Pundlik S/O Jagoji Dhokne vs Govindrao S/O Deorao Bondre And 2 ...
2022 Latest Caselaw 5178 Bom

248.sa.272.12                                                                                    1/1


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH, NAGPUR
                                   Second Appeal No.272 of 2012
                                       Pundlik s/o Jagoji Dhokne
                                                   vs.
                                   Govindrao Deorao Bondre & others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                  Court's or Judge's Orders
or directions and Registrar's orders.
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                Ms. R.V. Kukday h/f Mr. V.S. Kukday, Advocate for the Appellant.
                Mr. D.A. Mohogaonkar h/f Mr. A.D. Mohogoankar, Advocate for Respondent No.3.

                               CORAM      : S.M. MODAK, J.

DATE : 8th JUNE, 2022.

Heard the learned Advocate for the appellant/defendant.

02] Though the suit was dismissed, the first appellate Court partly decreed the suit and defendant No.1-Pundlik Dhokane was restrained from running the flour mill without licence. This judgment was stayed during pendency of the second appeal. It is submitted that due to old age, the appellant has stopped running flour mill and he do not want to continue with the appeal.

03] The appeal is disposed of as not pressed. The parties to bear their own costs.

JUDGE *sandesh

Signed by:SANDESH DAULATRAO WAGHMARE Private Secretary to the Hon'ble Judge Signing Date:09.06.2022 18:08