Sopana Sakharam Gaikwad And Ors vs Shri. Rambhau Vishnu Tamhane And ...
2023 Latest Caselaw 2526 Bom

                                                                915-sast-5644-2022.doc
  Sonali

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       Digitally
       signed by                   CIVIL APPELLATE JURISDICTION
       SONALI
SONALI MILIND
MILIND PATIL
PATIL Date:                      SECOND APPEAL (ST) NO.5644 OF 2022
       2023.03.18
       11:56:06                                WITH
       +0530
                                INTERIM APPLICATION NO. 1845 OF 2022

                Sopana Sakharam Gaikwad & Ors.                        ...Appellants
                    Versus
                Shri. Rambhau Vishnu Tamhane & Ors.                   ...Respondents

                Ms. Apurva Kulkarni, i/b. M. P. Vashi & Associates, for the
                Appellants.

                Mr. Rohit P. Mahadik, i/b. Kandeparkar & Associates, for
                Respondent No.1.

                                         CORAM : MADHAV J. JAMDAR, J.

DATED : 15th MARCH 2023 P.C. :

1. Ms. Apurva Kulkarni, learned counsel appearing for the

Appellants seeks leave to convert the Second Appeal into

Appeal from Order and also seeks leave to add grounds, as by

the impugned Judgment and Decree of the learned First

Appellate Court, the decree passed in Special Civil Suit No.2156

of 2006 is quashed and set aside and the said suit has been

remanded to the learned Trial Court with certain directions.

2. Therefore, leave to convert the Second Appeal into Appeal

from Order and leave to add grounds is granted.

[MADHAV J. JAMDAR, J.]