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Jagdish Ramprasad Keshrwani And ... vs Sau. Kanchan Mahendra Singhwi And ...
2023 Latest Caselaw 7444 Bom

Citation : 2023 Latest Caselaw 7444 Bom
Judgement Date : 26 July, 2023

Bombay High Court
Jagdish Ramprasad Keshrwani And ... vs Sau. Kanchan Mahendra Singhwi And ... on 26 July, 2023
Bench: Avinash G. Gharote
                                                                                             (1)                                                 914wp4681.23

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

                                              WRIT PETITION NO. 4681 OF 2023
 Jagdish Ramprasad Keshrwani and ors__ Vs. __Kanchan Mahendra Singhwi and ors
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
           Mr. A.S.Deshpande, Advocate for petitioner


                                                                           CORAM :                     AVINASH G. GHAROTE, J.
                                                                           DATE  :                     26/07/2023


                                                 1]                           The impugned order dated 27.6.2023 has

the effect of rejection of Exh.67, an application under Order 41 Rule 27 of the CPC filed by the petitioner/appellant in the appeal, based upon the judgment in Union of India vrs Ibrahim Uddian, (2012) 8 SCC 148, which is incorrect, as what the Court ought to have done was to have kept the application pending and considered the same at the time of final hearing, considering which issue notice for final disposal returnable on 7.8.2023.

2] Mr. G.Kothari, learned appears for respondent no.1.

3] The petitioner shall serve the other respondents by all modes permissible in law, including Hamdast.

JUDGE Rvjalit

 
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