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Wamanarao Ganpatrao Akhare And ... vs Gulabchand Sewaram Firm Palshi, ...
2022 Latest Caselaw 8764 Bom

Citation : 2022 Latest Caselaw 8764 Bom
Judgement Date : 5 September, 2022

Bombay High Court
Wamanarao Ganpatrao Akhare And ... vs Gulabchand Sewaram Firm Palshi, ... on 5 September, 2022
Bench: Manish Pitale
                                                 1                                       w.p. 6862.2019.odt



                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                            NAGPUR BENCH, AT NAGPUR.

                                Writ Petition No. 6862 of 2019
 [Wamanrao Ganpatrao Akhare and ors. ..vs.. Gulabchand Sewaram, Firm Palshi, through Dipak s/o
                                 Ananadilal Rathi and ors.]
  -------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
--------------------------------------------------------------------------------------------
                           Mr. N. R. Saboo, Advocate for the petitioner
                           Smt. S. W. Deshpande, Advocate for respondent nos. 3 and 4

                                CORAM : MANISH PITALE, J.

DATED : 5-9-2022

During the course of argument, learned counsel

appearing for respondent nos. 3 and 4 placed reliance on

judgment and order dated 8-11-1989 passed by this

Court in Writ Petition No. 1419/1983 (Ganpat Pandhari

Patil Vs. Pandurang Kisan Hage and anr.) . Reference was

also be made to operative portion of the judgement and

order dated 30-9-2002 passed in Regular Civil Appeal

Nos. 53/1994 and 104/1996 by the Court of Second

Additional District Judge, Khamgaon.

2. This Court is of the opinion that in order to

decide the controversy between the parties in a

comprehensive manner, it would be appropriate that all

the documents pertaining to the aforesaid appeals

decided by said Court on 30-9-2002 should be placed

before this Court. Copy of the aforesaid judgment and 2 w.p. 6862.2019.odt

order passed in Writ Petition No. 1419/1983 also ought

to be placed before this Court.

3. In view of the above, the parties are granted

time of two weeks to place on record all the relevant

documents.

4. Learned counsel may also place on record

judgments upon which they wish to rely at the time of

final disposal of this writ petition.

5. In view of the above, list this writ petition for

final disposal on 29-9-2022.

JUDGE

wasnik

Digitally signed byAVINASH YUVRAJ WASNIK Signing Date:07.09.2022 14:27

 
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