Arun Ramrao Chavan vs Bhanudas Laxman Patil
2023 Latest Caselaw 11953 Bom

Bombay High Court

Arun Ramrao Chavan vs Bhanudas Laxman Patil on 30 November, 2023

Author: S. G. Mehare

Bench: S. G. Mehare

                                       1                       23- CRA-83-2023.odt




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                               CRA NO.83 OF 2023

                        ARUN RAMRAO CHAVAN
                                  VERSUS
                       BHANUDAS LAXMAN PATIL
                                     ...
              Advocate for Applicant : Mr. Patil Vijay Bhalerao
                 Advocate for respondent : Mr. S. V. Dixit
                                     ...

                                   CORAM : S. G. MEHARE, J.

                                   DATE    : 30.11.2023

PER COURT :

1. The present applicant who was the tenant has preferred this

revision against the judgment and decree of the first appellate Court

arising out of the mesne profit. The respondent landlord has preferred

the appeal. It has been objected that the appeal would lie and not a

Civil Revision Application.

2. The learned Registrar (Judicial) is directed to verify whether

Second Appeal or Civil Revision Application would lie against such

orders.

3. Stand over to 8th December 2023.

( S. G. MEHARE ) JUDGE

2 23- CRA-83-2023.odt

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