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Deorao S/O Chindhuji Belkhode vs Pandurang S/O Chindhuji Belkhode ...
2021 Latest Caselaw 7994 Bom

Citation : 2021 Latest Caselaw 7994 Bom
Judgement Date : 17 June, 2021

Bombay High Court
Deorao S/O Chindhuji Belkhode vs Pandurang S/O Chindhuji Belkhode ... on 17 June, 2021
Bench: S. M. Modak
ao.11.21                                                                                             1/2


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

                       Appeal Against Order No.11 of 2021
                                Deorao s/o Chindhuji Belkhode
                                              vs.
                           Pandurang s/o Chindhuji Belkhode & others
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=

                           Shri P.V. Thakre, Advocate for the Appellant.


                                            CORAM      :    S.M. MODAK, J.
                                            DATE       :    17th JUNE, 2021.

                                            Hearing    was      conducted        through          Video

Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

Heard.

The present appellant was the plaintiff before the Trial Court. His suit came to be decreed vide judgment dated 26/10/2016. It was a partition suit and the shares were determined. When the original defendants went in first appeal, their appeal was partly allowed on 11/02/2021. The first appellate Court was pleased to remand the suit for further hearing.

While doing that, the first appellate Court considered the additional evidence produced on behalf of the present respondents. The original plaintiff is aggrieved by the said decision.

Issue notice before admission to the respondents, returnable after six weeks.

ao.11.21 2/2

Civil Application [CAA] No.17/2021 :

Heard.

Issue notice to the respondents, returnable after six weeks.

The appellant is at liberty to pray for staying the further proceedings on the next date.

JUDGE *sandesh

 
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