Mangalbai Subhash Palve vs Pandurang Vithoba Karad And ...
2022 Latest Caselaw 814 Bom

                                                                               924.SA.193.21.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                           SECOND APPEAL NO.193 OF 2021
                          WITH CA/4618/2021 IN SA/193/2021

                          MANGALBAI SUBHASH PALVE
                                   VERSUS
                     PANDURANG VITHOBA KARAD AND OTHERS

                                            ...
                        Advocate for Appellant : Mr. Jaju Nikhil S.
                                            ...

                                    CORAM      :    MANGESH S. PATIL, J.

                                    DATE       :    20.01.2022
PER COURT :

The learned advocate for the appellant undertakes to remove

the office objections.

2. Heard.

3. This is the Second Appeal by the original plaintiff whose suit for

declaration of title and injection was decreed but the decree has been

quashed and set aside by the appellate court by the judgment and order

under challenge.

4. Issue notice to the respondents, returnable on 03.03.2022.

(MANGESH S. PATIL, J.)

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