Sanjay Dattatray Joshi vs Nivrutti Laxman Patare Through ...
2022 Latest Caselaw 6070 Bom

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD


                    938 WRIT PETITION NO.6617 OF 2022
                    SANJAY DATTATRAY JOSHI
                              VERSUS
  NIVRUTTI LAXMAN PATARE, THROUGH LRS. SUBHADRA NIVRUTTI
      PATARE (DIED), SANJAY NIVRUTTI PATARE AND OTHERS
                                ...
          Advocate for Petitioner : Mr. Vikram R. Dhorde
        AGP for Respondent Nos.2 & 3 : Mr.S.B.Pulkundwar
                                ...
                CORAM : MANGESH S. PATIL, J.

Dated: June 29, 2022 ...

PER COURT :-

Heard.

2. The petitioner is aggrieved by the Judgment and order passed by the Tahsildar in the proceeding under the Mamlatdar Courts Act 1906, as also the order passed by the Sub-Divisional Officer in revision preferred by him, whereby in spite of having recorded an observation that the suit of the respondents was fled beyond the statutory period of six months from the date of frst cause of action, the matter has been remanded back to the Mamlatdars' Court.

3. Issue notice to the respondents, returnable on 3 August 2022.

4. Learned AGP waives service of notice on behalf of respondent Nos.2 and 3.

5. Operation of the order of the learned Sub-Divisional Officer shall stand stayed till then.

( MANGESH S. PATIL, J. )

SPT