Shri Patiraj Shrinath Yadav vs Shri Jagdeo Ramnath Tiwari
2022 Latest Caselaw 9083 Bom

P.H. Jayani                                        916 FA166.2007.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

              CIVIL REVISION APPLICATION NO. 166 OF 2007

Shri. Patiraj Shrinath Yadav                    .... Applicant
             v/s.
Shri. Jagdeo Ramnath Tiwari                     .... Respondent


Ms. Nazia Shaikh i/b. Mr.Pradeep Thorat for the Applicant.
None for the Respondent.

                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 12th SEPTEMBER, 2022.

P. C. :-

. This Revision Application is filed against the order dated

14/10/2003 passed by the Additional Chief Judge, Small Causes Court

at Bandra in R.A.E. & R. Suit No.1274/4129 of 1984. By the impugned

judgment, the learned Additional Chief Judge has set-aside the order

passed by the Trial Court and consequently, decreed the suit and

directed the Applicant herein to handover peaceful and vacant

possession of the suit premises to the Respondent/original claimant.

2. Learned counsel for the Applicant states that during the pendency

of this Application, the building has been demolished and that the

building is reconstructed. She further submits that the Applicant and

the Respondents have already arrived at settlement and nothing

P.H. Jayani 916 FA166.2007.doc

survives in this Application.

3. In view of the said statement, Application is dismissed as

infructuous.

PREETI
H                                                  (SMT. ANUJA PRABHUDESSAI, J.)
JAYANI
Digitally signed
by PREETI
JAYANI
Date: 2022.09.14
14:55:59 +0530