Vasant Changdeo Gaikwad vs Kailas Mahadeo Mhaske And Anr
2022 Latest Caselaw 3563 Bom

                        Digitally signed by IRESH
      IRESH SIDDHARAM   SIDDHARAM MASHAL
      MASHAL            Date: 2022.04.01 11:40:09
                        +0530




                                                                          12.2770.09 wp.doc

ISM
                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                            CIVIL APPELLATE JURISDICTION

                                   CIVIL WRIT PETITION NO. 2770 OF 2009

           VASANT CHANGDEO GAIKWAD                                        ....PETITIONER

                   V/s.

           KAILAS MAHADEO MHASKE AND ANR                          .....RESPONDENTS

                                                   WITH
                                    CIVIL APPLICATION NO. 1119 OF 2009
                                                    IN
                                   CIVIL WRIT PETITION NO. 6580 OF 2008

           KAILAS MAHADEO MHASKE AND ANR                                  .....APPLICANTS

                   V/S.

           VASANT CHANGDEO GAIKWAD                                        .....RESPONDENT


           Mr. Surel Shah a/w Swaroop Karade for the Petitioner
           Mr. Dilip Bodake for Respondent nos. 1 & 2


                                          CORAM :   NITIN W. SAMBRE, J.

                                          DATE:     MARCH 31, 2022.

           P.C.:

           1)      It is informed that Suit itself is decided vide Judgment and

           Order 06/07/2012.



                                                     12.2770.09 wp.doc

2) Since the Suit in question itself is disposed of, present petition

has rendered infrutuous. Petition as such stands disposed of as

infructuous.

3) In view of disposal of Petition, Civil Application also stands

disposed of.

[NITIN W. SAMBRE, J.]