Sheshrao S/O Laxman Talhar, ... vs Subhash S/O Gulabrao Warhekar
2022 Latest Caselaw 12801 Bom

Citation : 2022 Latest Caselaw 12801 Bom
Judgement Date : 8 December, 2022

Bombay High Court

Sheshrao S/O Laxman Talhar, ... vs Subhash S/O Gulabrao Warhekar on 8 December, 2022

Bench: V. G. Joshi

                                                            1                               6 wp 6872.2022

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

                                        WRIT PETITION NO. 6872 OF 2022
                       Sheshrao s/o Laxman Talhar (dead) 1. Shivkumar s/o Sheshrao Talhar and ors.
                                                          ..vs..
                                            Subhash s/o Gulabrao Warhekar

            ----------------------------------------------------------------------------------------------
            Office Notes, Office Memoranda of Coram,                            Court's or Judge's orders
            appearances, Court's orders of directions
            and Registrar's orders
            --------------------------------------------------------------------------------------
                                          Mrs. Rashi Deshpande, Advocate for the petitioners.



                                                        CORAM : VINAY JOSHI, J.

DATED : 08/12/2022.

Heard.

2. The petitioners/plaintiffs have filed a suit for possession under the provisions of the Maharashtra Rent Control Act, 1999. The Trial Court has decreed the suit whilst the tenant's Appeal was allowed, which is the subject matter of challenge.

3. It is argued that the Trial Court erred in reversing the judgment as it has not properly considered the aspect of bona fide requirement and comparative hardship.

4. Issue notice to the respondent, returnable after four weeks.

(VINAY JOSHI, J.)

Trupti TRUPTI SANTOSHJI AGRAWAL

08.12.2022 19:46