Vinod Bhagwandas And Another vs Vishnu Mahadeo Holey
2021 Latest Caselaw 12819 Bom

203.SA.183.2004.                                                                                               1/1


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

                                      Second Appeal No.183/2004
                   Vinod Bhagwandas Jawandhia & Anr. Vs. Vishnu Mahadeo Holey
                                                      WITH
                                      Second Appeal No.361/2004
               Bhagwandas s/o Haridasji Jawandhia & Ors. Vs. Vishnu Mahadeo Hole
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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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                 Shri B.N. Mohta, Advocate for the Appellants.
                 Mrs. V.P. Thakre, Advocate for the Respondent.

                 CORAM : S.M. MODAK, J.

DATE : 7th SEPTEMBER, 2021.

Second Appeal No.183/2004 is filed by the original defendants. Regular Civil Suit No.102/1994 is filed by the present respondent for permanent injunction was decreed. The first appeal filed by the defendants came to be dismissed. That is how, the judgment of the first Appellate Court is challenged by the original defendants.

02] Second Appeal No.361/2004 is preferred by the original plaintiffs. Their suit for declaration and permanent injunction preferred against the present respondent was dismissed. Their first appeal was also dismissed. That is how the present appeal.

03] Both the learned Advocates have apprised me about the above proceedings and the oral evidence adduced by them before the trial Court.

04] Matter be kept on 16th September, 2021 at serial No.1, as part heard.

JUDGE

vijay