Sudam S/O Hari Chavan vs Damdu S/O Ram Jadhao And Others
2023 Latest Caselaw 3365 Bom

                                                        1                                      8.WP.2125-2023.odt




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

                             WRIT PETITION NO. 2125 OF 2023
       ( Sudam S/o Hari Chavan Vs. Damdu S/o Ram Jadhao & Ors. )
Office Notes, Office Memoranda                           Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Mr. V.B. Palorkar, Advocate for the Petitioner.



                                  CORAM:         AVINASH G. GHAROTE, J.

DATED : 3rd APRIL, 2023

Heard Mr. Palorkar, learned counsel for the petitioner.

2. The contention is that the application for condonation of delay in filing the application under Order IX Rule 13 of the Code of Civil Procedure was never decided, rather on the contrary the application under Order IX Rule 13 of the Code of Civil Procedure for setting aside the judgment and decree was decided. This position is not reflected from the material placed on the petition.

3. The learned counsel for the petitioner, to place on record the entire order sheets of the M.J.C.

4. List the matter on 10.04.2023.

JUDGE SD. Bhimte