Sunil Parashram Walale And Others vs Sakharam Shankar Walale And ...
2023 Latest Caselaw 1354 Bom

                                                                                                                                                     910. WP 897 of 2023.odt
                                                                                                       1
                                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     NAGPUR BENCH AT NAGPUR

                                                                    WRIT PETITION NO.897/2023
                                                                  Sunil Parashram Walale and others
                                                                              ...Versus...
                                                                 Sakharam Shankar Walale and others
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            Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
            appearances, Court's orders or directions
            and Registrar's orders
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                                                                                     Shri A.S. Chakotkar, Advocate for petitioners
                                                                                     Ms Tajwar Khan, AGP for respondent nos.4 and 5

                                                                                                    CORAM : AVINASH G. GHAROTE, J.

DATE : 08/02/2023

1. The learned Trial Court while allowing Exh.5 by the order dated 06/09/2021 has permitted the joint measurement of the entire Survey no.42, which has been subdivided into Gat nos.236 and 249, which order has been upset by the learned Appellate Court by the judgment dated 15/12/2022 (pg.80).

2. It is contended that since Gat nos.236 and 249 form the part and parcel of original Survey no.42, a joint measurement of both the properties would be necessary.

3. At this stage, Shri A.S. Chakotkar, learned counsel for the petitioners, upon instructions, seeks to withdraw the petition.

4. Statement is accepted. The writ petition is dismissed is withdrawn. No order as to costs.

Digitally signed bySHAILENDRA

(AVINASH G. GHAROTE, J.) SUKHADEORAO WADKAR Signing Date:08.02.2023 18:35 Wadkar