Citation : 2023 Latest Caselaw 13245 Bom
Judgement Date : 21 December, 2023
4-mca1178.23.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
MISC. CIVIL APPLN. NO. 1178 OF 2023
IN
WRIT PETITION NO. 5183 OF 2021 (D)
Uttam Vitthalrao Gedam (Dead) thr.LRs
-Vs.-
Swapnil Ghansham Gajbhiye
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr. D.V.Mahajan, counsel for the petitioner.
CORAM : AVINASH G. GHAROTE, J.
DATE : 21ST DECEMBER, 2023
It is contended by Mr. Mahajan. learned counsel for the petitioner, inviting my attention to para-18 of the judgment in RCA No.54 of 2010 as well as the measurement map Ex.36 (pg.100) that the area demarcated by the letters IKLM is 9ft x 7ft = 63 sq.ft., which has been incorrectly measured and demarcated by the Surveyor in his measurement sheet dated 28/06/2023 (pg.114) as 120 sq.ft. on account of which, the order dated 07/12/2023 incorrectly directs removal of construction of 2x3.75 mtrs., as against which the report dated 28/06/2023 (pg.113) indicates that the area in Ex.36 for 7ft x 9ft = 63 sq.ft. is open, issue notice for final disposal, returnable on 04/01/2024.
KHUNTE 4-mca1178.23.odt
2. The Executing Court till that time shall stay its hands, till the returnable date.
JUDGE
Signed by: Mr. G.S. Khunte Designation: PS To Honourable Judge Date: 21/12/2023 17:13:20 KHUNTE
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