Rajendrasingh Tejendarsingh ... vs Farzanabi Jabir Hussain Thr. ...
2021 Latest Caselaw 9820 Bom

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                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH, NAGPUR

                           CIVIL APPLICATION (CAS) NO. 416/2021 IN
                            SECOND APPEAL STAMP NO. 7392/2021

                                 Rajendrasingh Tejendarsingh Khandpure
                                                     Versus
                                    Farzanabi Jabir Hussain and others.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
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                 Shri J.B.Gandhi, Advocate for Appellant.

                 CORAM : S.M. MODAK, J.

DATE : 27th July, 2021.

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

2. The original defendant No.2 intends to challenge the order passed by the First Appellate Court. By the said order, the judgment of the trial Court is set aside and trial Court was directed to appoint cadastral surveyor. There is a delay in preferring an appeal. Learned advocate for the appellant to satisfy the Court on the point of maintainability of Second Appeal.

3. It is pointed out that Advocate Nishant Patil has filed Caveat on behalf of the respondent No.1. Farad-sheet does not say like that. Office is directed to re-verify this position and to show the name of learned Advocate Shri Nishant Patil for

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concernd respondent No.1 in the cause list.

4. List the matter on 06.08.2021.

JUDGE

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