V V Industries Thr One Of Its ... vs Pushkraj Ratnakar Wagh And ...
2022 Latest Caselaw 4489 Bom

                                                           943 AO 21 OF 2022.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                        943 APEAL FROM ORDER NO.21 OF 2022

     V V INDUSTRIES THR ONE OF ITS PARTNERS SANDEEP GANGADHAR
                                  DAHALE
                                  VERSUS
               PUSHKRAJ RATNAKAR WAGH AND ANOTHER
                                     ...
                 Advocate for Petitioners : Mr. Adwant S.V.

                              CORAM          : MANGESH S. PATIL, J.

                              DATE           : 27.04.2022.


PER COURT :

         Heard.

2. The original plaintiff has preferred this appeal under Section 104 read with Section 43 of the Code of Civil Procedure being aggrieved and dissatisfied by the judgment and order passed by the lower appellate court thereby quashing and setting aside the decree passed in its favour and directing the suit to be remanded for decision afresh.

3. Issue notice to the respondents, returnable on 06.07.2022. Till then, the operation of the impugned order shall stand stayed.

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