Anadrao Dattatraya Bhondwe And ... vs Malati Sahebrao Bhonde
2022 Latest Caselaw 2926 Bom

           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2022.03.25
           12:57:35
           +0530




                                                                          221-wp-6193.09.doc

               pmw
                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION
                                          CIVIL WRIT PETITION NO. 6193 OF 2009

                              Shri. Anandrao Dattatraya Bhondwe and Ors.        .... Petitioners
                                    V/s.
                              Sou. Malati Sahebrao Bhondwe                      .... Respondent


                              Mr. Sanjay Kshirsagar, Advocate for the Petitioner.
                              Mr. Vilas B. Tapkir, Advocate for the Respondent.

                                                    CORAM : NITIN W. SAMBRE, J.

                                                    DATE:      MARCH 24, 2022.

                              P.C.:

                              1)         R.C.S. No.238 of 2008 in which the order impugned

below Exh.6 passed on 7 th August 2008 and Misc. Civil Appeal

No.264 of 2008 is already informed to be fnally decided. It is

further informed jointly by the parties that the said judgment and

decree passed in R.C.S. No.238 of 2008 was questioned in an

appeal which is also decided.

2) In the aforesaid background, it is informed that the

present petition has rendered infructuous, disposed of accordingly.

[NITIN W. SAMBRE, J.]