Citation : 2022 Latest Caselaw 574 Bom
Judgement Date : 17 January, 2022
02 SA 657 OF 2015.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
2 SECOND APPEAL NO.657 OF 2015
BHAGWANRAO RAMRAO SHINDE AND OTHERS
VERSUS
RAJABAI SOPANRAO JADHAV
...
Advocate for Appellants : Mr. Mohekar Ganesh V.
Advocate for Respondent : Mr. G. L. Deshpande.
CORAM : MANGESH S. PATIL, J.
DATE : 17.01.2022. PER COURT :
The second appeal was admitted by the order dated 7.03.2017. As can be appreciated, the dispute pertains to the share of a married daughter.
2. By the order dated 22.11.2019 on Civil Application No. 3653/2019 instead of expediting hearing the Court had granted liberty to the appellant to move once again after the issue was decided by the Apex Court, perhaps in the matter of Vineeta Sharma Vs.Rakesh Sharma and Ors.;(2020) 9 SCC 1
3. In view of now pronouncement of the judgment in the case of Vineeta Sharma (supra), the hearing of the second appeal is expedited.
4. Stand over to 16.02.2022 for final hearing.
(MANGESH S. PATIL, J.) mkd/-
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