Mohan Gopal Gurav And Ors vs Rajaram Tatyasaheb Patil (D/H) ...
2022 Latest Caselaw 6481 Bom

                                                                          22-IA-10321-2022.doc


                    Shailaja
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION
                                         INTERIM APPLICATION NO.10321 OF 2022
                                                           IN
                                           REJECTED REGISTER NO.1410 OF 2022
                                                           IN
                                         SECOND APPEAL [STAMP] NO.268 OF 2020

                    Mohan Gopal Gurav and others.                   ]     Applicants

                    IN THE MATTER BETWEEN:

                    Mohan Gopal Gurav and others.                   ]     Appellants
                          Vs.
                    Rajaram Tatyasaheb Patil                        ]
                    (since deceased) through Legal                  ]
                    Representatives; Rukmini Rajaram Patil          ]
                    and others.                                     ]     Respondents
                                                    .....
                    Mr. N.N. Pawar, for Applicants.
                    None for Respondents.
                                                    .....

                                                        CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 11th JULY, 2022.

P.C.

1. Registrar (Judicial - II) has refused registration of the second appeal as the appellant failed to furnish certified copies of the judgment and decree passed by Joint Civil Judge (Junior Division), Karad in Regular Civil Suit No.101 of 2005.

2. For the reasons stated in the application, order dated 8th September, 2021 passed by Registrar (Judicial - II) is set aside. Applicant shall furnish certified copy of the aforesaid judgment and decree within one week from today. Upon furnishing such copy,

Digitally signed by SHAILAJA SHAILAJA SHRIKANT SHRIKANT HALKUDE HALKUDE Date: 2022.07.12 17:47:22 +0530 1 of 2 22-IA-10321-2022.doc

appeal may be registered. Delay is condoned. Second Appeal (Stamp) No.268 of 2020 stands restored to it's original file upon furnishing certified copy of the aforesaid judgment and decree.

3. Application stands disposed of. No order as to costs.

[PRITHVIRAJ K. CHAVAN, J.]

2 of 2