Jagdish Bapu Rasal And Anr vs Ranjana Vijaykumar Thorat And Anr
2022 Latest Caselaw 4563 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
ANJAKULATH   ANJAKULATH NAIR
NAIR         Date: 2022.04.29
             10:24:25 +0530




                                                                  1/1                28 AO-439.22.odt


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CIVIL APPELLATE JURISDICTION
                                               APPEAL FROM ORDER NO.439 OF 2022
                                                            ALONG WITH
                                              INTERIM APPLICATION NO.2831 OF 2022


                                   Jagdish Bapu Rasal & Anr.                 ]   ...          Appellants

                                                Vs.

                                   Ranjana Vijaykumar Thorat & Anr.          ]   ...         Respondents

                                                                  ...
                                   Mr. Abhay Thorat for the appellants.
                                                                  ...

                                                           CORAM : SMT. BHARATI DANGRE, J.

                                                           DATED         : 28TH APRIL, 2022.
                                   P.C. :-

1. A preliminary objection about the maintainability of the appeal has been raised, since a writ petition would lie against the impugned judgment.

2. The learned counsel for the appellants shall verify the position of law and take appropriate steps.

[SMT. BHARATI DANGRE, J.] AJN