Panjabrao S/O Shamrao Deshmukh ... vs Bhagwanrao Gangadhar Pande Since ...
2022 Latest Caselaw 5090 Bom

905.sa.338.14                                                                                    1/1


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH, NAGPUR
                                   Second Appeal No.338 of 2014
    (Panjabrao Shamrao Deshmukh & others vs. Bhagwanrao Gangadhar Pande (dead), through L.Rs.)
                                              with
                                   Second Appeal No.314 of 2016
    (Panjabrao Shamrao Deshmukh & others vs. Bhagwanrao Gangadhar Pande (dead), through L.Rs.)
                                              with
                                   Second Appeal No.337 of 2014
    (Panjabrao Shamrao Deshmukh & others vs. Bhagwanrao Gangadhar Pande (dead), through L.Rs.)
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                Mr. Sohil Mate h/f Mr. N.S. Deshpande, Advocate for the Appellants.
                Mr. P.A. Gode, Advocate for the Respondents.

                               CORAM      : S.M. MODAK, J.

DATE : 7th JUNE, 2022.

All these second appeals are preferred against the judgment dated 29/03/2014 passed by the District Judge, Pusad in three M.J.C. proceedings. As per those orders, fresh elections were ordered. It is submitted on behalf of all the respondents that thereafter elections were held, new body was elected and change-report was also filed. It is also submitted that the term of that body is also over.

02] In view of that, there is a submission that all these appeals have become infructuous. The learned Advocate appearing for the appellants seeks time to take instructions.

03] All these matter be kept for disposal on 21st June, 2022.

JUDGE *sandesh

Signed by:SANDESH DAULATRAO WAGHMARE Private Secretary to the Hon'ble Judge Signing Date:09.06.2022 14:31