Pundlik Pandurang Biradar vs Vishwanath Sopan Pilgure And ...
2021 Latest Caselaw 12916 Bom

                                                                        1-sa-28-2019.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                          1 SECOND APPEAL NO.28 OF 2019
                         WITH CA/1309/2019 IN SA/28/2019
                         WITH CA/1988/2020 IN SA/28/2019

                          VISHWANATH SOPAN PILGURE
                                      VERSUS
                   KALUBAI BHIMRAO GANAPURE AND OTHERS
                                         ...
                    Advocate for Appellant : Mr. Sabnis Ameya N
                   Advocate for Respondent No.1 : Mr. V. D. Gunale
                                         ...

                                    CORAM         : SMT. VIBHA KANKANWADI, J.

                                    DATE          : 08.09.2021

ORDER :-


.         Since the matter has been reserved for judgment/order and oral

directions were given that pronouncement of the order/judgment, the respondent should not go ahead with the work of effecting partition, it appears that it has not been properly communicated by the respondent to the Tahsildar. Taking into consideration the fact that when the matter is reserved for judgment/order and it is stated that matter is today before the Tahsildar to effect partition, the Tahsildar is restrained from effecting actual possession as per the decree. He should wait for the orders from this Court.

2. Learned Advocate for the appellant to communicate this order to Tahsildar, Deoni immediately.

[SMT. VIBHA KANKANWADI, J.]

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