Citation : 2023 Latest Caselaw 3362 Bom
Judgement Date : 3 April, 2023
1 7.WP.2028-2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 2028 OF 2023
( Deepak S/o Trambak Deshmukh & Anr.
Vs.
Nagpur Improvement Trust Nagpur, Thr. Its Chairman & Ors. )
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Mr. U.K. Bisen, Advocate for the Petitioners.
Mr. M.P. Kariya, Advocate for the Respondent Nos. 2, 3 & 4.
CORAM: AVINASH G. GHAROTE, J.
DATED : 3rd APRIL, 2023
Since, the present petition challenges the final judgment and decree of dismissal of the appeal, the same would not be assailable by a Writ Petition but in a Second Appeal, considering which, Mr. Bisen, learned counsel for the petitioners, seeks to convert the Writ Petition into Second Appeal. Leave is granted, subject to the compliance of the requirement of law in that regard including the payment of the Court fee.
JUDGE SD. Bhimte
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