Devidas Zagdu Koli vs Subhash Sravan Koli
2022 Latest Caselaw 2875 Bom

                                                                     945 SA 159 22.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                   945 SECOND APPEAL NO.159 OF 2022
          WITH SA/158/2022 WITH CA/14278/2019 IN SA/158/2022

                               DEVIDAS ZAGDU KOLI
                                       VERSUS
                              SUBHASH SRAVAN KOLI
                                          ...
                   Advocate for Appellant : Mr. Patil Prakashsing B.
                     Advocate for Respondent : Mr. Girish Rane.

                              CORAM            : MANGESH S. PATIL, J.

                              DATE             : 23.03.2022.


PER COURT :

I have heard learned advocates of both the sides. Though both these appeals arise out of two separate appeals, the appeals before the lower appellate court were from the self same judgment of the trial court.

2. After having heard both the sides it transpires that one of the appeals has been held to be not maintainable by the lower appellate court on the basis of a statement made by the learned advocate for the appellant.

3. Learned advocate Mr. Rane who appears for the sole respondent in both these appeals seeks time to take instructions.

4. Both the sides request that the record and proceeding be called.

5. Call the record and proceeding. The execution shall stand stayed till the next date.

6. Stand over to 20.04.2022.

(MANGESH S. PATIL, J.) mkd/-