Parwatabai Parshuram Patil @ ... vs Barku Uda Patl Patil @ Hatkar And ...
2022 Latest Caselaw 3907 Bom

                                 (1)                                  sa582.19

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                  27 SECOND APPEAL NO.582 OF 2019
                 WITH CA/12928/2019 IN SA/582/2019

 PARWATABAI PARSHURAM PATIL @ HATKAR AND ANOTHER
                      VERSUS
     BARKU UDA PATL PATIL @ HATKAR AND OTHERS
 Mr. Manish V. Bhamre, Advocate for the appellant

                               CORAM : MANGESH S. PATIL, J.

DATE : 11th April, 2022

P. C.

1. The original plaintiffs who had succeed in obtaining the decree regarding declaration of his title to the suit property and for possession is has been quashed and set aside by the judgment and order under challenge, of the District Court.

2. Issue notice to the respondents, returnable on 20th June, 2022.

[ MANGESH S. PATIL, J. ]

VishalK/sa582.19

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