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Rajasthani Vikas Mandal, Solapur ... vs Dena Bank A Body Corporated ...
2023 Latest Caselaw 1309 Bom

Citation : 2023 Latest Caselaw 1309 Bom
Judgement Date : 7 February, 2023

Bombay High Court
Rajasthani Vikas Mandal, Solapur ... vs Dena Bank A Body Corporated ... on 7 February, 2023
Bench: Madhav J. Jamdar
                                                                        31-SA-102-2022.doc
   Sonali


       Digitally                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       signed by
       SONALI
SONALI MILIND
                                        CIVIL APPELLATE JURISDICTION
MILIND PATIL
PATIL Date:
       2023.02.07
       16:31:07
                                        SECOND APPEAL NO.102 OF 2022
       +0530




                    Shri. Rajasthani Vikas Mandal, Solapur
                    Registered Charitable Trust through
                    Vijay Ramnivas Jaju & Anr.                      ...Appellants
                        Versus
                    Dena Bank                                       ...Respondent


                    Mr. Priyal G. Sarda, for the Appellants.

                    Mr. A. R. Bamne, i/b. M/s. A. R. Bamne & Co., for the Respondent.


                                             CORAM : MADHAV J. JAMDAR, J.

DATED : 7th FEBRUARY 2023

P.C. :

1. Heard Mr. Priyal Sarda, learned counsel appearing for the

Appellants and Mr. A. R. Bamne, learned counsel appearing for

the Respondent.

2. The Second Appeal is admitted on the following

substantial question of law:-

"Whether the Judgment and Decree dated 1 st March 2019 passed by the learned Civil Judge, Senior Division, Solapur in Mesne Profit Application No.2 of 2015 as confirmed by Judgment and Decree dated

31-SA-102-2022.doc Sonali

22nd February 2021 passed by the learned District Judge-3, Solapur in Regular Civil Appeal No.100 of 2019 is contrary to the Judgment and Decree dated 24th September 2014 passed by the learned 3rd Joint Civil Judge, Senior Division in Regular Civil Suit No.247 of 2012?"

3. Mr. Bamne, learned counsel appearing for the Respondent

waives service of Second Appeal on behalf of the Respondent.

4. The hearing of the Second Appeal is expedited.

[MADHAV J. JAMDAR, J.]

 
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