Hemant Narayan Deshmukh vs Narayan Appa Deshmukh And Ors
2022 Latest Caselaw 9813 Bom

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                                                              26.9.2022


       IN THE HIGH COURT OF JUDICATURE AT BOMAY

                  CIVIL APPELLATE JURISDICTION

                  WRIT PETITION NO. 10965 OF 2022


Hemant Narayan Deshmukh                       ...Petitioner
     V/s.
Narayan Appa Deshmukh & 3 Ors.                ....Respondents
                              -----
Mr. B.C. Joshi, Advocate for the petitioner.


                         CORAM : SANDEEP K. SHINDE, J.

MONDAY, 26TH SEPTEMBER, 2022.

P.C. :

1. Mentioned. Not on board. Taken on board.

2. A praceipe is moved for speaking to minutes of the order dated 19th September 2022.

3. Learned Counsel for the petitioner, points out the following typographical errors;

(i) that the order of Sub-Divisional Officer, Thane is dated "5th August, 2022 and not "27th January, 2022", as mentioned in para-1 of the order.

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(ii) As there is more than one respondent, the reference to sole respondent in the order be replaced with "respondent no.1".

4. The following corrections be carried out and the order be read accordingly.

                             (SANDEEP K. SHINDE, J.)
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                                                           26.9.2022

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.10965 OF 2022

Hemant Narayan Deshmukh ..... Petitioner Vs.

Narayan Appa Deshmukh and Ors. ....Respondents

----

Mr. Bhushan C. Joshi, Advocate for the petitioner. Mr. S.H. Kankal, AGP for State.

                     CORAM:      SANDEEP K. SHINDE, J.

                     MONDAY, 19TH SEPTEMBER, 2022.

P.C.

1. This petition challenges the judgment and order

dated 5th August, 2022 passed by the Sub-Divisional Officer,

Thane under the provisions of the Maintenance and Welfare of

Parents and Senior Citizens Act, 2007.

2. The said order was passed in an application filed by

the respondent no.1-Shri. Narayan Appa Deshmukh by which

the gift-deeds dated 26th July, 2013 and 20th April, 2017

executed by the respondent no.1, in favour of the petitioner,

were cancelled.

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3. The petitioner and the respondent no.1 are present in

the Court. Learned Counsel for the petitioner, identifies the

respondent no.1. Copy of Senior Citizen Card of the respondent

no.1, is taken on record. The parties to the petition have filed

consent terms and settled the dispute. The consent terms are

taken on record and marked "X-1" for identification.

4. In view of the consent terms, the impugned order

dated 5th August, 2022 is quashed and set aside. The petition is

allowed and disposed of in terms of the consent terms.

5. All concerned to act on authenticated copy of this

order.

(SANDEEP K. SHINDE J.)

Note : Corrections are carried out in paras-1, 2 and 3 only pursuant to speaking to minutes order dated 26.9.2022.