Deorao S/O Chindhuji Belkhode vs Pandurang S/O Chindhuji Belkhode ...
2021 Latest Caselaw 12688 Bom

sa.143.21                                                                                             1/2


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

                     Civil Application [CAS] No.547 of 2021
                                        in
                         Second Appeal No.143 of 2021
                                  Deorao Chindhuji Belkhode
                                             vs.
                             Pandurang Chindhuji Belkhode & 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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                           Mrs. V.P. Thakre, Advocate for the Applicant/Appellant.
                           Shri A.P. Thakre, Advocate for the Respondents.


                                            CORAM     :     S.M. MODAK, J.

                                            DATE      :     6th SEPTEMBER, 2021.

                                            Learned       Advocate       Shri        A.P.        Thakre

undertakes to file power for all the respondents.

Heard both the sides.

Against the judgment passed in R.C.A. No.724/2016, dated 11/02/2021, there are two proceedings filed in this Court. One is the present proceeding i.e. Second Appeal No.143/2021. It is in respect of an order thereby giving a finding about Gat No.42. The first appellate Court has remanded the suit for fresh consideration. However, at the same time, the first appellate Court had given a finding in respect of Gat No.42. The present appeal pertains to that.

However, while drafting the prayer clause, apart from setting aside that order, further prayer is made to set aside the entire order. The order is about remand. However, against the order of remand, A.O. No.11/2021 is separately filed. So, the appellant wants

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to restrict the prayer clause of the present appeal and that is why this amendment.

Amendment be allowed. Amended copy be served on the respondents. The application is disposed of.

The matter be kept after five weeks.

A.O. No.11/2021 be tagged to the present appeal.

JUDGE *sandesh