Muslim Library Nagpur Thr. ... vs The City Of Nagpur Corporation, ...
2022 Latest Caselaw 10511 Bom

                                                                                                     (1)                                                 wp6355.22

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                             WRIT PETITION NO. 6355 OF 2022
                   Muslim Library, Nagpur__ Vs. ___The City of Nagpur Corporation
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. R.L.Khapre, Senior Advocate assisted by Mr. D.R.Khapre, Advocate for petitioner
           Mr. J.B.Kasat, Advocate for respondent



                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     11/10/2022


                                               1]                           Heard Mr. Khapre, learned senior counsel

appearing for the petitioner and Mr. Kasat, learned counsel appearing for the respondent.

2] Both the parties are agreeable that the Misc. Civil Appeal 198/2022 can be finally decided within 10 days, considering which the following order is passed.

i] The learned District Judge-6, Nagpur is hereby directed to decide Misc. Civil Appeal No. 198/22 by 20.10.2022.

ii] The interim order dated 28.9.22 below Exh.13 in so far as it pertains to direction no. 2 is concerned, the preparation of inventory shall continue. In so far as direction contained in operative paras 3, 4 (2) wp6355.22

and 5 are concerned, the same shall stand stayed till 20.10.22.

3] The parties shall appear before the learned District Judge-6, Nagpur on 12.10.2022 at 11 a.m. and shall advance their arguments and complete the same by 13.10.2022. Thereafter the learned District Judge-6, Nagpur, shall deliver the judgment by 20.10.2022.

4] The parties to place a net downloaded copy of this order before learned District Judge-6, Nagpur for information on 12.10.2022.

5] It is made clear that in case the petitioner delays in advancing his arguments as indicated above, the above order shall automatically stand cancelled.

6] The office to register the petition.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:11.10.2022 18:36