Dagu Gangadhar Dongre vs Gopinath Mahadu Tore Deceased ...
2021 Latest Caselaw 5145 Bom

                                                                        wp5103.21
                                      -1-


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                        27 WRIT PETITION NO.5103 OF 2021

                DAGU GANGADHAR DONGRE
                              VERSUS
 GOPINATH MAHADU TORE DECEASED THROUGH LRS CHARTURBAI
                       GOPINATH THORE
                                 .....
          Advocate for Petitioner : Mr. Palsikar Vikrant S.
                                      .....

                                            CORAM : V. K. JADHAV, J.

DATED : 22nd MARCH, 2021

PER COURT:-

1. I have heard learned counsel for the petitioner for some time.

Learned counsel for the petitioner seeks time to place on record the

copy of agreement, direction given by the executing court on the

basis of which the measurement was carried out and the map, which

was prepared as per Exh.C page 21 of the petition. Learned counsel

also seeks leave to place on record certain relevant documents,

which are necessary for just disposal of this writ petition. Learned

counsel submits that the petitioner original judgment debtor has no

intention to defy the decree. In terms of first measurement, the

shape of the property is shown in the rectangular shape, however, as

recorded in the panchanama dated 25.7.2013, the decree holder has

refused to accept the possession for the reason that he wants that

the property to be measured in square shape and possession has to

be handed over to him accordingly.

wp5103.21

2. In view of above, the petitioner is at liberty to place on record

the documents, as aforesaid. Stand over to 30.03.2021.

( V. K. JADHAV, J.)

rlj/