Maroti Domdooji Mandade vs Shankar Lahnuji Moharle And ...
2021 Latest Caselaw 14377 Bom

Citation : 2021 Latest Caselaw 14377 Bom
Judgement Date : 4 October, 2021

Bombay High Court

Maroti Domdooji Mandade vs Shankar Lahnuji Moharle And ... on 4 October, 2021

Bench: S. M. Modak

18.cas.533.17                                                                                             1/1


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

                           Civil Application [CAS] No.533 of 2017
                                              in
                            Second Appeal St.No.10083 of 2017
                                      Maroti Damdooji Mandade
                                                vs.
                                  Shankar Lahanuji Moharle & 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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                              CORAM            :    S.M. MODAK, J.

DATE : 4th OCTOBER, 2021.

There is a delay of 1308 days in preferring the second appeal. The original defendant wants to challenge the judgment passed by the first appellate Court, dated 04/07/2013 by which his appeal was dismissed. Whereas, the trial Court had declared that the defendant is not having any right in the suit property. The defendant is also restrained from disturbing the possession of the plaintiffs.

This Court has issued notice on delay condonation application on 09/06/2017. Respondent Nos.1 & 4(b) are served, whereas the application is dismissed against respondent No.4(c) as per the order passed by learned Registrar (Judicial). So also, it was dismissed against respondent No.3 and abated against respondent No.4(a).

No one was present during visual hearing on 16/07/2021. Thereafter, the matter was adjourned to 30/08/2021. There is no noting of that date. Today also, no one is present. Hence, last chance is granted to the appellant to argue the matter.

The matter be kept on 21st October, 2021 for argument/ dismissal.

JUDGE *sandesh