Sau. Usha W/O Kailash Khandelwar vs Dr. Tirupati S/O Ramrao ...
2022 Latest Caselaw 9074 Bom

                                                                                                                                                     1209 SA 140 of 2022.odt
                                                                                                       1

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

                                                                    SECOND APPEAL NO.140/2022

                                                              Sau. Usha W/o Kailash Khandelwar
                                                                            ...Versus...
                                                             Dr. Tirupati s/o Ramrao Satyanarayan
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            Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
            appearances, Court's orders or directions
            and Registrar's orders
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                                         Shri N.D. Khamborkar, Advocate for appellant
                                         Shri Kalyan Chiwarkar, Advocate h/f Shri Anand Parchure, Advocate for respondent

                                                                                                    CORAM : AVINASH G. GHAROTE, J.

DATE : 12/09/2022

1. Since the judgment in Regular Civil Appeal No.77/2015 is being challenged, which stems out of the judgment dated 28/04/2015, passed by the learned Trial Court in a suit for eviction under the Maharashtra Rent Control Act, a second appeal would not be available, as the judgment is challengeable in a writ petition.

2. Shri N.D. Khamborkar, learned counsel for the appellant seeks leave to withdraw the appeal with liberty to approach the appropriate Court.

3. Statement is accepted. The second appeal is dismissed as withdrawn with liberty as prayed for. No order as to costs.

Digitally signed bySHAILENDRA SUKHADEORAO WADKAR (AVINASH G. GHAROTE, J.) Signing Date:12.09.2022 17:22 Wadkar