Sampat S/O Baliram Thakre (Since ... vs Damodhar S/O Ratanji Madne
2022 Latest Caselaw 3890 Bom

Citation : 2022 Latest Caselaw 3890 Bom
Judgement Date : 11 April, 2022

Bombay High Court

Sampat S/O Baliram Thakre (Since ... vs Damodhar S/O Ratanji Madne on 11 April, 2022

Bench: Manish Pitale

                                                       1/2                     34-SA 125.2020

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

                   SECOND APPEAL NO. 125 OF 2020
        Sampat S/o Baliram Thakre vs. Damodhar S/o Ratanji Madne
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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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Mr. V. A. Umre, Advocate for appellant. Mr. S. K. Bhandarkar, Advocate for respondent.

                                        CORAM          :       MANISH PITALE J.
                                        DATE           :       11/04/2022

Heard learned counsel for the appellants.

2. Issue notice for final disposal on the following substantial questions of law :-

(a) Whether the appellate Court substantially complied with the requirements of Order 41 Rule 31 of the Code of Civil Procedure, in framing points for determination in the light of the fact that the points framed by the appellate Court were verbatim reproduction of the issues framed by the trial Court while deciding the suit ?

(b) Whether the appellate Court was justified in reversing the finding of the trial Court on the aspect of readiness and willingness on the part of the respondent (original plaintiff) in performing his part of the contract ?

KOLHE 2/2 34-SA 125.2020

Notice shall be returnable on 02/05/2022. Mr.Sanket Bhandarkar, learned counsel waives notice for the sole respondent.

CIVIL APPLICATION (CAS) NO. 325 OF 2020

Issue notice, returnable on 02/05/2022. Mr.Sanket Bhandarkar, learned counsel waives notice for the sole respondent/non-applicant.

2. Since this Court has framed substantial questions of law while issuing notice, there shall be ad-interim stay of the impugned judgment and order passed by the appellate Court.

JUDGE

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:12.04.2022 11:37

KOLHE