Ramdas Sampat Mmirge And Another vs Bebi Ramdas Mirge And Others
2022 Latest Caselaw 6589 Bom

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

                                        WRIT PETITION NO. 3751 OF 2022
                            (Ramdas Sampt Mirge & Anr. V/s Sau. Bebi Ramdas Mirge & Ors.)


            Office Notes, Office Memoranda of                    Court's or Judge's orders
            Coram, Appearances, court's orders or
            directions and Registrar's orders
                                              Mr. J. B. Gandhi, Advocate for Petitioners.
                                                                 ------
                                              CORAM       : MANISH PITALE, J.

                                              DATE        : JULY 12, 2022.

                             .             Heard learned Counsel for the Petitioners.

2. It is contended that the impugned order allowing the application filed by the Respondents/original plaintiffs for setting aside the order of 'no evidence' could not have been allowed, for the reason that the proceeding before the court below was fixed for pronouncement of judgment and that the arguments are already over.

3. Issue notice for final disposal to the Respondents, returnable on 6th September, 2022.

4. In the meanwhile, there shall be ad-interim stay in terms of prayer clause - (2) of the Petition.

(MANISH PITALE, J.) Digitally Signed ByVIJAYA GOURISHANKAR YADAV Signing Date:12.07.2022 18:05 Yadav VG