Smt. Rajas Wd/O Vijayrao Watkar ... vs Sandip S/O Pralhad Khasale And ...
2021 Latest Caselaw 4217 Bom

                                                                      (1)                                                                 32.wp.701.2018

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

                                                 WRIT PETITION NO.701 OF 2018
                                           Smt. Rajas Wd/o Vijayrao Watkar and another
                                                               Vs.
                                             Sandip s/o Pralhad Khasale and another
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Office Notes, Office Memoranda of Coram,                                                                   Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                          Ms. Aastha Sharma, learned counsel h/f Mr. Agrawal, learned counsel for the
                          petitioners.

                                                                       CORAM : AVINASH G. GHAROTE, J.

DATED : 08/03/2021

1. Heard Ms. Aastha Sharma, learned counsel h/f

Mr. Agrawal, learned counsel for the petitioners. Mr. A. J.

Pophaly, learned counsel for the respondent no.2 is absent.

None for the respondent no.1 though served.

2. The orders impugned dated 24.09.2014 and

20.10.2016 have already been considered in Writ Petition

No.6944 of 2017 and have been modified by an order dated

16.03.2020. This order, is related to M.A.C.P. No. 205 of

2007, which was decided along with M.A.C.P. No.276 of

2006, by a common judgment. The order dated 16.03.2020,

as passed in Writ Petition No.6944 of 2017, would also

govern the prayer as made in the present petition.

(2) 32.wp.701.2018

3. The present petition is therefore, allowed in

terms of prayer clauses (i) and (ii).

JUDGE

Sarkate