respondents have already withdrawn the entire amount.

                      Mohite                                                          1/2
                                               2 caf1979-19.odt


Hence, nothing survives in the present Civil Application. Statement is accepted. Hence, following order is passed:

a. Civil Application stands disposed of as infructuous.

b. All contentions of both the parties are kept open.

c.       No order as to costs.




(PRITHVIRAJ K. CHAVAN, J.)                  (K.K.TATED, J.)




Mohite                                                           2/2
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter