Maya Baban Adhav vs Machhindra Laxman Rakshe And ...
2022 Latest Caselaw 5794 Bom

                                        1                    CA / 2688 /2022+



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                    908 CIVIL APPLICATION NO.2688 OF 2022
                               IN WP/10400/2018

                         MAYA BABAN ADHAV
                              VERSUS
                MACHHINDRA LAXMAN RAKSHE AND OTHERS

                                     AND
                    920 CIVIL APPLICATION NO.2689 OF 2022
                               IN WP/10402/2018

                        MAYA BABAN ADHAV
                             VERSUS
               MUKESH MACHHINDRA RAKSHE AND OTHERS

                                       ...
        Advocate for Applicant : Mr. S.R. Shirsath h/f. Mr. Rakh Arun V.
            Advocate for the respondent no. 5 : Mr. N.C. Garud
                                       ...

                                CORAM       : MANGESH S. PATIL, J.

                                DATE        : 23 JUNE 2022

PC :

               Heard.

2. While deciding the writ petition by the judgment and order

dated 09-03-2020, the trial court was directed to decide the suit by

31-10-2020 and the interim relief was extended till that date even

though the writ petition was being disposed of.

3. Since thereafter, from time to time, the interim relief has

been extended on the ground that the suit has not been decided.

4. In the order dated 01-09-2021, it was specifically noted

that in spite of the fact that the suit was made time bound by this court

2 CA / 2688 /2022+

and the time had lapsed long back, the trial court was also not making

request seeking extension of the time. Even the office seems to be not

pursuing the matter with the trial court.

5. Registrar (Judicial) shall take a note of the fact and solicit a

report from the trial court.

6. Interim relief is extended up to 29 July 2022.

7. Let there be a report from the trial court by then.

[ MANGESH S. PATIL ] JUDGE arp/