Ramdas Natthuji Bhagat vs Iftekhar Ahemad Habib Khan And ...
2022 Latest Caselaw 6745 Bom

                                                       1                            1.CAO.726-2020 & ORS.odt




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

                 CIVIL APPLICATION (CAO) NO. 726 OF 2020
                                     IN
              MISC. CIVIL (REVIEW) APPLICATION NO. OF 2022
  ( Ramdas Natthuji Bhagat Vs. Shankarrao Ganpatrao Kothare & Ors. )
                                WITH
            CIVIL APPLICATION (CAO) NO. 732 OF 2020
                                  IN
        MISC. CIVIL (REVIEW) APPLICATION NO. OF 2022
    ( Ramdas Natthuji Bhagat Vs. Sayyad Jafar Sayyad Liyakat & Ors. )
                                 WITH
             CIVIL APPLICATION (CAO) NO. 728 OF 2020
                                   IN
         MISC. CIVIL (REVIEW) APPLICATION NO. OF 2022
   ( Ramdas Natthuji Bhagat Vs. Iftekhar Ahemad Habib Khan & Ors. )
                                 WITH
             CIVIL APPLICATION (CAO) NO. 730 OF 2020
                                   IN
        MISC. CIVIL (REVIEW) APPLICATION NO. OF 2022
      ( Ramdas Natthuji Bhagat Vs. Pravin Madhukarrao Patil & Ors. )



Office Notes, Office Memoranda                       Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. C.A. Babrekar, Advocate for the Applicant.
                                  Mr. Sawan Alaspurkar, Advocate for the Respondent No.1 in CAO
                                  No.732/2020, CAO No. 728/2020 and for Respondent Nos. 1 & 2 in
                                  CAO No. 730/2020.



                                  CORAM:       AVINASH G. GHAROTE, J.

DATED : 15th JULY, 2022.

Heard Mr. Babrekar, learned counsel for the applicant.

2 1.CAO.726-2020 & ORS.odt

2. The applications seek condonation of delay. Considering the extent of delay and the reasons given, though Mr. Alaspurkar, learned counsel for some of the non-applicants opposes, the delay is condoned.

3. The Office to register the review applications.

                                MISC. CIVIL (REVIEW) APPLICATION NOs.                       /2022,
                                            /2022   &    /2022

The review applications are based upon the ground, that an incorrect map was filed, taking into consideration which the judgment sought to be reviewed was rendered.

2. Mr. Alaspurkar, learned counsel appearing for some of the objectors/non-applicants dispute this position, in view of which, a disputed factual position arises which cannot be a ground for review, therefore there is no merit in the application, the application is dismissed with no order as to costs.

JUDGE

SD. Bhimte