Ramesh S/O Pandhari Brahmankar vs Mohan S/O Wasudeo Brahmankar And ...
2023 Latest Caselaw 1305 Bom

                                                         1                             940.WP.4310-2021.odt




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

                            WRIT PETITION NO. 4310 OF 2021
                         ( Ramesh S/o Pandhari Brahmankar
                                        Vs.
                        Mohan S/o Wasudeo Brahmankar & Ors. )

Office Notes, Office Memoranda                         Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. A.A. Kathane, Advocate for the Petitioner.
                                  Mr. Yash Maheshwari, Advocate for the Respondents.




                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 7th FEBRUARY, 2023

Heard Mr. Kathane, learned counsel for the petitioner and Mr. Maheshwari, learned counsel for the respondents.

2. Since, the measurement is carried out by the T.I.L.R. on 21.10.2021 as per direction No. 4 as contained in the judgment of the learned Appellate Court dated 25.03.2021, which is impugned herein and the matter is now before the learned Trial Court for hearing of Exh. 5, as per direction No. 7 contained in the impugned judgment, the parties are agreeable, that Exh. 5 can now be decided by the learned Trial Court after taking into consideration, whatever objections which may be filed by the present petitioner, to the Commissioner report dated 21.10.2021. The petition is therefore disposed of by directing the learned Trial Court 2 940.WP.4310-2021.odt

to decide Exh. 5 after taking into consideration the objection which may be raised by the present petitioner to Commissioner report dated 21.10.2021.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:08.02.2023 14:45