Bhaskar Balasaheb Khupase vs Rangnath Bapurao Khupse And Ors
2022 Latest Caselaw 4134 Bom

                                                             944 AO 14 OF 2022.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                        944 APEAL FROM ORDER NO.14 OF 2022

                          BHASKAR BALASAHEB KHUPASE
                                       VERSUS
                     RANGNATH BAPURAO KHUPSE AND ORS
                                          ...
                   Advocate for Petitioner : Mr. Chavan Sudhir K.
                  AGP for Respondent Nos. 2 to 6 : Mr. N. T. Bhagat.

                              CORAM           : MANGESH S. PATIL, J.

                              DATE            : 19.04.2022.


PER COURT :

This is an appeal by the original plaintiff under Order 43 of the Code of Civil Procedure being aggrieved and dissatisfied by the judgment and order passed by the lower appellate court quashing and setting aside the decree in his favour and remanding the suit for decision afresh.

2. Issue notice to the respondents, returnable on 28.06.2022. Learned A.G.P. waives service for the respondent Nos. 2 to 6.

(MANGESH S. PATIL, J.) mkd/-