Hari Dagdu Nalavade vs Kadu Satwa Kale And Another
2021 Latest Caselaw 7874 Bom

                                                                                   3-AO-59-18.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     APPEAL FROM ORDER NO.59 OF 2018
                     WITH CA/11317/2018 IN AO/59/2018

                            HARI DAGDU NALAVADE
                                    VERSUS
                       KADU SATWA KALE AND ANOTHER
                                        ...
                   Advocate for Appellant : Shri Patni Pramod F.
                                        ...

                                            CORAM : B. U. DEBADWAR, J.

                                            DATE         : 14th JUNE, 2021

PER COURT :

1. Heard Shri P. F. Patni, learned advocate for appellant.

2. The record reveals that being aggrieved by order dated

09-04-2018, passed in Regular Civil Appeal No. 84/2017, by which

learned District Judge-3, Aurangabad set aside the judgment and

decree passed in Regular Civil Suit No.182/2014 by learned Joint

Civil Judge, Junior Division, Paithan, District Aurangabad on

25-02-2017 and remanded the matter back to the trial Court for

fresh decision in the light of directions given in the judgment.

3. Shri Patni, learned advocate for appellant, submitted on

record the order dated 02-11-2018 passed by the learned Civil

Judge, Junior Division, Paithan which is marked as Exhibit 'X' for

identifcation, and submitted that parties have settled the dispute

by way of mediation.

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3-AO-59-18.odt

4. In view of the order passed by the learned Civil Judge,

Junior Division, Paithan at Exhibit 'X' and the aforesaid submission

made by Shri Patni, learned advocate for appellant, this Appeal from

Order stands disposed of, as it has been rendered infructuous. The

Civil Application No.11317 of 2018 also stands disposed of.

(B. U. DEBADWAR, J.)

SVH

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