Harish Keshav Bamniya And Others vs Shankar Bhaduji Nimsatkar
2021 Latest Caselaw 15009 Bom

                                                        1                                      18.WP.886-2018.odt




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

                              WRIT PETITION NO. 886 OF 2018
     ( Harish Keshav Bamniya & Ors. Vs. Shankar Bhaduji Nimsatkar )
Office Notes, Office Memoranda                           Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Shri A.A. Dhawas, Advocate for the petitioners.
                                  Shri S.N. Bhattad, Advocate for the respondent.

                                  CORAM:          AVINASH G. GHAROTE, J.

DATED : 13th OCTOBER, 2021.

Learned counsels for the parties fairly agreed that since the impugned judgment is dated 28.09.2017, the interests of the parties would be served if the appellate order is maintained and the suit is directed to be expedited. In my considered opinion, this is a fair submission in view of the fact, that the impugned Judgment is in force since last more than four years.

2. Accepting the above position, the petition is dismissed.

3. The trial Court, however, is directed to decide R.C.S. No. 51/2017, as expeditiously as possible and in any case within a period of one and a half years from today.

4. The petition is accordingly disposed of.

JUDGE SD. Bhimte